HUKAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure for issuance of appropriate directions to respondents No.2 and 3 to take action against respondent No.4 who have taken away the vehicle of the petitioner forcibly and also to look into the representation dtd. 26/5/2015 (Annexure P-2), filed by the petitioner, which is still pending with respondent No.2.

(2.) On 26/5/2016, a Co-ordinate Bench of this Court was pleased to pass the following order: -

(3.) Learned counsel for the petitioner has submitted that the above-said order has not been complied with. Learned counsel for the petitioner further submitted that he is not in touch with his client.