CHANPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. for issuance of direction to official respondents for conducting fair and impartial inquiry in case FIR No.92 dtd. 22/6/2021 under Sec. 323/325/427/34 registered at Police Station City Morinda, District Rupnagar and to submit the status report regarding representation dtd. 25/8/2021 (Anneuxre P-6).

(2.) Learned counsel for the petitioner submits that he would be satisfied in case direction may be issued to the official respondents to decide the representation dtd. 25/8/2021 (Annexure P-6) within time bound manner.

(3.) The prayer is not opposed.