Crl.M.No.M 7068 of 2010 (O&M) -1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.

Crl.M.No.M 7068 of 2010 (O&M)

Date of Decision: March 10, 2010

Manohar

.....Petitioner

v.

State of Haryana and others

......Respondents

CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA Present: Mr.Ashok Kaushik, Advocate

for the petitioner.

......

RAM CHAND GUPTA, J.(Oral)

The present petition filed under Section 482 Cr.P.C. is for issuance of direction to respondent nos.1 to 3 to decide the application/representation, dated 2.2.2010, Annexure P2, filed by petitioner for taking action against respondent nos.4 to 8 in FIR No.5 dated 4.1.2010, under Sections 148, 149, 452, 307 IPC, 25/54/59 Arms Act and 3/33/89 S.C. Act, registered at Police Station Sadar, Palwal. Heard.

Learned counsel for the petitioner states that the petitioner will be satisfied if Superintendent of Police, Palwal, is directed to take appropriate action, in accordance with law, on application/representation, dated 2.2.2010, Annexure P2, already made to him by the petitioner in this regard.

In view of the limited prayer made by learned counsel for the petitioner and without going into the merits of the claim raised by the Crl.M.No.M 7068 of 2010 (O&M) -2- petitioner, this petition is disposed of with direction to Superintendent of Police, Palwal, to take appropriate action, in accordance with law, on application/representation, dated 2.2.2010, Annexure P2, already stated to have been moved to him by the petitioner in this regard, expeditiously. 10.3.2010 (Ram Chand Gupta) meenu Judge