Gagandeep Singh And Anr vs State Of Punjab And Ors
2024 Latest Caselaw 7810 P&H

Punjab-Haryana High Court

Gagandeep Singh And Anr vs State Of Punjab And Ors on 15 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                               2024:PHHC:049801

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

                                                              CRM-M-17940-2024 (O&M)
                                                              Date of Decision:- 15.04.2024


                 Gagandeep Singh and another                                     ... Petitioners

                                                        Versus


                 State of Punjab and others                                      ... Respondents



                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL



                 Present:-            Mr. Kehar Singh Hissowal, Advocate, for the petitioners.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

1. Learned counsel for the petitioners submits that father of petitioner No.1-

namely Darshan Singh had lost his life on account of rash and negligent

driving on part of respondent No.5-Darshan Singh son of Gurbax Singh, but

no action is being taken by the police in this regard.

2. Learned counsel submits that although FIR No.140 dated 08.09.2023, Police

Station Barnala, under Sections 304-A, 279, 427 IPC (Annexure P-1) was

lodged, but the same is not being investigated properly and the police is

proceeding to present a cancellation report.

3. Having heard the learned counsel for the petitioners, but without observing

anything as regards the veracity of the averments made in the petition, it is

directed that in case, the investigation has not been concluded till date, the

Senior Superintendent of Police, concerned shall ensure that the matter is

integrity of this order/judgment CRM-M-17940-2024 (O&M) -2- 2024:PHHC:049801

got investigated expeditiously and fairly so that a final report is submitted

thereafter at the earliest.

4. However, in case investigation already stands concluded and cancellation

report has been presented, it shall be open to the petitioners to file a protest

petition, in accordance with law.

                 15.04.2024                                           (GURVINDER SINGH GILL)
                 mohan                                                        JUDGE


                                   Whether speaking /reasoned         Yes / No

                                   Whether Reportable                 Yes / No







integrity of this order/judgment