HARMESH LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the COVID-19 pandemic.

(2.) By this petition, the petitioner seeks protection of life and liberty at the hands of respondents no. 4 and 5, who are shown to be a Sub-Inspector and an ASI of Police Station Mehatpur, District Jalandhar.

(3.) Learned counsel for the petitioner submits that upon FIR No. 106 dated 22.05.2020 having been registered at the said police station against one Charanjit Singh, who is a resident of the petitioners' village, the house of Charanjit Singh was raided on the same day by a police party from the said police station and though nothing was recovered from Charanjit Singhs' house in the presence of the petitioner, however, the petitioner was made to sign a blank paper, though in the FIR it has been recorded that though no neighbours became independent witnesses, the petitioner, Harmesh Lal, became an independent witness in the process of such recovery.