Punjab-Haryana High Court
Baghail Singh Son Of Naranjan Singh And ... vs State Of Punjab And Others on 11 August, 2009
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No. M-21852 of 2009
Date of decision: 11.08.2009
Baghail Singh son of Naranjan Singh and another
.....PETITIONERS
VERSUS
State of Punjab and others
..... RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. H.S.Batth, Advocate,
for the petitioners.
***
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the petitioners contends that despite of making of complaint to the Police, no action has been taken by the Police on the same. He further contends that the petitioners would be satisfied if the representation dated 30.04.2009 made by the petitioners to the SHO, Police Station Khemkaran (Annexure P-3) is considered and if something is found therein, necessary steps, in accordance with law, be taken thereon.
The present petition is disposed of with a direction to the SSP, Tarn Taran-respondent No. 2 to look into the representation and if some substance is found therein, necessary steps, in accordance with law, be taken thereon.
( AUGUSTINE GEORGE MASIH ) JUDGE August 11, 2009 pj