JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 482 Cr.P.C. seeking issuance of directions to respondent Nos.3 and 4 to conduct fair investigation in case FIR No.109 dtd. 23/10/2021 registered under Ss. 307, 384, 506, 120-B read with Sec. 34 IPC and Ss. 25 and 27 of the Arms Act, 1959 at Police Station Chohla Sahib, District Tarn Taran and for taking action against Lakhbir Singh @ Landa and Satnam Singh @ Satta, who are the main accused in the present case.

(2.) Following stand has been taken in the status report dtd. 27/7/2022, which is already on record:-

(3.) In view of aforesaid, no further proceedings are required. It is expected that the investigating agency shall proceed further in accordance with law and take steps to arrest the accused as stated hereinabove.