SUSHIL Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) A complaint dated nil was received by this Court through post, wherein it was stated by some inmates of District Jail, Karnal that on the intervening night of 1/2nd of July, 1992, they were taken out of their cell and were beaten up severely. It was further mentioned that the officials mentioned in the complaint were under the influence of liquor. It was further stated that once outsider namely Balbir Singh, resident of village Bapoli was also present in jail at that time. Matter was taken up on administrative side and an Hon'ble Judge of this Court, vide order dated 18.8.1992, asked the District and Sessions Judge Karnal to enquire into the matter and report.

(2.) THEREAFTER , matter was inquired into by the District and Sessions Judge, Karnal, who in his report dated 14.12.1992, formed the following opinion :-

(3.) AFTER hearing counsel for the State and going through the facts of this case, this court is of the opinion that the offence committed by the officials, whose names found mentioned in the complaint, is very serious. Since, they have already been punished, on the basis of some departmental enquiry, it will not be appropriate at this stage, to order registration of case against them. However, it is directed that if they are in service, in future, they should not be put on any important duty in jail. Application is disposed of. Order accordingly.