JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking issuance of a direction to respondents No.1 and 2 to constitute a Special Investigating Team headed by IPS Officer so as to conduct investigation in the matter pertaining to FIR No.19, dated 16.2.2018, Police Station Harike, District Tarn Taran, under Section 307/34 of IPC and under Section 25 of Arms Act and under Sections 21 and 22 of NDPS Act.

(2.) Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in the present case and that although the alleged occurrence is stated to have taken place a few yards away from the Police Station Harike but no official of the said police station was associated at the time when the alleged encounter took place and it remains unexplained as to how a police party of the Police Station Chohla Sahab was present at the spot.

(3.) It has further been submitted that although the police claims that they were riding on private vehicles but the registration number of the said vehicles are not forthcoming which also creates doubts in the case of the prosecution.