CHARANJIT SINGH @ CHANNI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition filed under Section 482 of the Code of Criminal Procedure, (for short, 'Cr.P.C.') is for directing the respondents to comply with the provisions of Section 160 Cr.P.C. and give advance notice of seven days in case the petitioner or any of his family member is required to be called in connection with any case and to protect their lives and liberty and not to harass the petitioner on account of publications carried out by the petitioner, annexed with the petition as Annexures P-1 and P-6.

(2.) It is contended that the petitioner has been falsely involved in large number of FIRs. He further submits that the petitioner has already been acquitted in as many as eight FIRs. It is alleged that the petitioner is being harassed on account of factionalism in the party.

(3.) The petitioner is the Convener/President of Shiromani Khalsa Panchayat Regd. The learned counsel cites Mohinder Kaur Vs. State of Punjab, 1995 3 RCR(Cri) 471.