Punjab-Haryana High Court
Mewa Singh And Another vs State Of Punjab And Others on 14 January, 2009
Author: Mohinder Pal
Bench: Mohinder Pal
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Crl.Misc. No.M-1114 of 2009
DATE OF DECISION: 14.01.2009
Mewa Singh and another
...PETITIONERS
VS.
State of Punjab and others
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE MOHINDER PAL
PRESENT: Mr.Tribhawan Singla, Advocate for the petitioners.
MOHINDER PAL, J.(Oral)
Learned counsel for the petitioners has submitted that the petitioners have moved a complaint to the Senior Superintendent of Police, Barnala. However, no action has been taken. A copy of the complaint (Annexure P3) is also placed on record.
The present petition stands disposed of with direction to respondent No.2 i.e. the Senior Superintendent of Police, Barnala to look into the matter and redress the grievance of the petitioners expeditiously as per law.
January 14, 2009 ( MOHINDER PAL )
jt JUDGE