Punjab-Haryana High Court
Amarjit Kaur And Anr vs State Of Punjab And Others on 27 July, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
266 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-7695-2020
Date of Decision: 27th July, 2022
Amarjit Kaur and another ... Petitioners
Versus
State of Punjab and others ... Respondents
CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present : Mr. B.D. Sharma, Advocate for the petitioners.
Mr. Sandeep Kumar, DAG, Punjab.
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AVNEESH JHINGAN , J.(Oral)
This petition was filed seeking directions for fair and impartial investigation in FIR No. 155 dated 25.8.2019 under Sections 420, 447, 511, 506, 148, 149 IPC, 1860 and FIR No. 192 dated 5.12.2019 under Sections 447/511/506/148/149 IPC, 1860 registered at P.S. Ajnala, District Amritsar Rural and present the final police report in the above referred cases and taken action against private respondents.
Learned State Counsel on instructions from ASI Balwinder Singh submits that in FIR No. 155 Shamsher Singh, Nirmal Singh, Satnam Singh, Kulwant Kaur, Harpal Singh, Gurmej Singh, Gurwinder Singh and Baljit Singh were arrested and were granted bail. He further submits that investigation in both FIR are being carried out and an earnest effort would be made to conclude investigation at the earliest.
In view of the statement made by learned State Counsel, no further directions are called for. Petition is disposed of.
Needless to say that petitioner would be at liberty to avail remedies in accordance with law for redressal of the surviving grievance, if any.
(AVNEESH JHINGAN )
JUDGE
27th July, 2022
anuradha
Whether reasoned/speaking Yes/No
Whether reportable Yes/No
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