Rajinder Kaur vs State Of Punjab And Others
2023 Latest Caselaw 3651 P&H

                                                                          2023:PHHC:049369

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH

                       249
                                                                         CRM-M-40092-2022
                                                                         Date of decision: 11.04.2023

                       Rajinder Kaur                                                   Petitioner

                                                       V/S

                       State of Punjab and others                                       Respondents

                       CORAM : HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

                       Present:            Mr. S.S. Thakur, Advocate for the petitioner.

                                           Mr. J.P. Ratra, Sr. DAG, Punjab with
                                           Mr. G.S. Sandhu, DAG, Punjab.

                       ASHOK KUMAR VERMA, J. (ORAL)

The petitioner has filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to respondents No. 1 to 4 to conduct fair and impartial investigation in the complaint/representation dated 29.11.2021 (Annexure P-2) and subsequent complaints moved by the petitioner.

Learned counsel for the petitioner submits that the purpose of instant petition would be achieved, if, respondent No. 3-Senior Superintendent of Police, Hoshiarpur, is directed to look into the matter and decide the complaint/representation dated 29.11.2021 (Annexure P-2) moved by the petitioner.

In view of the above, respondent No. 3-Senior Superintendent of Police, Hoshiarpur, is directed to look into the matter and decide the complaint/representation dated 29.11.2021 (Annexure P-2) moved by the petitioner and take appropriate necessary action in accordance with law, if so required.

The instant petition stands disposed of, accordingly.

                       11.04.2023                                   (ASHOK KUMAR VERMA)
                       rishu                                              JUDGE
                                           Whether speaking/reasoned:     Yes/No
RISHU KATARIA                              Whether Reportable:            Yes/No
2023.04.12 10:16
I attest to the accuracy and
authenticity of this order/judgment