PURAN SINGH Vs. SURJIT SINGH

JUDGEMENT

(1.) The matrix of the facts & material, which needs a necessary mention for the limited purpose of deciding the sole controversy, involved in the instant revision petition and emanating from the record is that, initially, in the wake of statement of complainant-Surjit Singh son of Mohinder Singh, respondent No.1(for brevity "the complainant"), a criminal case was registered against Binder Singh and others, accused (therein), vide FIR No.62 dated 18.05.2013, on accusation of having committed the offences punishable under Sections 302, 364, 324, 323, 342, 148 and 149 IPC, by the police of Police Station Sadar, Jalalabad, District Fazilka. Consequently, the investigation of that case was handed over to the petitioner.

(2.) Subsequently, the complainant claimed that petitioner-ASI Puran Singh(I.O.) did not conduct the fair investigation, acted in a biased manner and on the contrary, he started harassing the complainant-party, in order to illegally help and save the accused, after taking hefty amount of bribe from them. Even, he(petitioner) has threatened them (complainant-party), to implicate in some other false cases.

(3.) Levelling a variety of allegations and narrating the sequence of events, in detail in the complaint, in all, according to the complainant that, the petitioner being a public servant, prepared false record to be produced in the judicial proceedings, intentionally disobeyed the direction of law with intent to cause injury to the complainant and to save the accused from punishment in the pointed murder case, after accepting a huge amount of illegal gratification from the accused-party. In the background of these allegations, the complainant filed the complaint against the petitioner and his other co-accused, in the manner depicted here-in-above.