TANVIR HUSSAIN Vs. JAGPAL SANDHU AND OTHERS

JUDGEMENT

(1.) THE petitioner has filed this contempt petition alleging that the order dated September 17, 2012 passed by a Division Bench of this Court to inquire into the matter of public land belonging to Health Department having been sold by the Municipal Corporation, Banur in favour of private party vide resolution dated May 25, 2010, expeditiously within a period of two months, has not been complied with. A direction was also issued vide said order to ADGP (Crime), Punjab, to look into the contents of the inquiry report submitted by SDM, Mohali on April 26, 2011. On last date of hearing i.e. September 20, 2013, I had gone through the police file which indicates that pursuant to the abovesaid orders, the ADGP (Crime) Punjab, vide order dated March 8, 2013 had constituted a Special Investigation Team after taking into consideration the inquiry report dated April 26, 2011. The investigation file further indicated that inquiry was being conducted in FIR No. 39/2011, Police Station, Banur. The investigation in the said case has been undertaken by a Special Investigation Team.

(2.) AS the petitioner was not satisfied with the investigation being conducted under Chapter XII of Cr. P.C., it was directed that in case he makes a statement before the investigating agency, his statement would be recorded under Section 163(2) Cr. P.C.

(3.) THIS petition is disposed of. However, it is observed that in case the petitioner or any other person has got any grievance against the fairness of the investigation, it will be open to the petitioner or said person to avail the legal remedy in accordance with law.