KULDIP SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition under section 482 of the Code of Criminal procedure, relates to quashment of impugned first information report No. 150 dated 7.5.1991 registered at Police Station Sadar, Ferozepur, under Section 325 (sic) of the Indian Penal Code, being illegal and abuse of the process of the court.

(2.) IN brief, the facts relevant for the disposal of this case, emerge from the impugned first information report recorded on the basis of the written report made by Dr. Manmohan Singh Dhillon, Senior Medical Officer, are to the effect that the first informant alongwith Dr. Rajinder Manchanda and Basic Health worker Charanjit Singh went to attend the handicap camp at Gatti Rahimake on 22.1.1991. About 200 certificates were issued to the handicapped persons. The Block Development Officer and his two panchayat Secretaries manhandled Dr. Manmohan Singh Dhillon physically and also abused the first informant and the other doctor who accompanied him, in dirty language. They also tried to instigate the public to manhandle Dr. Manmohan Singh Dhillon and the medical staff. The Block Development Officer also threatened Dr. Manmohan Singh and others that in case they reported the matter to the higher authorities, they would face dire consequences.

(3.) THE leaned State counsel submitted that the case is still at the investigation stage and the investigating agency would submit the report after proper investigation.