Jangir Singh vs State Of Punjab And Anr

Punjab-Haryana High Court

Jangir Singh vs State Of Punjab And Anr on 22 October, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     CRM-M No. 32723 of 2024


                     109               IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                   CRM-M No. 32723 of 2024
                                                                   Date of Decision: 22.10.2024

                     Jangir Singh                                         ...Pe   oner

                                                              Versus

                     State of Punjab and another                          ...Respondents

                     CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:         Mr. Kanav Goyal, Advocate for
                                      Mr. Pardhuman Garg, Advocate
                                      for the pe oner.

                                      Ms. Swa Batra, D.A.G., Punjab.

                                                           ****
                     ANOOP CHITKARA, J.

                       FIR No.         Dated            Police Sta on        Sec ons
                       011             25.01.2024       Bareta,     District 420, 467, 468, 471, 506,
                                                        Mansa                120-B IPC

                     1.               Seeking quashing of the FIR cap oned above, the pe    oner has come up
                     before this Court under Sec on 482 CrPC.


                     2.               Counsel for the pe     oner submits that the pe        oner would be

contended and sa sfied if he is permi ed to file a fresh representa on before the Senior Superintendent of Police within 15 days and the concerned officer is directed to decide the same in a me bound manner and he be also permi ed to raise all the points which he has raised in the present pe on.

3. No ce served upon the official respondent through State counsel. The nature of order which this Court proposes to pass, there is no necessity of calling any response from the State.

4. State counsel submits that they would take decision on the fresh representa on, if any filed.

authenticity of this order/judgment High Court, Sector 1, Chandigarh CRM-M No. 32723 of 2024

5. In view of prayer made by counsel for the pe oner, he is permi ed to file fresh representa on before the Senior Superintendent of Police within 15 days men oning his e-mail ID as well as of his counsel and the Senior Superintendent of Police is directed to decide the same, if filed either himself/herself or by delega ng the same to any officer not below the rank of PPS, within a period of two months by passing a speaking and reasoned order and such order be also communicated to the pe oner as well as his counsel on the e-mail ID provided on the representa on. It is clarified that challan in the FIR cap oned above shall not be filed ll the decision of the representa on.

6. There would be no need for a cer fied copy of this order, and any Advocate for the Pe oner and State can download this order and other relevant par culars from the official web page of this court and a est it to be a true copy.

7. Pe on is disposed of with the observa ons men oned above. All pending applica ons, if any, stand disposed.

                                                                         (ANOOP CHITKARA)
                                                                             JUDGE
                     22.10.2024
                     Jyo Sharma

                     Whether speaking/reasoned:           Yes
                     Whether reportable:                  No.




Jyoti Sharma
2024.10.23 09:50
                                                                 2
I attest to the accuracy and
authenticity of this order/judgment
High Court, Sector 1, Chandigarh