HARDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Prayer in this petition filed under Sec. 482 Cr.P.C. is for issuance of direction to the official respondents to consider and take appropriate action against the private respondents on representation dtd. 27/12/2021 (Annexure P-3) in a time bound manner.

(3.) On asking of the Court, Mr. Rakeshinder Singh Sidhu, AAG, Punjab accepts notice on behalf of the respondent-State.