PARAMRAJ SINGH UMARANANGAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition under Sec. 482 Crimial P.C., 1973 has been made for issuance of direction to respondent to keep the proposal of production warrant of petitioner in abeyance and to give him a 7 days' prior notice in any criminal case, particularly cases relating to mob violence and firing at Behbal Kalan and other sacrilege cases to enable the petitioner to have recourse to legal remedies as per law.

(2.) Notice of motion.

(3.) At the asking of the Court, Mr. Harpreet Multani, AAG, Punjab has accepted notice on behalf of the respondent-State. Copy of the paper book be supplied to learned State counsel, during the course of the day.