JAGJIT KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE to the complainant Sushil Kumar son of Mangat Ram as also to the Advocate General, Haryana for 25.9.1998.

(2.) MR . Puneet Bali, Advocate put in appearance eon behalf of the complainant. On the asking by the Court, Mr. Govind Dhanda, AAG, Haryana, has also taken notice. Copy supplied to the counsel for the complainant as also the AAG, Haryana.

(3.) FURTHER , the counsel for the complainant contended that the custody of the petitioners would enable the complainant to get the search of the premises in order to locate the cheque in question. This seems to be a submission made for the first time in-as-much as admittedly no efforts were made to get the search warrant since the return of the cheque in mid of August till this date though the complaint had been filed in the Court of the Magistrate on 18.8.1998.