Balwant Singh vs Kuldeep Singh Chahal Commissioner Of ...
2024 Latest Caselaw 10099 P&H

Punjab-Haryana High Court

Balwant Singh vs Kuldeep Singh Chahal Commissioner Of ... on 9 May, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

SANDEEP KUMAR
2024.05.10 16:54

113 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

COCP No.1618 of 2024 (O&M)
Date of Decision: 09.05.2024
BALWANT SINGH
vee Petitioner
Versus
KULDEEP SINGH CHAHAL COMMISSIONER OF POLICE
LUDHIANA
beceesee Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. Arjun Veer Sharma, Advocate for the petitioner.

RAJBIR SEHRAWAT, J. (QRAL)

This is a contempt petition filed under Sections 10 and 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondent for disobeying the order dated 12.02.2024 passed in CRWP-565-2024.

Notice of motion.

Ms. Jasleen Kaur Sidhu, DAG, Punjab, accepts notice on behalf of the respondent and has submitted that the representation made by the petitioner has been considered and necessary action transferring the enquiry has already been taken.

Moreover, there is no provision for making representation to the police under any provision of Cr.P.C. Therefore, whether the Court could have passed an order for considering that representation and passing an order; de hors ordering any investigation in the matter, as such, per se is a moot point; for which no person can be convicted, as such.

Dismissed.

(RAJBIR SEHRAWAT) 09.05.2024 JUDGE

sandeep Whether Speaking/Reasoned: Yes/No Whether Reportable : Yes/No

| attest to the accuracy and integrity of this order/judgment.