GURJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) ON the basis of a complaint lodged by the petitioner, FIR No.111, dated 6.9.2010, under Sections 382/364/342/323/427/148/149 IPC and Sections 25/27 of the Arms Act has been registered.

(2.) THE grievance of the petitioner is that this FIR is not being fairly investigated. So much so, it is not disclosed and it is disclosed now in the response that the cancellation report in this case has been filed. The State counsel has referred to the complaint and the subsequent complaint, whereby the petitioner had supplemented the complaint showing that the petitioner was not named. The name of the persons has been disclosed while filing the petition before this Court. Counsel for the petitioner contends that he would be satisfied in case the investigation of this case is transferred out of the Fatehgarh Sahib.

(3.) INCIDENTALLY , now it is disclosed in the reply that the respondents have constituted SIT to investigate this case. Once the petitioner has disclosed the names of the persons, who are responsible, I find that a fair action is being taken by the Police. It is expected from the Police to conduct an investigation in a fair manner and there cannot be any reason to doubt that they would do some wrong to save the offender. SSP Fatehgarh Sahib, may personally look into this case to ensure that the same is investigated in a fair and proper manner by the SIT, which has been constituted. In my view, no case for transfer the investigation in this case is made out.