HARPREET KAUR GARCHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Seeking appropriate action against respondents no.5 to 8 for filing false and frivolous complaints against the petitioners and their families, as enumerated in the reply dtd. 30/10/2021 filed by the Superintendent of Police, NRI Wing, Patiala, the petitioners have come up before this Court by filing the instant petition under Sec. 482 CrPC.

(2.) Deputy Superintendent of Police, NRI Wing, Bathinda filed reply dtd. 10/2/2022 and as per which, the matter was enquired into and subsequently, the Superintendent of Police, NRI Wing, Patiala remanded the file back for fresh inquiry. Accordingly, fresh inquiry was conducted and the petitioners were granted time for presenting their statements and documents in support of their version till 16/10/2021.

(3.) Later on, the petitioners were again asked to join the inquiry through written Parvanas dtd. 17/12/2021 and 10/1/2022, but they did not turn up before the Inquiry Officer and in fact, sent their reply through their advocate by way of an email. It was mentioned that the matter was sub judice and as such, the Inquiry Officer cannot call them for the inquiry. It is further mentioned in paragraph 3(xi) that Additional Director General of Police, NRI Wing, Punjab, on receipt of complaint, has ordered "to examine the facts and report". It is mentioned that the inquiry is going on and it shall be completed without any bias.