SURINDER KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) This application has been moved for impleading Gurbax Singh @ Buchi, Yudhvir Singh, Pritpal Singh & Daljit Singh Chaggar as parties to this petition. Application is allowed and disposed of. W.P.(CRL) 1288-89/2005 & CRL.M.A.7968 and 9782/2005:

(2.) W.P.(Crl.) 1288-89/2005 have been filed with a prayer to quash F.I.R. No.370/2005 dated 30.07.2005 and also to direct investigation by Central Bureau of Investigation in complaint of the incident which took place outside the property, B-15 B, Mansarovar Garden on 30.07.2005. The petition also prays for compensation on account of harassment, humiliation pain and injuries caused to the petitioner and his family members. The petition also prays for adequate security to the petitioner and members of his family.

(3.) The allegations made in the writ petitions were that on 30.07.2005 a police party of the Special Cell barged into the house of the petitioner, assaulted the petitioner and members of his family, caused damage to property and thereafter harassed and threatened the petitioner with dire consequences.