Naresh Kumar Sanghi, J.@mdashPrayer in this petition is for issuance of direction to the official respondents to investigate the case in accordance with law. After arguing the case for some time, learned counsel for the petitioner submits that he will confine his arguments with regard to a direction to the Superintendent of Police, Sonepat to decide the application dated 20.08.2012 (Annexure P-2) in accordance with law.
2. Heard.
3. Keeping in view the totality of the circumstances of the case, the Superintendent of Police, Sonepat is directed to take into consideration the application dated 20.08.2012 (Annexure P-2) and pass an appropriate order at the earliest. Disposed of.
