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Judgment
Avneesh Jhingan, J
The matter is taken up for hearing through video conference due to COVID-19 situation.
This petition under Section 482 Cr.P.C. was filed seeking directions to the Director General of Police, Punjab to hand over the investigation of the
complaint to some senior IPS officer. Further directions are sought to take appropriate legal action against the private respondents (arrayed in the
petition) on the basis of the complaint filed by the petitioner.
Mr. H.S. Multani, AAG, Punjab appearing on advance notice submits that DDR No. 33, dated 15th February, 2021 under Sections 323, 427 and 149
of the Indian Penal Code, 1860 has been reported at Police Station Garhdiwal, District Hoshiarpur.
Learned counsel for the petitioner submits that non cognizable offences have intentionally been invoked to help the private respondents.
However, after realizing that there are remedies available, learned counsel for the petitioner seeks permission to withdraw the present petition with
liberty to avail remedies in accordance with law.
Dismissed as withdrawn with liberty as prayed for.
AVNEESH JHINGAN, J (ORAL)
The matter is taken up for hearing through video conference due to COVID-19 situation.
Learned counsel for the petitioner submits that the challan has been presented in the present petition, hence, no cause of action survives for pursuing
with the present petition.
Disposed of as infructuous.
The matter is taken up for hearing through video conference due to COVID-19 situation.
At the request of learned counsel for the petitioner, put up on 19th March, 2021.