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Rajinder Singh vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 8 January 2026 · Citation: (2026) 01 P&H CK 1796

HON’BLE JUDGES
Yashvir Singh Rathor, J
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous No. 73801 Of 2025

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Judgment

8 paragraphs · 168 words

Yashvir Singh Rathor, J

1.

The petitioner through instant petition under Section 528 of BNSS, 2023 is seeking directions to respondents No.1 to 3 to consider and decide representation dated 09.12.2025 (Annexure P-3) filed by petitioner in accordance with law.

2.

Notice of motion.

3.

On the asking of Court, Mr. Jatinder Pal Singh, Sr. DAG, Punjab accepts notice on behalf of the State and assures that respondent No.3- Senior Superintendent of Police, Batala would look into the representation dated 09.12.2025 (Annexure P-3).

4.

In view of the above, respondent No.3- Senior Superintendent of Police, Batala is directed to look into the representation and decide the same in accordance with law.

5.

Disposed of.

6.

In the meanwhile, the concerned SHO of Police Station, Civil Lines, Police District Batala is also directed to preserve CCTV footage of the cameras installed in Police Station, Civil Lines, Police District Batala dated 22.09.2025 from 04:00 PM to 11:30 PM.

7.

Pending misc. application (s), if any, shall also stand disposed of.