Punjab-Haryana High Court
Kompal Gujral Alias Dimpey Goyal vs Union Territory Of Chandigarh And ... on 11 January, 2023
S.No.110
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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CRM-M-625 of 2023
Date of Decision:11.01.2023
Kompal Gujral @ Dimpey Gojral .....Petitioner
Vs.
UT, Chandigarh and others .....Respondents
CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA
Present:- Mr. Keshavam Chaudhri, Advocate for the petitioner.
Mr. Shashank Bhandari, Addl. PP, UT, Chandigarh.
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DEEPAK GUPTA, J.
FIR No.0101 dated 29.09.2022 has been registered at Police Station North, District Chandigarh under Sections 279 and 337 IPC.
Petitioner submits that her representation dated 02.11.2022 has not been considered till date for free, fair and impartial investigation.
Notice of motion.
Mr. Shashank Bhandari, Addl. PP, UT, Chandigarh appears on behalf of the respondents. It is submitted that investigation is likely to be completed soon and report under Section 173 Cr.P.C shall be filed accordingly.
This petition is disposed of with a direction to consider the representation dated 02.11.2022 made by the petitioner as per law before filing the challan.
Disposed of accordingly.
January 11, 2023 ( DEEPAK GUPTA )
renu JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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