JASBINDER SINGH GILL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE writ petitioner has filed the present writ petition praying for quashing of history -sheet No. 30/A, dated 05.03.1993, registered in police station Bazpur, District Udham Singh Nagar, under Regulation 228 of the U.P. Police Regulations (as applicable in the State of Uttarakhand).

(2.) THE petitioner contends that he is an agriculturist and owns agricultural land at PS Bazpur, District Udham Singh Nagar. The petitioner is also running a stone screening plant in vicinity of Bazpur. He is an income tax payee for the last several years. He has been doing social and religious activities. He also served as Vice President and President of Shri Gurudwara Nanak Matta Sahib Prabandhak Committee from 1988 to 2001. He also joined a national political party, was elected as Zila Panchayat Member, was also elected as vice president of Zila Panchayat, Udham Singh Nagar and is presently serving as the Chairman of Mandi Samiti, Bazpur, District Udham Singh Nagar. His wife was also elected as Zila Panchayat Member, Udham Singh Nagar in the past. He indents to visit the birth place of 'Shri Guru Nanak Dev Ji' at Nankana Sahib, which is in Pakistan and when he applied for his passport, he came to know that the police of PS Bazpur has opened his history -sheet since 1993.

(3.) AS per the information supplied by the police department, the petitioner was involved in five criminal cases, details of which are given herein below: