SANTOKH SINGH Vs. STALE OF PUNJAB

JUDGEMENT

(1.) THE appellant fi1cer -a complaint against the respondent seeking their punishment under section 342 of the Indian Penal Code for illegally dCl1tining him in the police custody without any authority of law. The compliance runs as under: -

(2.) IT is pertinent to mention here that Shri Pritam Singh Bajwa, S.I/S.H.O., Phillaur named in he complaint had not been arraigned as accused and the complainant confined his grouse against lie respondents for illegally detaining him without any authority or law w.e.f. 18/19.12.1974 to 1.1.1975.

(3.) THE prosecution witnesses examined by the complainant were cross -examined at length by the accused. And when examined under section 313 Cr. P.C. the accused denied all the allegations and pleaded false implication. Statement of Iqbal Singh, S.H.O., accused before the trial Court runs as under: