AVTAR SINGH SIDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Avtar Singh Sidhu and two others have filed this petition under Section 482 of the Code of Criminal Procedure (in short ­ Cr.P.C.) seeking direction to official respondents no. 2 and 3 to proceed with FIR No. 129 dated 15.12.2011 (Annexure P-1), under Sections 498-A, 406 and 120-B of the Indian Penal Code (in short ­ IPC), registered at Police Station Sadar Kotkapura, District Faridkot. Grievance of the petitioner was that although the FIR was registered 15 months before the filing of the petition, final investigation report had not been presented and career of the petitioners was suffering due to pendency of the FIR.

(2.) REPLY on behalf of respondents no. 1 to 3, filed today in Court by learned State counsel, is taken on record, subject to all just exceptions. I have heard counsel for the parties and perused the case file. According to the reply, cancellation report has since been presented in the concerned court on 06.05.2013. Consequently, this petition has been rendered infructuous.

(3.) A copy of this order be sent to Director General of Police (Punjab) for taking appropriate action, in accordance with law, against the defaulting officials/officers. The instant petition is disposed of as having been rendered infructuous.