Q. Who were the advocates involved in the case Dildar Singh vs Union Territory of Chandigarh?

MEENAKSHI DOGRA, R.S.RAI, Veneet Sharma, Advocates.

Q. What are the equivalent citations for Dildar Singh vs Union Territory of Chandigarh ?

The equivalence citation areLQ/PunjHC/2006/407 ;

Q. What was the bench assigned for the case Dildar Singh vs Union Territory of Chandigarh?

HONBLE MR. JUSTICE ADARSH KUMAR GOEL ;

Dildar Singh Vs. Union Territory Of Chandigarh On 15 February, 2006

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Dildar Singh v. Union Territory Of Chandigarh

(High Court Of Punjab And Haryana)

Criminal Miscelleanous No. 5796 of 2006 | 15-02-2006

( 1 ) COUNSEL for the State says that custody of the petitioner is not required for investigation.

( 2 ) IN view of the above statement, this petition is dismissed as infructuous. However, if custody of the petitioner is required in future, a notice of two weeks in advance will be given.

Advocate List

MEENAKSHI DOGRA, R.S.RAI, Veneet Sharma, Advocates.

Bench

HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

Eq Citations

LQ/PunjHC/2006/407

Head Note

Criminal Procedure Code, 1973 — Ss. 41-A, 41-B and 41-C — Custody of accused — Petitioner's custody not required for investigation — Petition dismissed as infructuous — However, if custody of petitioner required in future, notice of two weeks in advance to be given