SUSHANT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of Cr.P.C for issuance a direction to respondents No. 2 and 3 to take appropriate legal action on the complaint dtd. 27/4/2022 (Annexure P-1) submitted by the petitioner.

(2.) Learned counsel for the petitioner submits that he would be satisfied in case directions may be issued to respondent No. 2 to decide the complaint dtd. 27/4/2022 (Annexure P-1) in a time bound manner.

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