Punjab-Haryana High Court
Satwant Kaur Sandhu vs State Of Punjab & Ors on 4 May, 2016
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CRM No. M-12564 of 2015 (O&M) 1
Sr. No. 236
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM No. M-12564 of 2015 (O&M)
Date of Decision: 04.05.2016
Satwant Kaur Sandhu
...Petitioner
Versus
State of Punjab and others
... Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. Malkeet Singh, Advocate,
for the petitioner.
Mr. K.D.Sachdeva, Additional A.G.Punjab.
***
TEJINDER SINGH DHINDSA. J (ORAL) The present petition has been filed under Section 482 Cr.P.C. praying for issuance of directions to the official respondents to conduct a free, fair and expeditious investigation pertaining to FIR No.245 dated 13.12.2014, under Section 420 read with Section 120- B of Indian Penal Code, registered at Police Station Ajnala, District Amritsar (Rural).
Suffice it to observe that FIR came to be registered at the instance of Satwant Kaur Sandhu i.e. present petitioner and allegations have been raised against Sarabjit Singh Sandhu, Baldeep Singh Sandhu, Rajwinder Kaur, Gopal Angra and Rani Sandhu wife of Sarabjit Singh Sandhu.
Learned State counsel would apprise the Court that investigation in the present case already stands concluded and even 1 of 2 ::: Downloaded on - 06-05-2016 00:11:31 ::: CRM No. M-12564 of 2015 (O&M) 2 the challan stands presented on 23.12.2015 and in which private respondent Nos.4 to 7 have been nominated as accused.
In view of such factual position, no further directions are required to be passed in this case.
Petition disposed of.
04.05.2016 (TEJINDER SINGH DHINDSA)
vandana JUDGE
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