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Judgment
8 paragraphs · 340 wordsRaj Mohan Singh, J
The case has been taken up for hearing through video-conferencing.
Petitioner has preferred this petition under Section 482 Cr.P.C. for issuance of appropriate directions to respondents No.2 and 3 to take action against respondents No.4 to 8.
It has been alleged that Mandeep Kaur, daughter-in-law of the petitioner in connivance with other private respondents committed theft of Rs.33,000/- and six tolas of gold and fled away from the matrimonial house. The matter was orally reported to the police by the son of the petitioner on 19.01.2021. ASI Baljinder Singh was deputed at Police Station Ghal Khurd. The police has also recorded statement of son of the petitioner qua the occurrence, but thereafter, did not take any action. Mandeep Kaur also filed CRWP No.699 of 2020 which was disposed of vide order dated 22.01.2021, thereby directing the Senior Superintendent of Police, Ferozepur to decide the representation dated 20.01.2021 filed by Mandeep Kaur within 15 days.
Notice of motion.
On the asking of the Court, Mr. Amar Ashok Pathak, Addl. A.G., Punjab accepts notice on behalf of respondents No.1 to 3 and on instructions submits that representation filed by Mandeep Kaur has since been decided by Senior Superintendent of Police, Ferozepur, finding no substance in it. It appears that there is some matrimonial discord between Mandeep Kaur and Harpreet Singh. The petitioner has also filed a representation before Senior Superintendent of Police on 22.01.2021.
In view of nature of order which this Court proposes to pass, there is no necessity of calling upon any response at this stage, as no order prejudicial to the interest of any party is being passed.
This writ petition is disposed of with a direction to respondent No.2 to have a fair look on the representation of the petitioner and pass appropriate order strictly in accordance with law within a period of one month from the date of receipt of certified copy of this order. The Senior Superintendent of Police, Ferozepur would not be influenced by any observation made in the present case.