SURTAJ SINGH SOHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing calendra dated 29.04.2010 filed by SHO, Police Station Dhuri (Annexure P/6) under Section 182 of the Indian Penal Code and order dated 01.09.2012 (Annexure P/11) passed by the learned Trial Court vide which application of the APP under Section 321 Cr.P.C. has been dismissed.

(2.) Brief facts as stated in the petition are that petitioner submitted an application dated 14.04.2007 (Annexure P/1) to the Senior Superintendent of Police, Sangrur for vacation of ancestral land and for protection of life and liberty from Surjeet Singh. An inquiry was conducted on the aforesaid application by the Deputy Superintendent of Police, Sub Division Dhuri and it was found that Surjeet Singh had vacated the land and he had deposited both the weapons and that petitioner was satisfied, therefore, no further action was required (Annexure P/2 Inquiry report dated 16.06.2007). Thereafter, the petitioner again submitted an application dated 07.01.2009 (Annexure P/3) to the Deputy Superintendent of Police, Dhuri for registration of case against Surjit Singh son of Duman Singh, Surjit Singh son of Sarwan Singh and Kewal Singh, Lamberdar.

(3.) Again, the petitioner submitted an application dated 02.02.2009 (Annexure P/4) to the Senior Superintendent of Police, Sangrur. Inquiry was conducted on the aforesaid application by the Superintendent of Police (D), Sangrur and the complaint was found to be false (Annexure P/5 Inquiry report dated 04.04.2009). Thereafter, Surjit Singh submitted an application dated 15.03.2010 to the Senior Superintendent of Police, Sangrur for taking action against the petitioner under Section 182 Cr.P.C.