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Judgment
8 paragraphs · 187 wordsAnoop Chitkara, J
The present petition has been filed under Section 482 Cr.P.C. for issuance of direction to official respondents for conducting fair and impartial inquiry in case FIR No.92 dated 22.6.2021 under Section 323/325/427/34 registered at Police Station City Morinda, District Rupnagar and to submit the status report regarding representation dated 25.08.2021 (Anneuxre P-6).
Notices served upon the official respondent(s) through the State's counsel-Ms. Jaspreet Kaur, AAG, Punjab
Learned counsel for the petitioner submits that he would be satisfied in case direction may be issued to the official respondents to decide the representation dated 25.08.2021 (Annexure P-6) within time bound manner.
The prayer is not opposed.
Given above, respondent No.2-Senior Superintendent of Police, Fatehgarh Sahib, Punjab to decide the representation dated 25.08.2021 (Annexure P-6 ) by passing a speaking order within 10 days from the date of receipt of certified copy of this order.
In case, the grievance of the petitioner still exists, he shall be at liberty to avail legal remedy in accordance with law including approaching this Court.
The petition is allowed to the extent mentioned above. Pending application, if any, stands disposed of.