LAKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

(2.) This order shall dispose of CWP-28382-2018, CWP-19929-2019, CWP-4578-2021 and CWP-2213-2022. The Disciplinary Authority (Senior Superintendent of Police, Amritsar Rural, Amritsar) has dispensed with the service of the four petitioners who have filed separate writ petitions by common order. In substance, the allegations are that FIR No.58, dtd. 17/9/2017, has been registered on the statement of Gagandeep Singh son of Balwinder Singh against the petitioners under Sec. 389, 342, 506, 34 IPC and 7 of P.C. Act, 1988. It is alleged that the petitioners entered his shop while claiming that they have come from Narcotic Cell, Border Range, Amritsar Rural and demanded a sum of Rs.1,00,000.00 failing which he will be involved in a false case under the NDPS Act. Sh. Gagandeep Singh is alleged to have paid a sum of Rs.40,000.00 immediately and, thereafter, paid a sum of Rs.16,000.00, Rs.15,000.00 and Rs.4,600.00. The operative part of the order passed by the Senior Superintendent of Police, Amritsar, is extracted as under:-

(3.) A detailed written statement has been filed by the State of Punjab. On 11/2/2022, after hearing arguments of the learned counsel representing the petitioners, the following order was passed:-