RAMESHWAR SINGH MALIK - (1.) CRL.Misc.No.33528 of 2012 Application is allowed subject to just exceptions. CRL.Misc. Application stands disposed of. CRL.Misc.No.M-16753 of 2012
(2.) FEELING aggrieved against the alleged serious inaction on the part of the investigating agency not to present the cancellation report (Annexure P-5/T) to the learned court of competent jurisdiction, despite having been finalised on 31.1.2012, the petitioners have approached this court by way of instant petition under Section 482 Cr.P.C., invoking its inherent jurisdiction, seeking direction against the official respondents to present the cancellation report dated 31.1.2012 (Annexure P-5/T) to the learned court of competent jurisdiction without any further delay. Learned counsel for the petitioners submits that inspite of order dated 1.4.2008 (Annexure P-6/T) issued by the Director General of Police, Punjab- respondent no.2, the police authorities are harassing the petitioners and their family members by calling them to the police station time and again in glaring violation of the provisions of Section 160 Cr.P.C., inspite of the fact that cancellation report had been prepared way back on 31.1.2012, which is not being presented to the court of competent jurisdiction for the undisclosed reasons. Learned counsel for the petitioners further submits that the petitioners shall move an appropriate representation to the Director General of Police,Punjab-respondent no.2, within a week from today and he may be directed to consider the grievance of the petitioners by passing an appropriate order thereon, so as to ensure the meticulous compliance of the provisions of Section 160 Cr.P.C. and also his own orders dated 1.4.2008 (Annexure P-6/T).
(3.) I have heard the learned counsel for the petitioners and with his able assistance have gone through the record of the case.;