Veerpal Kaur vs State Of Punjab And Others on 6 September, 2021

[Cites 1, Cited by 0]

Punjab-Haryana High Court

Veerpal Kaur vs State Of Punjab And Others on 6 September, 2021

Bench: Jaishree Thakur

123.
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                    CHANDIGARH

                                 CRM-M-36399-2021
                                 Date of Decision: 06.09.2021


VEERPAL KAUR                                                 .... Petitioner
                                 Versus


STATE OF PUNJAB AND OTHERS                                   .... Respondents

CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR


Present:-    Mr. Kamal Narula, Advocate,
             for the petitioner.
                                 ---

JAISHREE THAKUR.J (Oral) The instant petition has been filed under Section 482 Cr.P.C. seeking a direction to respondents No.2 to 4 for taking legal action against the private respondents No.5 and 6.

Learned counsel for the petitioner, at the very outset, submits that for her grievance, the petitioner has already submitted a representation dated 21.07.2021 (Annexure P-2) to the Deputy Superintendent of Police, Sardulgarh, District Mansa i.e. Respondent No.3 herein, but no action has been taken thereon so far. The petitioner would be satisfied in case the said representation be decided in a time bound manner.

Notice of motion to the official respondents.

At this stage, on the asking of the Court, Ms. Rashmi Attri, AAG, Punjab, who is present in Court, accepts notice on behalf of the official respondents and submits that the official respondents will look into the matter and will take a decision on the representation of the petitioner.

1 of 2 ::: Downloaded on - 07-09-2021 23:41:46 ::: CRM-M-36399-2021 -2- Let sufficient number of copies of the complete paper book be supplied to her during the course of day.

In view of the above, the present petition is disposed of by directing respondent No.3-Deputy Superintendent of Police, Sardulgarh, District Mansa, to take a decision on the representation dated 21.07.2021 (Annexure P-2) of the petitioner within a period of two months from the date of receipt of certified copy of this order, in accordance with law.





                                                  (JAISHREE THAKUR)
                                                        JUDGE
06.09.2021
sanjeev
             Whether speaking/reasoned:        Yes/No
             Whether Reportable:               Yes/No




                                2 of 2
             ::: Downloaded on - 07-09-2021 23:41:46 :::

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court