PREETI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition under Section 482 Cr. P.C., 1973 has been filed by the petitioners seeking directions to respondents No.23 to conduct fair and impartial investigation from some senior police official in case FIR No. 68 dated 20.4.2017, registered under Sections 18C, 27, 27A28 of the DrugsCosmetics Act, 1940 and section 15(2)(B) of Indian Medical Council Act, 1956 and Sections 336, 378, 379, 405, 406, 409, 417420 Penal Code at Police Station Cheeka, District Kaithal.

(2.) Learned counsel for the petitioners contended that the petitioners have made representation dated 1.6.2017 (Annexure P2) to Inspector General of Police, Karnal Range, Karnal, Haryana, which remain unattended.

(3.) Having considered the submissions made by learned counsel counsel for the petitioners and perusal of record, respondent No.2-Inspector General of Police, Karnal, is directed to look into the representation dated 1.6.2017 (Annexure P2) and take required action, if any, as per law.