SARABJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned Advocate for the petitioner and the learned A.A.G. for the State of Punjab.

(2.) THE learned A.A.G. states that no case is registered against the petitioners. The learned counsel for the petitioners states that petitioners alleged mala fide against the D.S.P. and so the case is likely to be registered against them. He has shown to me the judgment of the learned single Judge of this Court in Criminal Misc. 16875-M of 1994 in which the prayer to give the petitioner a notice in writing if case is registered against him was granted. However, from the judgment it is not possible to know the circumstances in the case which led to the grant of such prayer and whether the granting of such prayer was question in issue in that case.

(3.) HON 'ble Mr. M.P. Thakkar, J., in his judgment observed as under :