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Judgment
7 paragraphs · 185 wordsAnoop Chitkara, J
The present petition has been filed under Section 482 of Cr.P.C for issuance of a direction to the official respondents to conduct fair, proper and impartial inquiry on the representation dated 18.04.2022 (Annexure P-3) submitted by the petitioner and to take appropriate legal action against the private respondents.
Notice served upon the official respondents through the State’s counsel.
Learned counsel for the petitioner submits that he would be satisfied in case directions may be issued to respondent No. 3 to decide the representation dated 18.04.2022 (Annexure P-3) in a time bound manner.
The prayer being innocuous is not opposed by the learned State counsel.
Given above, the present petition is disposed of by issuing direction to respondent No. 3- Senior Superintendent of Police, Jagraon, District Ludhiana (Rural) to decide representation dated 18.04.2022 (Annexure P-3) by passing a speaking and reasoned order within ten working 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.