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  

the Court on 31st 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.