SIMRANDEEP SINGH SANDHU Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 (in short Cr.P.C.) challenging the order dated 01.05.2012 (Annexure P -2) whereby, application moved by the petitioner under Section 156(3) read with Section 173(8) of the Code of Criminal Procedure, 1973 in FIR No. 135 dated 03.05.2008 under Sections 147, 148, 149, 506, 452, 307 and 120 -B of the Indian Penal Code, 1860 registered at Police Station Sector 11, Chandigarh was dismissed. I have heard learned counsel for the parties and have gone through the record available on the file carefully.

(2.) IN the present case, the Trial Court, while dismissing the application moved by the petitioner for ordering further investigation in the case has held as under: -

(3.) HENCE , no ground for interference is made out. Dismissed.