Surat Singh vs State Of Punjab And Ors
2024 Latest Caselaw 18740 P&H

Punjab-Haryana High Court

Surat Singh vs State Of Punjab And Ors on 22 October, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     CRM-M No. 52322 of 2024


                     117                IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                     CRM-M No. 52322 of 2024
                                                                     Date of Decision: 22.10.2024

                     Surat Singh                                            ...Pe   oner

                                                                Versus

                     State of Punjab and others                             ...Respondents

                     CORAM:            HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:          Mr. Akash Sheoran, Advocate
                                       for the pe oner.

                                       Ms. Swa Batra, D.A.G., Punjab.

                                                            ****
                     ANOOP CHITKARA, J.

1. Seeking issuance of appropriate direc ons to respondents No.2 to 4 to decide the representa ons (Annexure P-4 and P-5) and for taking strict legal ac on, the pe oner has come up before this Court under Sec on 528 of BNSS, 2023.

2. Counsel for the pe oner confines his prayer to the extent of deciding the representa on of the pe oner (Annexure P-4) in a me bound manner and withdraws Annexure P-5.

3. No ce served upon the official respondent through State counsel. The nature of order which this Court proposes to pass, there is no necessity of calling any response from the State.

4. State counsel submits that they would take a decision on the same within a period of three months.

5. In view of prayer made by counsel for the pe oner, respondent No.3 is directed to decide representa on dated 12.09.2024 (Annexure P-4) himself/herself or by delega ng the same to any officer not below the rank of PPS, within a period of two months by passing a speaking and reasoned order and such order be also

authenticity of this order/judgment High Court, Sector 1, Chandigarh

communicated to the pe oner as well as his counsel on the e-mail ID provided to State counsel during the course of day.

6. There would be no need for a cer fied copy of this order, and any Advocate for the Pe oner and State can download this order and other relevant par culars from the official web page of this court and a est it to be a true copy.

7. Pe on is allowed with the observa ons men oned above. All pending applica ons, if any, stand disposed.

                                                                         (ANOOP CHITKARA)
                                                                             JUDGE
                     22.10.2024
                     Jyo Sharma

                     Whether speaking/reasoned:             Yes
                     Whether reportable:                    No.








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