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Geeta Gupta vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 26 April 2011 · Citation: (2011) 04 P&H CK 0343

HON’BLE JUDGES
Kanwaljit Singh Ahluwalia, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482 · Penal Code, 1860 (IPC) — Section 420
CASE NUMBER
Criminal Miscellaneous No. M-12263 of 2011
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Judgment

7 paragraphs · 228 words

Kanwaljit Singh Ahluwalia, J.—The present petition has been filed u/s 482 Code of Criminal Procedure praying that Respondents No. 1 to 3 be directed to conclude the investigation of case FIR No. 50 dated 30.1.2010, registered at Police Station City, Amritsar, u/s 420 IPC.

2.

Issue notice of motion.

3.

On asking of the Court, Mr. Mehardeep Singh, Deputy Advocate General, Punjab, accepts notice on behalf of the Respondents. A copy of the petition has been furnished to him.

4.

Learned Counsel for the Respondents, after examining the contents of the petition, has very fairly submitted that the State shall make every endeavour to conclude the investigation of the above said FIR within a period of three months from the date of receipt of a certified copy of this order and thereafter the final report along with opinion of the Investigating Officer shall be filed in the Court of competent jurisdiction.

5.

Learned Counsel for the Petitioner states he is satisfied if the statement made by learned Counsel for the Respondent is adhered to and prays that the present petition be disposed of in terms of the statement made by learned Counsel for the Respondents.

6.

Ordered accordingly.

7.

A copy of this order, duly attested by the Special Secretary of this Court, be furnished to Mr. Mehardeep Singh, Deputy Advocate General, Punjab, for onward transmission and compliance.