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Judgment
Anoop Chitkara, J
The present petition has been filed for issuance of directions to the official respondents to take legal action against the accused persons/private respondents in view of the representation dated 12.11.2020.
Learned counsel for the petitioner submits that he would be satisfied in case directions be issued to respondent No.3 to decide the representation dated 12.11.2020 (Annexure P-1) within the time bound manner.
The prayer being innocuous is not opposed.
Given above, respondent No.3- Senior Superintendent of Police Gurdaspur, to decide the representation (P-1) by passing a speaking and reasoned order within ten working days from today.
In case, the grievance of the petitioner still exists, she shall be at liberty to avail legal remedy in accordance with law including approaching this Court.
Petition is allowed to the extent above. Pending applications, if any, stand disposed of.