RAM LUBHAYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner Ram Lubhaya has stated in this writ petition that he is a public spirited man and social worker of considerable importance in his area. He is Senior-Vice President, Brahmin Sabha, Punjab Joint Secretary District Congress Committee, Pathankot; Vice President, Brahmin Sabha, Pathankot and President, Dairy Union, Pathankot.

(2.) ON his being informed by Shri Ashok Sharma, Advocate of Pathankot and Captain Surjan Singh resident of Kali Mata Mandir, Pathankot, that his name had been entered in the History Sheet Register maintained by the Police Station and his name was displayed in the list of Bad Characters of the City along with his copy of the photograph, he was utterly surprised to know all this. He has alleged in the petition that all this has been done at the instance of Balkar Singh, Inspector, Police Station City, Pathankot, respondent No. 2, who is inimical to the petitioner. The petitioner being a public man has been raising his voice against the Inspector and other corrupt officers of the area and has, thus, earned the wrath ademity of respondent No. 2, who is all out to cause every sort of possible harm to the petitioner. He has averted in. the petition that he is a respectable man and has not been convicted in any case by any Court of law so far. Only one case under section 199, Indian Penal Code, vide First Information Report No. 57 of 1991 is pending against him.

(3.) IN the reply, the action of the police has been justified.