Punjab-Haryana High Court
Harshdeep Kaur vs State Of Punjab & Ors on 1 December, 2017
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM-M-45688-2017 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-45688-2017 (O&M)
Date of decision : 01.12.2017
Harshdeep Kaur
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. V.S. Rana, Advocate for the petitioner.
JITENDRA CHAUHAN, J. (Oral)
Prayer made in the instant petition is, inter alia, for issuance of direction to respondent Nos.1 and 2 to initiate departmental and criminal proceedings under Section 166A IPC against respondent No.4 for not acting upon the complaint (Annexure P-1) moved by the petitioner.
Contends that a 'Zero FIR' was registered at Women Police Station, Ambala. However, for lack of jurisdiction, the entire case file has now been sent to Police Station, Lalru.
Notice of motion.
At the asking of the Court, Ms. Anju Arora, Addl.A.G., Punjab, accepts notice. A complete copy of the paper book has been handed over to learned State counsel, in the Court.
Heard.
Without expressing any opinion on the merits of the case, the instant petition is disposed of with a direction to respondent No.2, to treat the instant petition along with the papers sent by the Women Police Station, Ambala, as representation and decide the same, in accordance with law, 1 of 2 ::: Downloaded on - 09-12-2017 00:14:59 ::: CRM-M-45688-2017 2 expeditiously, preferably within a period of three weeks from the date of receipt of certified copy of this order.
01.12.2017 (JITENDRA CHAUHAN)
atulsethi JUDGE
Whether speaking / reasoned : Yes No
Whether Reportable : Yes No
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