SURMUKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) THIS is a petition under Section 482 of the Code of Criminal Procedure for issuance of direction to respondents No. 2 to 4 not to harass the petitioner at the behest of respondent No. 5. The present petition is disposed of with a direction to the Senior Superintendent of Police, SAS Nagar, Mohali to look into the complaint dated 06.05.2010 (Annexure P-3) filed by the petitioner and take appropriate measures, if need be.