NEERAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has prayed that directions be issued to respondent Nos. 3 and 4 to give 7 days advance notice in writing in case the petitioner is wanted in any cognizable offence. Reply has been filed by the State wherein it has been averred that the petitioner has never been called to the Police Station nor he is required by the police of Police Station Mandi Gobindgarh in any case as on 13.11.2002. It has further been stated that there is no case registered against the petitioner. In view of the reply filed by the State, there is no merit in the present petition. Dismissed.