Punjab-Haryana High Court
Bharat @ Gurbheg Singh And Others vs State Fof Punjab And Others on 15 February, 2021
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.128
CRM-M-7105-2021
Date of decision: 15.02.2021
Bharat @ Gurbheg Singh and others ....Petitioners
Versus
State of Punjab and others ....Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr. L.S. Mann, Advocate
for the petitioners.
Ms. Monika Jalota, DAG, Punjab.
* * *
DEEPAK SIBAL, J. (Oral)
Case taken up through video conferencing. Learned counsel for the petitioners submits that at this stage, he would be satisfied if directions are issued to respondent No.4 - Senior Superintendent of Police, Bathinda to consider the grievance raised by the petitioner in his representations dated 01.07.2020 Annexures P-10 and Annexure P-11.
Learned State counsel has no objection if the above prayer is accepted.
In view of above, the present petition is disposed of with a direction to respondent No.4 - Senior Superintendent of Police, Bathinda to look into the grievance raised by the petitioner in his representations dated 01.07.2020 Annexures P-10 and Annexure P-11, in case FIR No.50 dated 15.05.2020 under Sections 420, 120-B IPC registered at Police Station Phool, District Bathinda and take action as he/she deems fit, in accordance with law.
(DEEPAK SIBAL) JUDGE February 15, 2021 Jyoti 1 Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 16-02-2021 23:05:22 :::