Punjab-Haryana High Court
Pci Pest Control Private Limited vs Senior Superintendent Of Police, ... on 4 March, 2022
Author: Alka Sarin
Bench: Alka Sarin
108
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-No.9284 of 2022 (O&M)
DATE OF DECISION : 04.03.2022
PCI Pest Control Private Limited .....Petitioner
versus
Senior Superintendent of Police, Chandigarh and Others .....Respondents
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. Robin Singh Hooda, Advocate for the petitioner
..
ALKA SARIN, J. (Oral):
Heard in physical mode.
This is a petition under Section 482 of the Code of Criminal Procedure, 1973 for issuing directions to respondent Nos.1 and 2 to lodge the FIR and to conduct a fair and impartial investigation into the complaint dated 26.10.2021.
In the present case, the petitioner has an alternate and efficacious remedy, which he has not availed of.
In view thereof, the present petition is dismissed as not maintainable.
(ALKA SARIN) JUDGE 04.03.2022 parkash NOTE:
Whether speaking/non-speaking: Speaking Whether reportable: YES/NO PARKASH CHAND 2022.03.04 20:06 I attest to the accuracy and authenticity of this document