Punjab-Haryana High Court
Raminder Kaur And Ors vs State Of Punjab And Others on 30 September, 2019
Author: Hari Pal Verma
Bench: Hari Pal Verma
120.
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-41987-2019
Date of decision: 30.09.2019
RAMINDER KAUR AND ORS ... Petitioners
versus
STATE OF PUNJAB AND OTHERS .... Respondents
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA
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Present: Mr. Amardeep Singh, Advocate, for the petitioners.
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HARI PAL VERMA, J.(Oral)
Prayer in this petition filed under section 482 Cr.P.C. is for issuance of directions to respondents No.3 & 5 to proceed further with the case FIR No.0114 dated 01.08.2019, under Sections 451, 509, 34 of IPC (Annexure P-1) lodged by petitioner No.1 against respondents No.6 and 7, who thrashed the petitioners when they were alone at the house. Prayer has also been made for issuance of direction to respondent No.3 to decide the representation dated 13.08.2019 (Annexure P-2) submitted by the petitioner.
Counsel for the petitioners states that the FIR was registered on 01.08.2019 and the investigation in the case is going at a very slow speed. Rather the police is pressing hard upon the petitioners to compromise the matter.
Heard.
At this stage, considering the fact that the FIR was registered on 01.08.2019, it is but presumed that the same must be under investigation.
No ground for interference is thus made out. Dismissed.
(HARI PAL VERMA) JUDGE 30.09.2019 sanjeev Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 02-10-2019 19:22:52 :::