Geeta vs Chandigarh Administration And ...
2022 Latest Caselaw 1095 P&H

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
113
                   (Through Video Conferencing)
                                                    CRM-M-8758-2022
                                            Date of decision: 02.03.2022

Geeta                                                          .....Petitioner

                                  Versus

Chandigarh Administration and others                        .....Respondents

CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present :   Mr. Brijesh, Advocate for the petitioner.

                                   ****

MANJARI NEHRU KAUL, J. (ORAL)

The petitioner is seeking directions to the official

respondents to lodge an FIR on her representation dated 09.09.2021

(Annexure P-1) against the private respondent.

Learned counsel for the petitioner submits that despite a

prima facie case for the commission of offence under Section 376 IPC

having been made out, the official respondents had been sitting over the

matter and had failed to take any action on her representation dated

09.09.2021 (Annexure P-1). He submits that the petitioner would be

satisfied if directions are given to the official respondents to look into

the representation (Annexure P-1) dated 09.09.2021 at the earliest and

take appropriate steps against the private respondent.

Heard.

Notice of motion to official respondents only.

On asking of the Court, Mr. Anil Kumar Lamdharia, Addl.

Public Prosecutor, U.T., Chandigarh accepts notice on behalf of the

official respondents.

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In view of the limited prayer made by learned counsel for

the petitioner and in view of judgment passed by the Hon'ble Supreme

Court in Writ Petition (Criminal) No.68 of 2008 titled as 'Lalita

Kumari Vs. Govt. of U.P. and others' decided on 12.11.2013, the

instant petition is disposed of with directions to respondent No.3-Senior

Superintendent of Police, Chandigarh to look into the representation of

the petitioner dated 09.09.2021 (Annexure P-1), dispose of the same

expeditiously and take appropriate steps as may be required in

accordance with law.

02.03.2022                                 (MANJARI NEHRU KAUL)
Vinay                                             JUDGE
             Whether speaking/reasoned        :      Yes/No
             Whether reportable               :      Yes/No




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