SIMARJEET SINGH BAINS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of CRM-M No.53680 of 2021, CRM-M Nos.21404, 19481,19485,19489, 21258, 21259,21262 and 21264 of 2022 as well as CRM-M No.52672 of 2021. At request and with consent of learned counsel for the parties, all these petitions have been taken up together for hearing and decision as the same are intrinsically interlinked with each other arising out of FIR No.180 dtd. 10/7/2021, under Ss. 376, 354, 354A, 506, 120B IPC, Police Station Division No.6, Ludhiana.

(2.) It is relevant to note that FIR No.180 dtd. 10/7/2021 was registered on a petition under Sec. 156(3) Cr.P.C. filed by the complainant. Prayer in the said petition was for registration of FIR against seven (7) accused persons, namely, Simarjeet Singh Bains, Karamjeet Singh, Baljinder Kaur, Jasbir Kaur, Sukhchain Singh, Paramjit Singh, and Pardeep Kumar @ Gogi Sharma.

(3.) An application was filed by the complainant in CWP-PIL No.29 of 2021 (Court on its own motion v. State of Punjab and others) wherein Division Bench of this Court (constituted in terms of order dtd. 16/9/2020 passed by the Hon'ble Supreme Court in Writ Petition (Civil) No.699 of 2016), vide order dtd. 3/9/2021 observed that the State of Punjab shall be at liberty to appoint a more competent officer in the eventuality investigation is not proceeding further in right earnest. Pursuant thereto, Special Investigation Team was constituted for conducting investigation comprising the following officials:-