Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 266 OF 2004
VIJAY KUMAR BAJAJ .. APPELLANT(S)
vs.
STATE OF PUNJAB & ANR .. RESPONDENT(S)
O R D E R
We have perused the counter affidavit filed by the
State of Punjab and para 6 of the preliminary objections
where we find that there is a reference to the fact that
the cancellation Report filed in Court had been accepted by
st
the Court on 31 May, 2003. Mr. K.G. Bhagat, the learned
counsel appearing for the complainant states that he had
filed a protest petition against the cancellation report
and the Court was presently seized of that matter. We,
accordingly, clarify that if an order adverse to the
appellant is made by the Criminal Court, it would be open
to him to challenge those proceedings in an appropriate
forum. As far as this matter is concerned, it is disposed
of as having become infructuous.
.......................J.
(HARJIT SINGH BEDI)
.......................J.
(CHANDRAMAULI KR. PRASAD)
New Delhi,
October 06, 2010.