ANGREJ SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Telegram sent by Angrez Singh to Hon'ble the Chief Justice of this Court has been registered as the instant criminal writ petition and listed on judicial side.

(2.) It is alleged in the telegram that petitioner's father Jaswant Singh has been kidnapped by SI Kuldip Singh of Police Station Mattewal along with other policemen, on 16.07.2011 at 11:40 A.M., at the instance of one Ajaib Singh and is confined in police lock-up in Police Station Mattewal.

(3.) Notice issued to the petitioner, through the concerned SHO, has been served on the petitioner, as per proof furnished today in Court by learned State counsel, which is taken on record. Affidavit of the petitioner, filed today in Court by learned State counsel, is also taken on record, subject to all just exceptions. It is mentioned in the affidavit that petitioner's father had not returned home on 16.07.2011 and since petitioner's family had some dispute with Ajaib Singh, therefore, the petitioner, on apprehension of implication of his father in some false case, sent telegrams to different authorities on the basis of suspicion. It is also mentioned in the affidavit that that petitioner's father returned home on 16.07.2011 itself after some time and told that he had gone to Amritsar for some domestic work. The petitioner has also stated in the affidavit that he does not want any further action on his telegram because his father was not kidnapped by SI Kuldip Singh.