Parkash Singh @ Phuman vs State Of Punjab And Others
2023 Latest Caselaw 16515 P&H

                                                         Neutral Citation No:=2023:PHHC:124350




CRWP-4878-2022                  #1#                 2023:PHHC:124350

        IN THE HIGH COURT OF PUNJAB & HARYANA AT
                      CHANDIGARH.


                                                             CRWP-4878-2022

                                                 Date of Decision:-21.09.2023

Parkash Singh @ Phuman.

                                                                   ......Petitioner.
                                      Vs.

State of Punjab & Ors.

                                                                ......Respondents.

CORAM:- HON'BLE MR. JUSTICE JASJIT SINGH BEDI

Present:-   Mr. Rajpreet Singh Brar, Advocate for the Petitioner.

            Mr. Harkanwar Jeet Singh, Assistant Advocate General, Punjab.

                                ***

JASJIT SINGH BEDI, J.(ORAL)

The Counsel for the petitioner submits that the present petition may be disposed of with directions to the respondent no.1 to consider and decide the representation/legal notice dated 06.05.2022 (Annexure P-4) keeping in view the judgment of this Court in Faquir Singh Vs. State of Punjab & Anr. 1988(1) RCR (Criminal) 558.

In view of the above, the present petition is disposed of with direction to the respondent no.1 to consider and decide the representation dated 06.05.2022 (Annexure P-4) within a period of 08 weeks from the date of receipt of certified copy of this order and communicate the same to the petitioner immediately thereafter.

( JASJIT SINGH BEDI ) JUDGE September 21 2023 Vinay Whether speaking/reasoned Yes/No Whether reportable Yes/No

Neutral Citation No:=2023:PHHC:124350

1 of 1