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Judgment
11 paragraphs · 174 wordsRajesh Bhardwaj , J
Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.
Prayer in this petition filed under Section 482 Cr.P.C. is for issuance of direction to the official respondents to consider and take appropriate action
against the private respondents on representation dated 27.12.2021 (Annexure P-3) in a time bound manner.
Notice of motion.
On asking of the Court, Mr. Rakeshinder Singh Sidhu, AAG, Punjab accepts notice on behalf of the respondent-State.
Learned counsel for the petitioner states that petitioner has filed representation dated 27.12.2021 (Annexure P-3) before the Commissioner of Police,
Ludhiana, Punjab, for the redressal of her claim and no decision thereon has been taken so far.
In view of the above, the petition is disposed of with a direction to respondent No.2-Commissioner of Police, Ludhiana, Punjab, to look into the
representation (Annexure P-3) and decide the same in accordance with law within one month from the date of receipt of the certified copy of this
order.