RANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Court has been convened through video conferencing due to Covid-19 pandemic.

(2.) Petitioners have approached this Court under Article 226 of the Constitution of India for issuance of a direction to official respondents to protect their lives and liberty from the hands of official respondents No. 4 and 5 and for directing the respondents to serve notice to comply with the provisions of Section 160 of the Code of Criminal Procedure, 1973 in case presence of the petitioners are required in connection with FIR No.79 dated 22.06.2021 registered for offences under Sections 302, 323, 324, 148, 149, 427 of Indian Penal Code, 1860 and 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station Sultanwind, District Police Commissionerate Amritsar.

(3.) Counsel for the petitioners submits that petitioners are the relatives of accused and are being harassed without complying with the mandatory provisions of Section 160 of the Criminal Procedure Code, 1973.