Punjab-Haryana High Court

Kulwant Singh vs State Of Punjab And Others on 1 May, 2024

263 2024: PHHC:060121

IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH

CRM-M-35161-2022
Date of decision: 01.05.2024

KULWANT SINGH ....PETITIONER(S)
Versus

STATE OF PUNJAB AND OTHERS .... RESPONDENT(S)

CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY

Present:- Mr. S.K. Sandhir, Advocate
for the petitioner.

Mr. Adesh Pal Singh, AAG, Punjab.

36 2 2k 2 2

SANJIV BERRY, J.(ORAL)

Status report dated 13.09.2023 in the form of an affidavit of Deputy Superintendent of Police, Sub Division Adampur, District Jalandhar (Rural) has been filed. The same is taken on record. Copy thereof has been supplied to learned counsel for the petitioner.

2. By way of present petition filed under Section 482 Cr.P.C., the petitioner has sought issuance of directions to respondents No.3 and 4 to take appropriate action as per law against respondents No.5 to 8 on representation dated 11.06.2022 (Annexure P-5) made by the petitioner to respondent No.3 and 4.

3. It is, inter alia, contended by learned counsel for the petitioner that feeling aggrieved by the act and conduct of private respondents No. 5 to 8, the petitioner had moved the representation to the competent authorities for taking appropriate legal action but no action thereon has

been taken. He had moved the representation (Annexure P-5) to respondent

NIKA 2024.05.02 18:06 I attest to the accu authenticity of this order/judgment

263 2024: PHHC:060121

CRM-M-35161-2022 2

No.3 and 4, but till date no action thereon has been taken to redress the grievance of the petitioner. He submits that for the purpose of the petition, the petitioner will be satisfied if appropriate directions are issued to respondent No.3- The Senior Superintendent of Police, Jagraon, District Ludhiana, to consider and dispose of the representation dated 11.06.2022 (Annexure P-5) in accordance with law in an expeditious manner by giving opportunity of being heard to the petitioner as well.

4. Learned State counsel submits that respondent No.3- The Senior Superintendent of Police, Jagraon, District Ludhiana, will consider and dispose of the representation in accordance with law.

5. After hearing the respective submissions and perusing the record, without commenting on the merits of the case and considering the limited request made by learned counsel for the petitioner, the instant petition is disposed of with a direction to respondent No.3- The Senior Superintendent of Police, Jagraon, District Ludhiana, to consider and dispose of the representation dated 11.06.2022 (Annexure P-5) in accordance with law in an expeditious manner after giving opportunity of

being heard to the petitioner.

6. The decision so taken be also intimated to the petitioner as well.

7. Disposed of.

(SANJIV BERRY)

JUDGE

01.05.2024 kanika

i) Whether speaking/reasoned? Yes/No

i#jy and Whether reportable? Yes/No