RAJ KAMAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FEELING aggrieved against the alleged inaction on the part of the administrative authorities, the petitioners have approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C' for short), invoking its inherent jurisdiction, alleging that official respondents are not complying with provisions of Section 160 Cr.P.C, thereby causing them undue harassment by calling them to the police station time and again, without any notice.

(2.) LEARNED counsel for the petitioners submits that petitioners are being put to wholly unwarranted harassment at the hands of private respondents by calling them to the police station without being any criminal case having been registered against them. Feeling aggrieved, the petitioners submitted a self contained representation to different authorities including Senior Superintendent of Police, Fazilka-respondent No.3 raising their grievance but the same is also pending decision.

(3.) HAVING heard the learned counsel for the petitioners and after going through the record of the case, this Court is of the considered opinion that it is a fit case for invoking the inherent jurisdiction of this Court under Section 482 Cr.P.C. by directing respondent No.3 to look into the matter and pass an appropriate order on the representation of the petitioner (Annexure P-3), in accordance with law.