GURDEV SINGH Vs. SURJEET SINGH GREWAL

JUDGEMENT

(1.) PETITIONER through instant Contempt Petition seeks an action under Contempt of Court against the respondent on the ground that he had approached this Court earlier in CRM No. M -23803 of 2012 with a prayer for direction to the police authorities to provide protection to the petitioner at the hands of police personnel. Vide order dated 08.08.2012 the above -said Criminal Miscellaneous petition was disposed of with a direction to the SSP, Moga to look into the matter and take all necessary steps in accordance with law within a period of three weeks from the date of receipt of certified copy of the order. It is claimed by the petitioner that order passed by this Court has not been complied with. In the affidavit submitted by SSP, Moga, it has been submitted that though there has been delay in compliance of the order but the claim of the petitioner as per his legal notice has been thoroughly looked into on all the six issues raised by him which are as under: -

(2.) AN inquiry was got conducted by joining the petitioner. All the above -said six steps were looked into. The affidavit explains the facts and circumstances in which the pleas raised have been dealt with. The relevant parts of the affidavit are reproduced as under: -

(3.) ACTION be taken against police officials for illegally stopping the petitioners from entering their own land.