DOGAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of Cr.P.C for issuance of a direction to the official respondents to conduct fair, proper and impartial inquiry on the representation dtd. 18/4/2022 (Annexure P-3) submitted by the petitioner and to take appropriate legal action against the private respondents.

(2.) Learned counsel for the petitioner submits that he would be satisfied in case directions may be issued to respondent No. 3 to decide the representation dtd. 18/4/2022 (Annexure P-3) in a time bound manner.

(3.) The prayer being innocuous is not opposed by the learned State counsel.