ARICHIT GOYAL Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) THIS matter arises out of the following facts: -

(2.) THE case was accordingly adjourned to 9.12.2004 and was ultimately dismissed on 3.1.2005 as it had, in the meanwhile, become infructuous. Archit Goyal, the complainant in the F.I.R., on finding that Anil Midha was not being arrested and on enquiry becoming cognizant of the facts, sent a letter dated 22.11.2004 to the Chief Justice with copies to M.M. Kumar, J. and several others calling for an inquiry into the matter as no order had been passed by M.M.Kumar, J. on 2.11.2004. This matter was taken up by M.M.Kumar, J. on 1.12.2004 on the judicial side and he recorded as follows: -

(3.) THE file was summoned by me. On perusal of the file I find that neither the case was taken up for hearing on 2.11.2004 nor any such oral orders have been passed. This Court does not follow any practice of issuing any oral orders of staying arrest. Moreover, once the case is not taken up no question would arise for passing of any such order.