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Judgment
4 paragraphs · 100 wordsCase taken up. Learned Counsel for Petitioner is connected.
Even after, writing to the Superintendent of Police concerned, and the directions by Superintendent of Police, to his sub-ordinate for ensuring for compliance, no compliance of Police Station concerned, is there.
Now, let this be communicated to Superintendent of Police concerned by name, with a direction for taking appropriate action of this indiscipline of the Police Officer subordinate to him, with further direction for ensuring the compliance submission of report, as reply the action taken by him through Police.
List the matter on 02.09.2024 “for further directions”.