CHANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Telegram sent by the petitioner was treated as a habeas corpus petition as he alleged therein that the police had picked up his relatives, namely, Surinder Singh, Gurdev Singh and Jagir Singh and detained them illegally. Instead of releasing them, the police was out to implicate them in false cases. The petitioner also alleged that the police was harassing him and his men by not allowing them to plough or cultivate the land. Even the tube-well belonging to him has been uprooted.

(2.) Learned State counsel, after obtaining instructions from ASI Kulwant Singh, Police Station Mulepur, District Fatehgarh Sahib has informed the Court that FIR No.39 dated 27.5.2011 under Sections 323/324/34 IPC was registered against the petitioner and others at Police Station Mulepur. On 22.7.2011, another case FIR No.50 under Sections 379/447/506/511/ 148/149 IPC was registered against Surinder Singh, Jagir Singh, Chanpreet Singh-petitioner and a couple of others. However, neither the petitioner nor Surinder Singh and Jagir Singh have been arrested in the said cases. Regarding Gurdev Singh, it has been stated that he was proceeded against under Sections 107/151 Cr.P.C. and since released on bail.

(3.) In view of the above, the present petition has been rendered infructuous and the same is, accordingly, disposed of