HIRA SINGH Vs. S S P POLICE DISTRICT

JUDGEMENT

(1.) Crl.M. No. 42660 of 2010 seeking exemption to file certified/typed copies of Annexures is allowed.

(2.) Prayer in this petition under Section 482 Cr.P.C., is for providing adequate security to the petitioner and his family members as he is allegedly apprehending threat at the hands of some private persons mentioned in his complaints dated 26.7.2010 and 2.8.2010 (P1 and P2 respectively).

(3.) As per averments made in the petition in the year 1991 petitioner was actively associated with Akali Dal(Badal) but later on he left the party and joined Congress. It is alleged that presently, he has no political affiliation but due to his leaving Akali Dal (Badal) political parties started harassing him and are out to eliminate his family. It is alleged by the petitioner that on 24.7.2010 at about 10 am, one Papu son of Bakshish Singh and Golu r/o Butter Kalan came to his house with an intention to kill him and his son, however, at that time none of them was present at home. It is further alleged that again on 25.7.2010 Golu alongwith some unknown persons came to his house and extended threats to teach him a lesson for joining Congress party. According to the petitioner the accused persons are related to MLA Captan Balbir Singh Bath and Tarlok Singh Bath,Chairman Zila Parishad, Gurdaspur. It is also the case of the petitioner that aforesaid persons in connivance with Chairman have taken illegal possession of his landed property as out of fear the petitioner had left his house. With these allegations, petitioner has made a prayer to provide protection to his family. It may also be mentioned here that prior to coming to this Court, petitioner moved complaints dated 26.7.2010 and 2.8.2010 Annexures P-1 and P-2 respectively to the police authorities.