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Judgment
7 paragraphs · 176 wordsAnoop Chitkara, J
The present petition has been filed under Section 482 Cr.P.C. for issuance of direction to respondents No. 2 and 3 for taking legal action against the official respondent No. 4 as grievance mentioned in representation dated 09.02.2022 (Annexure P-1).
Notices served upon the official respondents No.1 to 3 through the State’s counsel.
Learned counsel for the petitioner submits that he would be satisfied in case directions may be issued to respondent No. 2 to decide the representation dated 09.02.2022 (Annexure P-1) in a time bound manner.
The prayer being innocuous is not opposed by the learned State counsel.
Given above, the present petition is disposed of by issuing direction to respondent No. 2-Senior Superintendent of Police, Amritsar, Rural to decide representation dated 09.02.2022 (Annexure P-1) by passing a speaking and reasoned order within ten working days from the date of receipt of certified copy of this order.
In case, the grievance of the petitioner still exists, he shall be at liberty to avail legal remedy in accordance with law including approaching this Court.