Punjab-Haryana High Court
Cj Darcl Logistic Limited vs State Of Punjab And Others on 16 January, 2020
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
CRM-M-1810-2020 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRM-M-1810-2020 (O&M).
Decided on: January 16, 2020.
CJ DARCL Logistic Limited
.. Petitioner
VERSUS
State of Punjab and others
.. Respondents
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CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
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PRESENT Mr.Om Pal Sharma, Advocate,
for the petitioner.
JASGURPREET SINGH PURI, J. (ORAL)
The present petition has been filed under Section 482 Cr.P.C. for issuance of a direction to respondent No.2, to take appropriate action against respondent Nos.3 to 5.
Learned counsel for the petitioner submits that petitioner
- company deals in Inter State Transport of Goods and private respondent Nos.3 to 5, are the owners and drivers of the truck with whom the goods worth lacks of rupees were entrusted to be delivered at Siliguri but the same have not been delivered and they have misappropriated the entire goods. He 1 1 of 2 ::: Downloaded on - 17-01-2020 01:59:26 ::: CRM-M-1810-2020 (O&M) further submits that an application/representation dated 04.11.2019 (Annexure P2), has been sent to the Senior Superintendent of Police, Mohali but nothing has been done till date.
Heard.
The present petition is disposed of with a direction to the the Senior Superintendent of Police, Mohali, to look into representation dated 04.11.2019 (Annexure P2), and pass an appropriate order in accordance with law as expeditiously as possible. January 16, 2020. (JASGURPREET SINGH PURI) raj arora JUDGE Whether speaking / reasoned Yes / No Whether reportable Yes / No 2 2 of 2 ::: Downloaded on - 17-01-2020 01:59:26 :::