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Judgment
8 paragraphs · 160 wordsAnoop Chitkara, J
The present petition has been filed under Section 482 Cr.P.C. for issuance of direction to the official respondents to take appropriate action on the representation dated 25.04.2022 (Annexure P-2).
Notices served upon the official respondent(s) through the State's counsel-Mr. Harsimar Singh Sitta, AAG, Punjab.
Learned counsel for the petitioner submits that he would be satisfied in case directions may be issued to respondent No.3-Senior Superintendent of Police, Rurla, District Amritsar to decide the representation dated 25.04.2022 (Annexure P-2) within time bound manner.
The prayer is not opposed.
Given above, respondent No.3-Senior Superintendent of Police, Rural District Amritsar, to decide the representation dated 25.04.2022 (Annexure P-2) by passing a speaking order within 30 days from today.
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.