Surinder Kumar vs State Of Punjab And Others
2023 Latest Caselaw 14388 P&H

2023:PHHC:112062

111 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.42705 of 2023 (O&M)
Date of Decision: 28.08.2023
Surinder Kumar
vee Petitioner
Versus
State of Punjab and others
seseaee Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

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

RAJBIR SEHRAWAT, J. (QRAL)

The present petition has been filed by the petitioner under Section 482 Cr.P.C. for directing respondent No.1 to accept the closure reports as recommended by three different IPS Officers in different inquiries regarding toll free complaint No.65 dated 18.04.2018 against the petitioner (Annexure P-5) dated 04.03.2020, with certain other prayers made in the present petition.

Keeping in view the facts and circumstances, vague pleadings and the nature of prayer made in the present petition, this Court does not find it appropriate to interfere in the matter at this stage. Hence, the present petition is dismissed.

However, the petitioner would be at liberty to avail his alternate

remedies, but in accordance with law.

(RAJBIR SEHRAWAT) 28.08.2023 JUDGE sandeep Whether Speaking/Reasoned_: Yes/No

SANDEEP GROVER Whether Reportable : Yes/No 2023.08.28 17:09

| attest to the accuracy and

integrity of this order/judgment.