PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) We have perused the additional affidavit dtd. 13/5/2022 filed by the Sarabjit Singh, PPS, Assistant Inspector General of Police, Litigation, Bureau of Investigation, Punjab, Chandigarh.

(2.) The affidavit refers to the office order(s) issued by the Director General of Police.

(3.) Assurance is given by the Advocate General on behalf of the respondent-State that all essential steps will be taken to ensure that the absconding offenders/accused persond are brought to book within a reasonable time and failing which the Officer, who is made personally liable in terms of the order shall be proceeded with departmentally for the acts of commission and omission.