Joginder Singh vs State Of Punjab And Others

Anoop Chitkara, J

Seeking issuance of directions to respondents No.2 and 3 to take action on the representation dated 04.10.2022 (Annexure P-4), the aggrieved person, has come up before this court.

Notices are served upon the official respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of official respondents nor the issuance of notices to the private respondents is required.

Let the representation dated 04.10.2022 Annexure P-4 be decided by the respondent No.3-Director Bureau of Investigation, Punjab, within two months, either himself/herself or by authorizing and delegating it to any officer holding IPS cadre. It is clarified that such order must be a reasoned order, and the same be communicated to the representationists without delay.

Liberty reserved to the petitioner to file fresh petition or to take other legal remedies in accordance with the law.

It is clarified that there is no adjudication on merits. It is further clarified that this order shall not come in the way if the interrogation of the petitioner is required in any cognizable case.

There would be no need for a certified copy of this order, and any Advocate for the Petitioner and State can download this order and other relevant particulars from the official web page of this court and attest it to be a true copy. The concerned officer can also verify its authenticity and may download and use the downloaded copy for immediate use.

Petition is allowed to the extent mentioned above. All pending applications, if any, stand disposed.