Rukmani Chouhan vs State of Punjab and Others

Rameshwar Singh Malik, J.

CRM No. 4005 of 2012

Application is allowed subject to all just exceptions.

Criminal misc.application stands disposed of.

Criminal Misc.M-No. 1987 of 2012

Learned counsel for the petitioner, at the very outset, submits that he may be allowed to restrict his prayer only to the limited extent that the self contained representation dated 24.12.2011 already submitted to Senior Superintendent of Police, Barnala-respondent No. 2, vide Annexure P-4, may be ordered to be considered and decided at an early date, in accordance with law.

I have heard the learned counsel for the petitioner and with his able assistance, have gone through the record of the case. After giving my thoughtful consideration to the issue raised, I am of the view that there is merit in the contention of the learned counsel for the petitioner.

Under the peculiar facts and given circumstances of the present case, this Court is of the considered opinion that, to secure the ends of justice, it is expedient to issue directions to the Senior Superintendent of Police, Barnala, respondent No. 2, to consider the representation of the petitioner at Annexure P-4 dated 24.12.2011 and pass appropriate orders thereon.

In view of the above, without commenting upon the merits of the case and also without prejudice to the rights of the parties, Senior Superintendent of Police, Barnala -respondent No. 2, is directed to consider dispassionately and expeditiously, the grievance of the petitioner raised in representation dated 24.12.2011 (Annexure P-4) and pass an appropriate order thereon at an early date, sending a copy of the order to the petitioner as well.

With the observations made above, the present petition stands disposed of.