132 Crl. Misc. No. M-21025 of 2012 Sh. Ishtiq Ahamad v. M/s Jindal Fibres Ltd. Present: None for the petitioner ...
To be heard along with Crl. Misc. No. M-20735 of 2012 on 16.8.2012.
( JITENDRA CHAUHAN )
JUDGE
18.7.2012
MS
237 CRM No. 25355 of 2012 in Crl. A. No. 86-SB of 2012
Jasbir Singh and Others v. State of Punjab Present: Mr. Bipan Ghai, Senior Advocate with Mr. Anju S. Kaushik, Advocate for the appellant Mr. Amit Chaudhary, DAG, Punjab ...
Dismissed as not pressed.
( JITENDRA CHAUHAN )
JUDGE
18.7.2012
MS
236 Crl. Misc. No. 25082 to 25084 of 2012 in Crl. Appeal No. 1441-SB of 2012 Bunty and Another v. State of Punjab Present: Mr. D.S.Dalee, Advocate for the applicants/appellants Mr. Amit Chaudhary, DAG, Punjab Heard.
Custody certificates by way of affidavits are taken on record. Learned State counsel contends that appellant No. 1 Bunty Singh has undergone 5 months and 18 days, whereas appellant No.2 Jagjit Singh has undergone 5 months and 27 days out of 1 year imprisonment awarded under section 18 of the NDPS Act. The appeal is not likely to be heard in the near future. Sentence of the applicants-appellants, Bunty Singh and Jagjit Singh is suspended during the pendency of the appeal. Bail to the satisfaction of Chief Judicial Magistrate/ Duty Magistrate.
The appellants shall furnish undertaking before the Releasing Officer that they will not commit any offence while on bail. ( JITENDRA CHAUHAN )
JUDGE
18.7.2012
MS
239 Crl. Misc. No. 17575-M of 2012 Des Raj v. State of Punjab Present: Mr. Ajay Pal Singh Rehan, Advocate Mr. Amit Chaudhary, DAG, Punjab ...
On the request of learned counsel for the petitioner, hearing is deferred to 25.7.2012.
18.7.2012
MS ( JITENDRA CHAUHAN ) JUDGE
216 (1) IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No. M-17714 of 2012 Date of decision: 18.7.2012 Raj Kaur @ Jaswant Kaur Petitioner v.
State of Haryana Respondent CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN Present: Mr. Vikram Singh, Advocate for the petitioner Mr. S.K.Hooda, DAG, Haryana Mr. GS Sandhu, Advocate for the complainant ...
JITENDRA CHAUHAN,J
Petitioner Raj Kaur @ Jaswant Kaur has been specifically named in the FIR for accepting money from the complainant on behalf of her husband, who is a travel agent and facing trial in two FIRs. Dismissed at this stage.
( JITENDRA CHAUHAN )
JUDGE
18.7.2012
MS
216 Crl. Misc. No. M-19049 of 2012 Karamjeet Singh Raj v. State of Punjab Present: Mr. Vikram Singh, Advocate for the petitioner Mr. S.K.Hooda, DAG, Haryana Mr. G.S.Sandhu, Advocate for the complainant. ...
Learned State counsel contends that another FIR No. 45 dated 23.1.2011 under section 420 IPC and under section 12 of the Indian Passport Act has been registered against the petitioner at the Indira Gandhi International Airport, New Delhi. Petitioner is a travel agent. The amount of Rs. 8 lacs has not been recovered. Dismissed.
( JITENDRA CHAUHAN )
JUDGE
18.7.2012
MS
236 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No. M-18555 of 2010 Date of decision : 18.7.2012 Gurmeet Sharma and Anr Petitioners v
State of Punjab and Others Respondents CORAM : HON'BLE MR.JUSTICE JITENDRA CHAUHAN Present: Mr. Naresh Jain, Advocate for the petitioners Mr. Luvinder Sofat, AAG, Punjab Respondent No. 4 in person ...
JITENDRA CHAUHAN,J.
Learned State counsel contends that no FIR is registered against petitioner No. 1, Gurpreet Sharma and he is not required in any case.
With regard to petitioner No. 2, it is contended that FIR No. 108 dated 11.7.2010 under sections 18/61/85 of the N.D.P.S. Act is pending and trial is in progress. He is also not required in any other case. Dismissed.
( JITENDRA CHAUHAN )
JUDGE
18.7.2012
MS
238 Crl.Misc.No. M-4673 of 2012 (O&M) Alka Garg v. Surender Goel Present:- None for the petitioner ...
Case called twice. None has caused appearance for the petitioner.
In the interest of justice, hearing is deferred to 22.8.2012. ( JITENDRA CHAUHAN )
JUDGE
18.7.2012
MS