Fateh Deep Singh,J. - (1.) The matter has been taken up through video-conferencing on account of lockdown due to outbreak of pandemic COVID-19. CRM 8607 of 2017
(2.) The claim of the applicant/petitioner Kamlesh Kumari for initiation of appropriate action against respondent No.6 in the main petition, that is, the Deputy Superintendent of Police, Hoshiarpur for having filed affidavit on behalf of respondent Nos. 1 to 7 by concealing material facts is a matter which cannot be gone into during the decision of the present petition, which is under Section 482 Cr.P.C. for handing over the investigations to some independent agency. If the applicant is aggrieved she has the remedy available to her under Section 340 Cr.P.C as the prima facie allegations are the DSP having committed offence affecting the administration of justice, which is punishable under Section 195 Cr.P.C. and, thus, no cause to show indulgence upon the applicant is made out. The application stands dismissed. CRM 15669 of 2018
(3.) Heard. For the reasons mentioned in the application, the same stands allowed. Annexures R-6 and R-7 are taken on record. Office to tag the same as per the Rules. CRM M-38495 of 2016 ;