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Judgment
Anoop Chitkara, J
The present petition has been filed under Section 482 of Cr.P.C for registration of FIR as well as transferring the investigation of the present case bearing DDR No. 5 dated 01.01.2022 registered at Police Station Civil Lines, Karnal, District Karnal to some independent investigating agency like CBI.
Notice served upon the official respondents through the State’s counsel.
Learned counsel for the petitioner submits that he would be satisfied in case directions may be issued to respondent No. 3 to decide the representation dated 19.01.2022 (Annexure P-4) in a time bound manner.
The prayer being innocuous is not opposed by the learned State counsel.
Given above, the present petition is disposed of by issuing direction to respondent No. 3- Superintendent of Police, Karnal to decide representation dated 19.01.2022 (Annexure P-4) by passing a speaking and reasoned order within ten working days from the date of receipt of certified copy of this order.
In case, the grievance of the petitioner still exists, he shall be at liberty to avail legal remedy in accordance with law including approaching this Court.