AI Structured Summary
Not yet generated for this judgment
Judgment
Anoop Chitkara, J
After arguing for some time, counsel for the petitioner confined his prayer for speedy decision of petition filed under Section 156 Cr. P.C. before the concerned Magistrate and withdraws the remaining prayer with liberty to file fresh separate petition in this regard.
Given above, this Court requests the Judicial Magistrate to decide the complaint on priority basis.
Qua second prayer, petitioner's counsel submits that he would be contended and satisfied in case representation dated 07.02.2022 Annexure P-2 be decided within time bound manner.
The prayer is not opposed.
Given above, respondent No.2-Director General of Police, Sector 9, Chandigarh, to decide the representation dated 07.02.2022 Annexure P-2 by passing a speaking and reasoned order either himself/herself or by delegating it to some other officer of IPS cadre, within 45 working days from the date of receipt of the representation. The order so passed be communicated to the representationist without any delay.
In case, the grievance of the petitioner still exists, he shall be at liberty to avail legal remedy in accordance with law including approaching this Court.