(1.) The petitioner has filed present criminal writ petition under Art. 226 of the Constitution of India seeking the following reliefs:-
(2.) Briefly stated the petition has been filed on the averments that detenue-Sumedh Singh Saini retired as DGP Punjab on 30/6/2018 and since then he has been target of State Government ruling in Punjab for implicating him in the following four criminal cases :-
(3.) The petition filed by detenue-Sumedh Singh Saini bearing CRM-M-45242-2018 was listed before this Court today on application filed by detenue-Sumedh Singh Saini for pre-ponement of the date of hearing fixed as 24/11/2021 to some earlier date. At the time of hearing on the application for pre-ponement it was brought to the notice of the Court that the petitioner had been arrested on 18/8/2021 in circumvented violation of orders dtd. 11/10/2018 and 23/9/2020 passed by this Court. The application for pre-ponement of the case was allowed. On being asked, this Court was informed by Mr. Sidharath Luthra, learned Senior Counsel assisted by Mr. Sartej Singh Narula, Advocate that the petitioner has been arrested in case FIR No.11 dtd. 17/9/2020 registered under Ss. 409, 420, 467, 468, 471 and 120- B of the IPC and Ss. 13(1)(a) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 as amended in 2018 at Police Station Vigilance Bureau Flying Squad-1, Punjab, Mohali. Vide order passed by this Court today i.e. 19/8/2021 respondent No.1-State was directed to file copies of the relevant documents including arrest memo prepared at the time of his arrest, document intimating him about the grounds of arrest, document intimating his family member/friend about his arrest and copy of the FIR through e-mail or through special messenger. Accordingly, copies of FIR No.11 dtd. 17/9/2020, letter adding offences, arrest memo, intimation of arrest, reasons of arrest, reasons for arrest (Report of DSP), interim application No.CRM-25383- 2020 in CRM-M-32417-2021, order in CRM-25383-2021 and habeas corpus petition have been filed before this Court. Mr. A.P.S. Deol, Sr. Advocate for the petitioner has also filed copies of FIR No.11 dtd. 17/9/2020 and FIR No.13 dtd. 2/8/2021 along with its vernacular before this Court.