RATTAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) In terms of order dated January 09, 2002, A.D.G.P., (Crime Branch), Punjab was required to look into the matter within a period of three months of the petitioner making representation in accordance with law. It is submitted by the State counsel that statements of the petitioner and that of D.S.P. Paramjit Singh, who was posted as ASI at Police Station Basai Pathana in 1992 have been recorded. However, statements of the remaining persons are still to be recorded. A prayer has been mae in this application for grant of four months further time to complete the enquiry.

(3.) After hearing the parties and going through the facts, four months further time is granted to the respondents to complete the enquiry. The application is disposed of accordingly.