RAM LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) INITIALLY this petition was filed by petitioner Ram Lal under Articles 226/227 of the Constitution of India for issuing direction to the respondents to award compensation to him on account of the illegal arrest and detention of his son. The said petition was subsequently ordered to be treated as a petition under Section 482 Cr.P.C. and has been numbered as Crl. Misc. No. 16357-M of 2005.

(2.) THE brief facts of the case are that one Surinder Singh son of Ramdeen, Caste Khatiq, resident of H.No. 1488, Anaj Mandi, Jagadhari, was an accused in case FIR No. 673 dated 3.12.1999 registered at Police Station Ambala Cantt under Sections 61/1/14 of the Excise Act. In the said case, he was on bail. Later on, he was declared as Proclaimed Offender on 14.2.2003 by the Court of JMIC, Ambala Cantt.

(3.) ON 1.7.2004, the matter was taken up and the case was again adjourned for 9.7.2004 and file pertaining to the case was summoned. The following order was passed on 1.7.2004 :-