Punjab-Haryana High Court
Bhupinder Singh @ Bhupinder Pal Singh ... vs State Of Punjab And Ors on 8 January, 2021
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
In The High Court for the States of Punjab and Haryana
At Chandigarh
CRM-M-799-2021 (O&M)
Date of Decision:- 8.1.2021
Bhupinder Singh @ Bhupinder Pal Singh Deol ... Petitioner
Versus
State of Punjab and others ... Respondents
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. L.M.Gulati, Advocate, for the petitioner.
(Proceedings conducted through video conferencing)
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GURVINDER SINGH GILL, J. (Oral)
Learned counsel for the petitioner submits that the petitioner is NRI living in Canada and that in his absence his land is sought to be occupied by the private respondents, who are in fact related to him. It has been submitted that although FIR No.64, dated 26.7.2020, Police Station Jodhan, District Ludhiana Rural, under Sections 447, 511, 379, 148, 149 of IPC, was lodged at the instance of petitioner's wife, but no action is being taken thereupon.
Having heard learned counsel for the petitioner and without commenting anything as regards merits of the case, the petition is disposed of with a direction to the Senior Superintendent of Police, Ludhiana Rural 1 of 2 ::: Downloaded on - 09-01-2021 01:31:45 :::
-2- CRM-M-799-2021 (O&M) (respondent No.2) that the matter pertaining to FIR in question be got investigated expeditiously in accordance with law so that a final report be submitted thereafter at the earliest.
A copy of this order be sent to he Senior Superintendent of Police, Ludhiana Rural (respondent No.2) so as to enable him to do the needful at the earliest.
January 8, 2021 (GURVINDER SINGH GILL)
mohan JUDGE
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
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