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Judgment
7 paragraphs · 170 wordsAnoop Chitkara, J
The present petition has been filed under Section 482 of Cr.P.C for issuance a direction to respondents No. 2 and 3 to take appropriate legal action on the complaint dated 27.04.2022 (Annexure P-1) submitted by the petitioner.
Notice served upon the official respondents 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 complaint dated 27.04.2022 (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- Commissioner of Police, Jalandhar to decide complaint dated 27.04.2022 (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.