RANJIT KUMAR Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) The petitioner has approached this Court, invoking the inherent jurisdiction under Section 482 Cr.P.C., seeking direction to respondents No. 1 to 4 not to call the petitioner time and again without complying with the provisions of Section 160 Cr.P.C.

(2.) In view of the above statement made by learned State counsel and without prejudice to the rights of the parties, the instant petition is ordered to be disposed of with a direction to Senior Superintendent of Police, Fazilka, District Fazilka-respondent no. 2 to ensure the meticulous compliance of the provisions of Section 160 Cr.P.C. as and when the petitioner is required to be associated in the investigation of any criminal case. With the observations made, the present petition stands disposed of.