DHARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. for issuance of direction to the official respondents to take appropriate action on the representation dtd. 25/4/2022 (Annexure P-2).

(2.) Notices served upon the official respondent(s) through the State's counsel-Mr. Harsimar Singh Sitta, AAG, Punjab.

(3.) Learned counsel for the petitioner submits that he would be satisfied in case directions may be issued to respondent No.3-Senior Superintendent of Police, Rurla, District Amritsar to decide the representation dtd. 25/4/2022 (Annexure P-2) within time bound manner.