Punjab-Haryana High Court
Tarawanti @ Tara Devi & Another vs State Of Haryana & Others on 10 May, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-14046 of 2011
Date of Decision: 10.05.2011
Tarawanti @ Tara Devi & another ....Petitioners
Versus
State of Haryana & others ....Respondents
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. Rakesh Nehra, Advocate
for the petitioners.
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1. Whether Reporters of Local Newspapers may be
allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the
Digest ?
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NIRMALJIT KAUR, J. (ORAL)
This is a petition under Section 482 Cr.P.C for issuance of direction to respondent No.1 to further direct respondents No.2 and 3 to investigate the matter pertaining to case FIR No.17 dated 30.01.2011 registered under Section 324, 506, 307/34 IPC at Police Station Bhattu Kalan, District Fatehabad at the behest of respondent No.4 in connivance with Dr. Ram Kumar c/o Medicity Hospital, Hisar.
It is admitted that till date, no representation has been filed by the petitioners to the appropriate authority for the said relief.
However, in case, the petitioners make any representation to the said effect to respondent No.2 i.e Superintendent of Police, Fatehabad, he shall look into the same and decide the same as expeditiously as possible preferably within two weeks from the filing of such representation.
Disposed of as above.
(NIRMALJIT KAUR) 10.05.2011 JUDGE gurpreet