Punjab-Haryana High Court
Inderpal vs State Of Haryana And Others on 19 March, 2021
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
112
CRM-M-6638-2021 (O&M)
Date of Decision: 19.03.2021
Inderpal ...Petitioner
Versus
State of Haryana & others ...Respondents
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present: Mr. Saleem Ahmed, Advocate, for the petitioner.
(proceedings conducted through video conferencing)
GURVINDER SINGH GILL, J. (Oral)
Having heard the learned counsel for the petitioner and while refraining from making any expression as regards veracity of the averments made in the petition, the petition is disposed of with a direction to respondent No.2 - the Commissioner of Police, Faridabad, to ensure that the matters pertaining to FIR No.137 dated 10.06.2020 registered at Police Station Chhainsa, District Faridabad, under Sections 147/148/149/332/353/186/188/379-B/307/427/506/269/270/271 IPC and Section 3 of the Epidemic Diseases Act and Section 51 of the Disaster Management Act as well as FIR No.149 dated 19.06.2020 registered at Police Station Chhainsa, District Faridabad, under Sections 147/148/149/323/506/379-B/332/353/186/427/283 IPC are got investigated expeditiously in accordance with law so that a final report is submitted thereafter at the earliest. Respondent No.2 is further directed that representation dated 19.06.2020 (Annexure P-2) be also got examined and disposed of in accordance with law.
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CRM-M-6638-2021 (O&M) -2-
A copy of this order be conveyed to respondent No.2 - the Commissioner of Police, Faridabad for necessary compliance.
19.03.2021 (GURVINDER SINGH GILL)
Vimal JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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