GURPREET Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of Cr.P.C for issuance of a direction for getting the case FIR bearing No. 75 dtd. 1/4/2022 under Ss. 323, 506, 341 IPC at Police Station Salem Tabri, District Police Commissionerate Ludhiana (Annexure P-1) investigated from some other police officer.

(2.) Learned counsel for the petitioner submits that he would be satisfied in case directions may be issued to the respondent to decide the representation dtd. 18/4/2022 (Annexure P-8) in a time bound manner.

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