Ravjot Singh vs State Of Punjab And Others
2024 Latest Caselaw 7040 P&H

Punjab-Haryana High Court

Ravjot Singh vs State Of Punjab And Others on 3 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                2024:PHHC:044872

                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh



                                                               CRM-M-12399-2024 (O&M)
                                                               Date of Decision:- 03.04.2024


                 Ravjot Singh                                                     ... Petitioner

                                                        Versus

                 State of Punjab and others                                       ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            Mr. Vaibhav Sehgal, Advocate, for the petitioner.

                                      Mr. Gauravdeep Singh Dhaliwal, AAG, Punjab.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

1. The petitioner/complainant at whose instance FIR No.95, dated 27.10.2016,

Police Station Sarabha Nagar, Ludhiana, under Sections 379, 420, 120-B

IPC was lodged seeks issuance of directions to respondents No.4 and 5 i.e.

the Assistant Commissioner of Police, West and Station House Officer

concerned to take action on representation dated 20.09.2023 moved by the

petitioner for conducting further investigation in the matter.

2. Status report by way of affidavit of Mr. Murad Jasvir Singh Gill, Assistant

Comissioner of Police (West), Luhdiana has been filed. The same is taken

on record. A copy of the short reply has been furnished to learned counsel

opposite.

3. Having heard the learned counsel for the petitioner as well as the learned

State counsel and bearing in mind the fact that as of today the police after

concluding investigation has presented a cancellation report and even the

integrity of this order/judgment CRM-M-12399-2024 (O&M) -2- 2024:PHHC:044872

petitioner/complainant has also filed a protest petition, both of which are

pending before the trial Court, this Court does not deem appropriate to issue

any direction as prayed for. The petition, as such, is disposed of with a

direction to the trial Court concerned to consider and dispose of the

cancellation report as well as the protest petition in accordance with law.

Needless to mention it shall be open to the trial Court concerned to pass

appropriate orders in case it is of the opinion that the facts and

circumstances warrant that further investigation is required or to take any

other course in accordance with law.

                 03.04.2024                                           (GURVINDER SINGH GILL)
                 mohan                                                        JUDGE
                                   Whether speaking /reasoned         Yes / No

                                   Whether Reportable                 Yes / No







integrity of this order/judgment