AJAY GUPTA Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) Pursuant to the order dated 24.07.2019, an affidavit of Sh. Satinder Singh, the Senior Superintendent of Police, Kapurthala, has been filed, which is taken on record.

(2.) As per the said affidavit, no affidavit had been filed by the petitioner before the SSP, though a complaint was filed by her on a plain paper.

(3.) Paragraph 4 of the affidavit also states that the petitioner had suffered injuries caused to her and when the MLR was received at the police station, an application was moved to the hospital authorities, so that further legal action could be taken but the hospital authorities informed that the petitioner had left the hospital.