Kulwinder Singh And Others vs State Of Punjab And Others

Rajesh 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 seeking directions to respondents No.2 and 4 to take strict legal as well as departmental

action against respondents No.5 to 7 and further, respondent No.3 be directed to pass an appropriate order after conducting the thorough, independent

and impartial enquiry regarding representation dated 30.08.2021 (Annexure P-1).

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 petitioners states that petitioners have filed representation dated 30.08.2021 (Annexure P-1) before the Senior Superintendent

of Police, Amritsar Rural, District Amritsar, for the redressal of their 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.3-Senior Superintendent of Police, Amritsar Rural, District Amritsar,

to look into the representation (Annexure P-1) and decide the same in accordance with law within one month from the date of receipt of the certified

copy of this order.