Punjab-Haryana High Court
Davinder Singh vs State Of Punjab And Others on 2 December, 2020
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
CRWP-9940-2020 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRWP-9940-2020
Date of decision:02.12.2020
Davinder Singh
...Petitioner
Versus
State of Punjab and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present:- Mr. Neeraj Januha, Advocate for the petitioner.
Mr. Mehardeep Singh Dullat, Addl. A.G., Punjab.
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HARNARESH SINGH GILL, J. (ORAL)
Case is taken up for hearing through video conferencing.
Present petition has been filed for issuance of direction to the official respondents No.1 and 2 to investigate FIR No.175 dated 30.08.2020 registered under Sections 302, 458, 323, 324, 171, 148, 149 IPC and Sections 25 and 27 of the Arms Act, 1959, at Police Station Khui Khera, District Fazilka in a fair and impartial manner.
At the outset, learned counsel for the petitioner submits that he would be satisfied, if representation dated 21.10.2020 (Annexure P-3) given by the petitioner, is decided by respondent No.2-Inspector General of Police, Fazilka, within a stipulated period.
Notice of motion.
On the asking of this Court, Mr. Mehardeep Singh Dullat, Addl. A.G., Punjab, accepts notice on behalf of the respondents/State.
In view of the aforesaid prayer made by the learned counsel for the petitioner, the present petition is disposed of with a direction to 1 of 2 ::: Downloaded on - 03-12-2020 01:09:02 ::: CRWP-9940-2020 -2- Inspector General of Police, Fazilka, to decide the representation dated 21.10.2020 (Annexure P-3) moved by the petitioner within two months, in accordance with law, after receipt of the copy of this order.
02.12.2020 (HARNARESH SINGH GILL)
ishwar JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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