COURT ON ITS OWN MOTION Vs. SUKHVINDER SINGH

JUDGEMENT

(1.) Whether a Warrant Officer appointed by the High Court in a Habeas Corpus Petition can inspect the daily Diary Register of a Police Station, is the meaningful question which falls for decision in this case. FACTUAL MATRIX FIRST:

(2.) Shrimati Jito filed Criminal Writ Petition No. 136 of 1980(habeas Corpus) in the High Court alleging that her husband Gokal Ram had been illegally detained by Station House Officer Jaswant Singh in Police Station Bhogpur, District Jullundur, that he had not committed any crime, that he had not been produced before any Magistrate, ad that he had been beaten and tortured. She prayed for the issuance of a writ in the nature of Habeas Corpus, Directing the respondent to produce Gokal Ram Detenu in the high Court. She also made a request that a Warrant Officer be appointed to go to search the premises of the Police Station and the near about quarters. The writ petition came up for motion hearing before Sidhu, J., on October 15, 1980, who passed the following order.

(3.) It is clear from the order that Sub Inspector Jaswant Singh, Station House Officer, Police Station, Bhogpur had been directed to produce Gokal Chand in Court on October 17, 1980. Warrants were issued for making a search for Gokal Ram. The Warrant Officer was directed to execute the warrants.