HAMJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved against the alleged slow pace of investigation in the case arising out of FIR No. 67 dated 4.3.2005, under Sections 379, 411 IPC, registered at Police Station Civil Lines, Batala, Police District Batala, District Gurdaspur, the petitioner has approached this Court, by way of instant petition under Section 482 Cr.P.C., invoking its inherent jurisdiction for direction to the official respondents for early presentation of report under Section 173 Cr.P.C., before the learned trial court.

(2.) In compliance of the order dated 8.5.2012 passed by this Court, learned counsel for the petitioner has placed on record the affidavit dated 6.9.2012 of the petitioner, to contend that report under Section 173 Cr.P.C. has not been presented to the learned court of competent jurisdiction.

(3.) Learned counsel for the petitioner submits that petitioner had been running from pillar to post but his grievance was not being redressed by the concerned authorities. Having been left with no other option, the petitioner has approached this Court by way of instant petition. LearnedCriminal Misc. No. M-7445 of 2012 2 counsel for the petitioner further submits that petitioner shall submit appropriate representation to respondent No.2, within a fortnight from today and respondent No.2 may be directed to consider the same, so as to ensure an early presentation of report under Section 173 Cr.P.C.