AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Complaint submitted by Amrik Singh on 01.08.2014 has been treated as a Criminal Petition.

(2.) As per the averments in the complaint, petitioner's son was allegedly taken away by the police officials. This court on 12.08.2014 had directed the Senior Superintendent of Police, Tarn Taran to ensure that the alleged detenu Bhupinder Singh son of Amrik Singh be produced in court on 13.08.2014. The alleged detenu was not found present at his residence, therefore, was not produced in Court on 13.08.2014. He was ultimately produced in Court on 19.08.2014 along with the petitioner Amrik Singh. Amrik Singh stated before the court on 19.08.2014 that he no longer wished to press the petition and that son was never picked up by the police. This court, however, observed that the petition though has become infructuous but it appears that the Deputy Superintendent of Police, Sub Division, Bhikhiwind recorded the petitioner's statement that his son was never picked up whereas the petitioner even while wanting to withdraw, has stated that his son was picked up by the police. Therefore, the possibility of the petitioner being pressurized to make the statement could not be ruled out. Senior Superintendent of Police, Tarn Taran was thus directed to look into the matter and file his affidavit along with the statement made by the petitioner before the Deputy Superintendent of Police, Bikhiwind.

(3.) Affidavit of Senior Superintendent of Police, Tarn Taran has been filed wherein it is stated that on the basis of secret information, the Station House Officer, Police Station Khem Karan,Sub Inspector Jaspal Singh had deputed three officials, namely HC Parminder Singh, PHG Balbir Singh and PHG Narinder Singh to go to the village of the petitioner and verify the secret information regarding the son of the petitioner, namely, Bhupinder Singh, dealing in fake currency. The said three police officials conducted verification secretly and openly in the village and it was found that neither Bhupinder Singh nor any of his family members was dealing in fake currency activities. Translated copy of DDR No. 9 dated 13.06.2014 in respect to the secret information is Annexure R-1/T and DDR No. 12 dated 13.06.2014 in respect to the inquiry conducted by the police officials is Annexure R-2/T.