LAWS(P&H)-2019-12-83

SURESH KUMAR Vs. STATE OF PUNJAB

Decided On December 19, 2019
SURESH KUMAR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Present petition has been filed with the following substantive prayers:-

(2.) Pursuant to the notice, reply has been filed by way of an affidavit of Additional Superintendent of Police, Fatehgarh Sahib in which it has been stated as under:-

(3.) Keeping in view the aforesaid stand, this Court is not inclined to issue any direction, as prayed for. Petitioner is, therefore, relegated to the remedy before the Magistrate.