AI Structured Summary
Not yet generated for this judgment
Judgment
H.S.Grewal, J
The present petition has been filed under Section 528 of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 seeking direction to respondent Nos.2 to 4 to submit status report in FIR No.81 dated 25.04.2025 under Sections 316(4), 318(4), 324(4), 61(2) of BNS, 2023 registered at Police Station Bhikhi, District Mansa (Annexure P-6) after conducting a fair and proper investigation in the said FIR by joining the petitioner in the investigation of the said FIR and also seeking direction to official respondents to decide representation dated 03.07.2024 (Annexure P-6).
After arguing for sometime, learned counsel for the petitioner contends that he would be satisfied in case his representation (Annexure P-3) be decided in a time bound manner.
Notice of motion to official respondents only.
On asking of the Court, Mr. Kamalpreet Bawa, DAG, Punjab, accepts notice on behalf of the official respondents.
Keeping in view the facts and circumstances of the case and the prayer made by the counsel for the petitioner and further without commenting upon the merits of the case, the respondent No.2- Director General of Police, Punjab, Chandigarh, is directed to decide the representation (Annexure P-6) by passing a speaking order, within a period of four weeks from the date of passing of this order.
Given above, the petition stands disposed of.