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Judgment
6 paragraphs · 234 wordsSurya Partap Singh, J
The instant petition has been filed by the petitioner for directions to the official respondents to conduct a fair, impartial and time- bound investigation and to take appropriate legal action against the respondent No.5 in a case arising out of FIR No.44 dated 03.03.2026, under Section 140(3) of Bharatiya Nyaya Sanhita, 2023, Police Station Quilla Panipat, District Panipat.
The learned counsel representing the petitioner submits that the petitioner had filed the representation dated 31.03.2026 (Annexure P-6) before the respondent No.3. The learned counsel prays for directions to the respondent No.3 to decide the representation of the petitioner within the stipulated time.
Notice of motion.
Mr. Ramender Singh Chauhan, AAG Haryana Hence service of notice upon the State is hereby dispensed with.
Keeping in view the aforesaid facts, the present writ petition is hereby disposed of with a direction to the respondent No.3 to decide the representation of the petitioner (Annexure P-6) by passing a speaking order within a period of one month from the date of receipt of copy of instant order. It is however clarified that no finding is being returned, by this Court, with regard to merits of the contents of representation. The respondent No.3 shall be at liberty to make an independent assessment with regard to cont nts of letter of the petitioner, and take an independent decision at his own level.