SANTA SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved against the alleged inaction on the part of the respondent authorities, the petitioner has approached this court by way of instant petition under Section 482 Cr.P.C. seeking direction to the Senior Superintendent of Police, Fazilka-respondent no.3 to send the file alongwith all the necessary documents pertaining to FIR No.27 dated 15.2.2012 under Sections 15,61 of N.D.P.S. Act, registered at Police Station Sadar, Distt. Ferozepur, to the Senior Superintendent of Police, Faridkot-respondent no.4, for fair and impartial enquiry into the matter.

(2.) Learned counsel for the petitioner, at the very outset, fairly conceded that after conclusion of the investigation, report under Section 173 Cr.P.C. has already been presented to the learned court of competent jurisdiction. However, he vehemently contended that in compliance of the order dated 26.3.2012 (Annexure P-5) passed by this court on the earlier petition filed by the petitioner, petitioner approached the Inspector General of Police (Crime),Punjab, Chandigarh, vide his self contained representation dated 27.6.2012 (Annexure P-6).

(3.) Referring to the averments taken in para 9 of the petition, learned counsel for the petitioner also submits that Deputy Inspector General of Police, Ferozepur Range, Ferozepur, forwarded the representation (Annexure P-6) to the Senior Superintendent of Police, Faridkot, vide No.13475/FR/PC dated 5.7.2012 for conducting the enquiry into the matter. The representation of the petitioner forwarded, as above, was received by the Senior Superintendent of Police, Faridkot-respondent no.4 vide letter No.10687/C dated 23.7.2012. However, respondent no.3 i.e. Senior Superintendent of Police, Fazilka, is sitting tight over the matter because of extraneous consideration and he is not forwarding the representation to the Senior Superintendent of Police, Faridkot-respondent no.4. In this view of the matter, learned counsel for the petitioner submits that the Senior Superintendent of Police, Fazilka, be directed to send all the necessary documents to the Senior Superintendent of Police, Faridkot-respondent no.4.