Punjab-Haryana High Court
Bittu Kumar vs State Of Punjab And Others on 26 February, 2014
CRM-M No.20911 of 2013 1
In the High Court for the States of Punjab and Haryana at
Chandigarh
CRM-M No.20911 of 2013
Date of decision: 26.2.2014
Bittu Kumar ..Petitioner
Versus
State of Punjab and others ..Respondents
Coram: Hon'ble Mr. Justice Mahavir S. Chauhan
Present: Mr. Aman Dhir, Advocate
for the petitioners.
Mr. G.S.Sidhu, AAG,Punjab
for the respondents Nos.1 to 3.
...
Mahavir S.Chauhan, J.(Oral)
Heard.
By way of this petition filed under Section 482 Cr.P.C., petitioner seeks a direction to the police to take appropriate action on the basis of application/representation moved by him in accordance with Division Bench judgment of this Court in World Human Rights Protection Counsel and another vs. State of Punjab and others 2012(3) RCR (Criminal) 939, to locate the whereabouts of the petitioner's sister, namely, Laxmi who is stated to be missing since 13.3.2013.
In the reply, filed on behalf of respondent Nos.1 to 3, it has been specifically mentioned that DDR No. 21 dated 19.3.2013 has been recorded in the matter and that the police is making efforts and is even ready to visit the places as may be Kant Nirmal 2014.02.28 16:27 I am the author of this document high court chandigarh CRM-M No.20911 of 2013 2 pointed out by members of the family of the said missing person. That being so, no further direction is required to be issued as the police is already making efforts in the matter. The petition, therefore, fails and is dismissed.
Before parting with this order, it may be stated that the petitioner shall be at liberty to initiate appropriate proceedings against the police authorities, if they are not complying with the directions of this Court as contained in World Human Rights Protection Counsel and another vs. State of Punjab and others (supra).
February 26, 2014 (MAHAVIR S.CHAUHAN)
nk JUDGE
Kant Nirmal
2014.02.28 16:27
I am the author of this
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