LAWS(P&H)-2022-5-99

MAHABIR SINGH Vs. STATE OF HARYANA

Decided On May 11, 2022
MAHABIR SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of Cr.P.C for registration of FIR as well as transferring the investigation of the present case bearing DDR No. 5 dtd. 1/1/2022 registered at Police Station Civil Lines, Karnal, District Karnal to some independent investigating agency like CBI.

(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. 19/1/2022 (Annexure P-4) in a time bound manner.

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