Ramdiya vs State Of Haryana And Others
2023 Latest Caselaw 22442 P&H

Punjab-Haryana High Court

Ramdiya vs State Of Haryana And Others on 20 December, 2023

Author: Suvir Sehgal

Bench: Suvir Sehgal

Sheetal

2023:PHHC:163666
IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
119 CRM-M-64060-2023
Date of Decision:20.12.2023
RAMDIYA ..PETITIONER
VERSUS
STATE OF HARYANA AND OTHERS ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present: Mr. R.K. Jaswal, Advocate for the petitioner. KK SUVIR SEHGAL, J.(QRAL)

1. Instant petition has been filed under Section 482 of Cr.P.C. for

issuance of direction to respondents No.1 to 3 to take appropriate action on the representation of the petitioner dated 01.05.2023 and 05.05.2023, Annexures P-3 and P-4, and to decide the same in a time bound manner.

2. Heard counsel for the petitioner.

3. In view of the judgments of Supreme Court in Sakiri Vasu

Versus State of U.P. and others, 2008 (1) R.C.R. (Criminal) 392 and

M. Subramaniam and another Versus S. Janaki and another, 2020 (2)

R.C.R. (Criminal) 788, prayer made in the petition cannot be entertained.

4. Petition is dismissed. However, liberty is granted to the

petitioner to take recourse to the remedy available to him in accordance with

law.

20.12.2023 (SUVIR SEHGAL) sheetal JUDGE

Whether Speaking/Reasoned Yes/No Whether Reportable Yes/No

2023.12.21 14:51 | attest to the accuracy and integrity of this document

Chandigarh