HITESH BHARDWAJ Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Prayer made in this application is to place on record additional documents (Annexures P-16 to P-24) in addition to the inquiry report of DSP, City Batala (Annexure P-25) and speaking order dated 30.07.2020 passed by the Senior Superintendent of Police, Batala (Annexure P-26).

(2.) For the reasons mentioned in the application and in the interest of justice, the same is allowed. Additional documents are taken on record, subject to all just exceptions. Main case

(3.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure seeking appropriate directions to register a First Information Report in pursuance of criminal complaint dated 22.03.2020 filed by the petitioner in respect of murder of Ramesh Kumari Bhardwaj (mother of the petitioner) against private respondents No.4 to 8.