KARAM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) It has been stated by the learned Assistant Advocate General on the basis of instructions received from H.C. Rajinder Singh, No. 179, Police Station, Boileauganj, that no case has been registered against the petitioner I at the instance of Smt. Kanta either under Section 326 or Section 506 I.P.C. In view of this statement, this petition does not survive and is accordingly disposed of.

(2.) Faced with the aforesaid situation, Mr. Kanwar learned counsel for the petitioner, stated that his client is being called every now and then to the Police Station and he apprehends that after making of this statement shortly he is likely to be apprehended. As such, he further submitted that some time may be allowed to his client to approach the court in case police intends to arrest him in a case which, according to him, has been registered at the instance of said Smt. Kanta. Prayer seems to be reasonable and it is ordered that if police intends to arrest the petitioner at the instance of Smt. Kanta, he will be given atleast four days clear notice so that he is in a position to approach the court.