Punjab-Haryana High Court
William Dean vs State Of Punjab And Others on 19 January, 2021
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
CRM-M-33293-2020 (O&M) -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CRM-M-33293-2020 (O&M)
Date of decision: 19.01.2021
Dr. William Dean ...Petitioner
Versus
State of Punjab and others ...Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present:- Mr. Imran Ali, Advocate
for the petitioner.
Mr. Joginder Pal Ratra, DAG, Punjab.
Mr. Veneet Sharma, Advocate
for respondent Nos. 4 to 6.
Mr. Ritesh Pandey, Advocate
for respondent Nos. 7 to 10.
ARVIND SINGH SANGWAN, J. (Oral)
Prayer in this petition is for issuance of directions to official respondents to take appropriate action in accordance with law while conducting investigation in FIR No. 0002 dated 15.06.2020, under Sections 177, 198, 406, 420, 424, 465, 467, 468, 471, 477-A, 120-B of the IPC at Police Station N.R.I., District Gurdaspur.
Reply, by way of affidavit of SHO, Police Sation N.R.I., Gurdaspur, is filed in Court today. As per reply, an SIT has been constituted for investigation of the case and one Yousaf Patrick stands arrested and the SIT is trying to arrest the other accused persons.
Learned State counsel submits that the SIT will conclude the investigation within a period of two months today.
Learned counsel, appearing for the private respondents, have no 1 of 2 ::: Downloaded on - 20-01-2021 04:34:30 ::: CRM-M-33293-2020 (O&M) -2- objection if a direction is issued to SIT to conclude the investigation in a time bound manner.
Accordingly, the present petition is disposed of with a direction to aforesaid SIT to conclude the investigation expeditiously, preferably within a period of two months from today.
19.01.2021 (ARVIND SINGH SANGWAN)
Waseem Ansari JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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