RAJINDER PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking issuance of directions for conducting judicial inquiry by an independent agency headed by an officer not below the rank of Superintendent of Police in the matter pertaining to FIR No.152 dated 25.8.2020 registered at Police Station City-2, Mansa, Punjab under Sections 420 and 120-B of Indian Penal Code and for transfering the investigation to a District outside District Mansa and also to conduct an inquiry into the atrocities committed by respondents No.4 to 8 against the members of family of the petitioner, who had involved the wife and sons of the petitioner in a false case.

(2.) It is the case of the petitioner that respondent No.6-Harpal Singh is doing the work of finance and that his son had taken an amount of '30,000/- for financing his motorcycle and his motorcycle was mortgaged with respondent No.6. Subsequently his son had requested for an amount of '4.5 lakhs and had pledged gold ornaments of petitioner's wife and pursuant thereto an amount of '4.5 lakhs was transfered in the bank account of his son Jashandeep Singh. However, since the price of the gold ornaments pledged was less than the amount of loan advanced, therefore, it was agreed that some kind of pronote would be executed. However, when the said document was prepared and was read over to the petitioner's wife by the then Notary, she was shocked to learn that an agreement for sale of property had been prepared and, therefore, she raised hue and cry and it was thereafter that the Notary cancelled the agreement in question.

(3.) It is further the case of the petitioner that when the petitioner and his son came to know about the aforesaid position, they immediately arranged for an amount of '3 lakhs and handed over the same to respondent No.6 and his son also issued a blank cheque as security for the remaining amount.