GURNAM SINGH BHULLAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition under Sec. 482 Cr.P.C. is for quashing of FIR No.88 dtd. 11/7/2020 (Annexure P1) registered at Police Station Sadar Rajpura, District Patiala, under Sec. 188 of Indian Penal Code (hereinafter called as 'Code'), Sec. 51 of the Disaster Management Act, 2005 and Sec. 3 of Epidemic Diseases Act, 1897 as well as final report under Sec. 173 Cr.P.C. (Annexure P2).

(2.) The case in hand was registered at the instance of ASI Rajinder Singh, Police Post Jansua on the allegations that on 11/7/2020 he along with other police officials was present at the Bus Stand, village Jansua in connection with patrolling duty. At about 05.30 pm, a secret information was imparted that at Prime Mall, Singer Gurnam Bhullar along with his 40 companions without any permission of the Government, without any mask on the face of any person had gathered and was doing the shooting of some film. It was against the law due to prevalence of Covid-19 pandemic. If raid was conducted at Prime Mall, then Singer Gurnam Bhullar along with his companions could be apprehended. Since the information was reliable and trustworthy, so ASI sent a ruqa to the police station for registration of case against Singer Gurnam Bhullar and owners of the Prime Mall namely Satish Ahuja, Ashwin and other companions of Gurnam Bhullar, Video Director Khushpal Singh, on the basis of which case in question was registered.

(3.) After completion of investigation and necessary formalities, challan under Sec. 188 of the Code and Sec. 51 of Disaster Management Act, 2005 and Sec. 3 of Epidemic Diseases Act, 1897 was presented in the Court under Sec. 173 Cr.P.C.