VIKRAM SINGH v. THE STATE OF PUNJAB

ITEM NO.18 COURT NO.7 SECTION II-B S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (Crl.) No(s). 136/2020

(Arising out of impugned final judgment and order dated 17-12-2019 in CRM-M No. 46161/2019 passed by the High Court Of Punjab & Haryana At Chandigarh)

Date : 07-12-2022 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE HRISHIKESH ROY

For Petitioner(s) Mr. Ravi Panwar, AOR*

For Respondent(s) Ms. Sadhana Sandhu, Adv. Mr. Shalinder Saini, AOR

Ms. Nupur Kumar, Adv. Mr. Divyansh Tiwari, Adv. Ms. Jaspreet Gogia, AOR

UPON hearing the counsel the Court made the following O R D E R

Learned counsel for the respondent-State submits that the

petitioner is not co-operating with the investigation.

Having regard to the submissions made, the petitioner is

directed to attend the investigating proceedings today itself at

4.00pm before the Investigating Officer i.e., SHO, PS NRI,

District-Amritsar, Punjab and shall continue to co-operate with the

investigation and attend the investigation proceedings, as and when

called upon to do so.

The Investigating Officer may also file the status report

before the matter is taken up next.

List the matter after four weeks.

(MEENAKSHI KOHLI) (MONIKA DEY) ASTT. REGISTRAR-cum-PS BRANCH OFFICER

[*Appearance slip not given]