Punjab-Haryana High Court
Shobha Rani And Ors vs State Of Punjab And Ors on 6 March, 2018
107 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-9289-2018
Date of decision: March 06, 2018
Shobha Rani and others ....Petitioners
Versus
State of Punjab and others ....Respondents
CORAM: HON'BLE MR. JUSTICE RAJ SHEKHAR ATTRI
Present: Mr. D.S. Kahlon, Advocate
for the petitioners.
RAJ SHEKHAR ATTRI, J.(ORAL)
Petitioner has preferred this petition under Section 482 of Code of Criminal Procedure for issuance of direction to respondents No.1 to 4 to conduct the fair inquiry/investigation upon the representations submitted by petitioners to official respondent No.2 wherein petitioners have prayer to official respondent No.2 to take legal action against respondents No.7 to 11 with further prayer to official respondent No.2 to transfer the investigation of the case of the petitioners as official respondents No.5 and 6 are not conducting the fair investigation.
It has been submitted that in spite of numerous representations, police is not investigating the matter properly and sincerely.
In view of above, petition is disposed of with direction to the competent authority to expeditiously decide the said representations (Annexures P-16 and P-
17) submitted by the petitioners by passing a speaking order, preferably within a period of 60 days from receipt of certified copy of this order.
With aforesaid direction, this petition stands disposed of.
(RAJ SHEKHAR ATTRI)
JUDGE
March 06, 2018
m. sharma
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
1 of 1
::: Downloaded on - 11-03-2018 03:33:41 :::