HARJIT SINGH Vs. STATE

JUDGEMENT

(1.) Rule D B.

(2.) The present, petition of Harjit Singh is for issuance of an approriate writ of certiorari for quashing the order of Deputy Commissioner of Police (East) ordering the registration of the petitioner as a bad character bundle 'B', under the Punjab Police Rules, applicable to Delhi, and for a writ of mandamus commanding the respondents no. 2 and 3 not to interfere with the right of the petitioner to carry on his business and not to call him at the Police Station at odd hours.

(3.) The case of the petitioner is that be is residing with his brothers in Gandhi Nagar and is engaged in the business of readymade garments in the name and style of Kuki dresses. He is actively associated with the social activities of the area for the last many years. He is assessed to income-tax and was issued a gun licence on the recommendation of the area police in the year 1984. He is also holding a passport.