(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.
(2.) It is stated in communication dtd. 20/12/2021 that a case be registered on the basis of the status report submitted by the STF in CWP No.20359 of 2013 and CWP No.15916 of 2017 and further investigate the same.
(3.) It is mentioned by the learned Advocate General, Punjab that past laxity in dealing with the issue has accentuated the problem. While observing that the enormity of the problem of drug menace was pointed out in a letter by a retired IPS officer, namely, Mr. Shashikant which resulted in the High Court taking suo moto cognizance of the matter on 16th of September 2019 (CWP No.20359 of 2013), reference was made to order dated 28th of November 2017 passed in the said writ petition, the relevant extract of which is reproduced in the FIR itself, wherein Mr. Harpreet Sigh Sidhu, head of the STF, was directed to look into the allegations against the petitioner, his complicity in the matter as contained in CM No.15916-CWP of 2017 in the above said writ petition. It was directed that status report be filed in this respect as well the allegations regarding one Inspector Inderjit Singh who was allegedly found to be in collusion with drug traffickers and qua whom complicity with Mr. Raj Jit Singh, SSP Moga, was alleged. The head of the STF was to file a status report specifically in the context of breaking the nexus between the law enforcement agency and drug traffickers.
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