- (1.) Feeling aggrieved against the alleged undue harassment at the hands of investigating agency, the petitioners have approached this court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short Cr.P.C.') read with Article 227 of the Constitution of India, invoking its inherent jurisdiction seeking direction against the official respondents to ensure compliance of the provisions of Section 160 Cr.P.C.
(2.) Learned counsel for the petitioners submits that the petitioners had been running from pillar to post but their grievance was not being redressed by the concerned authorities.
(3.) Having been left with no other option, the petitioners approached Senior Superintendent of Police, Tarn Taran-respondent no.2 by way of representation dated 21.7.2012 (Annexure P-8) but the same is also pending decision. Learned counsel for the petitioners further submits that the petitioners will be satisfied in case, respondent no.2 is directed to look into their grievance and take appropriate action.;