PRITAM SINGH Vs. DALJIT SINGH SIKRI

JUDGEMENT

(1.) CRL . Misc. is allowed as prayed for.

(2.) HEARD .

(3.) IN this view of the matter, I do not see any merit in this petition and the same is hereby dismissed with the observations that it will always be open to the petitioner to take all the pleas which have been taken up in the present petition before the trial court.