NEERAJ BERI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) After arguing for some time, counsel for the petitioner confined his prayer for speedy decision of petition filed under Sec. 156 Cr. P.C. before the concerned Magistrate and withdraws the remaining prayer with liberty to file fresh separate petition in this regard.

(2.) Given above, this Court requests the Judicial Magistrate to decide the complaint on priority basis.

(3.) Qua second prayer, petitioner's counsel submits that he would be contended and satisfied in case representation dtd. 7/2/2022 Annexure P-2 be decided within time bound manner.