NEERAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this judgment, above mentioned two petitions would be disposed of as the petitioners have sought a direction to the respondents to conduct fair inquiry in FIR No. 102 dated 13.9.2012, under Section 379, 420, 467, 468, 471, 473, 474, 120-B of the Indian Penal Code, registered at Police Station Sadar Kapurthala, District Kapurthala.

(2.) AT the time of issuance of notice of motion in Criminal Miscellaneous No. M-35441 of 2012, following order was passed by this Court on 8.11.2012:-

(3.) NOTICE of motion to Advocate General, Punjab, for February 15, 2013.