KESRI DEVI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) A grievance has been made in the present petition that respondents No.6 and 7 posted as Sub Inspector and Constable respectively at Police Station Jaito, District Faridkot, had unlawfully picked up son of the petitioner on 11 th September, 2011. They had given him merciless beatings, which resulted into fracture of his right forearm.

(2.) Subsequently, to save themselves, they had falsely implicated the son of the petitioner in a case FIR No.81 dated 11.09.2011 registered at Police Station Jaito under Section 22/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985. It is alleged that the police have concocted a case and have shown recovery of ten bottles of REXCOF syrup and 100 gms of intoxicant powder from the son of petitioner.

(3.) In the present case, a prayer has been made that respondents No.2 and 3 i.e. Director General of Police, Punjab and Senior Superintendent of Police, Faridkot should be directed to register a case against respondents No.5 to 8 for having committed a cognizable offence for causing fracture of the forearm of son of the petitioner, when he was allegedly in custody of the police. It is stated that the police officials i.e. respondents No.5 to 7 acted at the behest of respondent No.8, who is a private person and with whom earlier the petitioner was in litigation.