Punjab-Haryana High Court
Gian Kaur And Anr vs State Of Punjab And Ors on 10 January, 2023
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
121
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-740-2022
DECIDED ON: 10.01.2023
GIAN KAUR AND ANR.
.....PETITIONERS
VERSUS
STATE OF PUNJAB AND ORS.
.....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL.
Present: Mr. Dinesh Mahajan, Advocate
for the petitioners.
Mr. Rajiv Verma, DAG, Punjab.
Mr. Dheeraj Mahajan, Advocate
for respondents No.5 and 6.
Mr. Amit Kumar Saini, Advocate
for respondent No.7.
SANDEEP MOUDGIL, J (ORAL)
The instant petition under Section 482 Cr.P.C., for issuance of directions to respondents No.2 to 4 for impartial investigation by some independent agency dealing with economic offences, by some superior officer and to take action against the respondents No.5 to 7, on the complaints made by the petitioners.
Learned counsel for the petitioners has referred to the representation (Annexure P-7) and on query put by this Court yesterday, it was informed that both the complaints have been investigated and inquiry reports have been prepared and the same have also been recorded in the short reply filed by the way of affidavit of Jagdish Raj, PPS, Deputy Superintendent 1 of 2 ::: Downloaded on - 11-01-2023 13:50:53 ::: CRM-M-740-2022 -2- of Police, Sub Division Rural Pathankot, District Pathankot on behalf of respondents No.1 to 4.
The case was heard yesterday and on pointing out that the learned counsel for the petitioners has not been supplied the inquiry reports, to enable him to take appropriate action in the matter, if he is not satisfied with the outcome of the said inquiry reports.
In compliance of the order dated 09.01.2023, learned State counsel has supplied the copies of the inquiry reports to the learned counsel for the petitioners today, in Court.
In the light of the above, this petition does not survive and the same has been rendered infructuous.
Disposed off, as such.
The petitioners are, however, at liberty to take appropriate remedy in accordance with law, if he is not satisfied with the outcome of the inquiry reports, as advised.
(SANDEEP MOUDGIL)
10.01.2023 JUDGE
Poonam Negi
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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