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Judgment
8 paragraphs · 309 wordsRameshwar Singh Malik, J.
Crl. Misc. No. M-54767 of 2012
Application is allowed subject to just exceptions. Crl. Misc. application stands disposed of.
Crl. Misc. No. M-28494 of 2012
Feeling aggrieved against the alleged inaction on the part of administrative authorities, the petitioner has approached this court by way of instant petition u/s 482 Cr. P.C., invoking its inherent jurisdiction, seeking direction against the official respondents to take action against private respondents No. 4 to 9, considering the representation dated 12.7.2012 (Annexure P-1) already submitted by the petitioner, to the Commissioner of Police, Jalandhar-respondent No. 2.
Learned counsel for the petitioner submits that the petitioner had been running from pillar to post, but her grievance was not being redressed by the concerned authorities. Having been left with no other option, the petitioner approached the Commissioner of Police-Jalandhar-respondent No. 2 by way of her self contained representation dated 12.7.2012 (Annexure P-1), but the same is also pending decision. He further submits that the petitioner would be satisfied in case, Commissioner of Police, Jalandhar-respondent No. 2 is directed to look into the grievance of the petitioner and take appropriate action, in accordance with law.
Having heard the learned counsel for the petitioner and after going through the record of the case, this court is of the considered opinion that it is just and expedient to direct Commissioner of Police, Jalandhar-respondent No. 2 to consider the grievance of the petitioner, which prima facie seems to be genuine.
In view of the above and to secure the ends of justice, Commissioner of Police, Jalandhar-respondent No. 2 is directed to consider the grievance of the petitioner, already raised by her, vide representation dated 12.7.2012 (Annexure P-1), dispassionately and expeditiously, passing an appropriate order thereon, in accordance with law. With the observations made above, the present petition stands disposed of.