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Jagdish Singh v. State Of Punjab

Jagdish Singh v. State Of Punjab

(High Court Of Punjab And Haryana)

CRM-M-37742-2021 | 17-09-2021

ARVIND SINGH SANGWAN, J.

1. After arguing for some time, learned counsel for the petitioner submits that this petition may be disposed of in terms of order dated 19.08.2021 passed by this Court in CRM-M-34047-2020.

2. Accordingly, the present petition is disposed of.

3. However, keeping in view the long custody of the petitioner, the Additional Sessions Judge-cum-Judge, Special Court, Amritsar is directed to adhere to aforesaid direction and conclude the trial on or before 15.12.2021.

Advocate List

  • Mr. Varun Katyal, Advocate for the petitioner. Mr. Joginder Pal Ratra, DAG, Punjab.

Bench
  • HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Eq Citations
  • LQ/PunjHC/2021/13818
Head Note

Constitution of India — Arts. 136, 21 and 32 — Delay in disposal of criminal appeal — Directions issued — Delay in disposal of criminal appeal — Additional Sessions JudgecumJudge Special Court Amritsar directed to adhere to direction issued in CRMM No. 34047 of 2020, dt. 19-08-2021 and conclude trial on or before 15-12-2021