Punjab-Haryana High Court
Jamna Rani And Others vs State Of Punjab And Others on 6 January, 2020
Author: Lalit Batra
Bench: Lalit Batra
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
108 CRM-M-55362 of 2019.
Date of Decision: 06.01.2020.
Jamna Rani and others ....Petitioners.
Versus
State of Punjab and others ....Respondents.
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CORAM: HON'BLE MR. JUSTICE LALIT BATRA
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Present: Mr. D.D.Singla, Advocate for the petitioners.
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Lalit Batra, J.(Oral)
Present petition under Section 482 of the Criminal Procedure Code has been filed seeking issuance of direction to respondents No.2 to 4 not to conduct illegal raids/unauthorized interference in the premises of the petitioners without adopting the provisions of law.
Learned counsel for the petitioners contended that the petitioners have already made representation dated 04.11.2019 to Superintendent of Police, Ferozepur, copy of which is available on the file as Annexure P-3, but still no action has been taken.
Notice of motion.
On asking of the Court, Mr. Harbir Sandhu, Assistant Advocate General, Punjab, accepts notice on behalf of respondents-State. Complete copy of paper book be supplied to him during the course of the day.
1 of 2 ::: Downloaded on - 12-01-2020 03:54:04 ::: CRM-M-55362 of 2019 -2- In view of the above, the present petition is disposed of with direction to respondent No.3-Senior Superintendent of Police, Ferozepur, to look into and decide the representation dated 04.11.2019 (Annexure P-3) as expeditiously as possible.
(LALIT BATRA) JUDGE 06.01.2020 jitender Whether speaking/ reasoned : Yes/ No Whether Reportable : Yes/ No 2 of 2 ::: Downloaded on - 12-01-2020 03:54:04 :::