PREM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A letter dated 12.4.1995 sent by the Petitioner to the Hon'ble Supreme Court was treated as a writ petition under Article 32 of the Constitution of India (Writ Petition Criminal No. 582 of 1995) and the same was disposed of vide order dated 1.12.1995 by passing the following order:

(2.) THEREUPON the matter was registered as C.W.P. No. 168 of 1996 by this Court and notice was issued to the State.

(3.) ON September 19, 1996, this Court after hearing counsel for the parties and considering the reply filed by the State directed the senior -most Additional Sessions Judge, Fatehgarh Sahib to make an inquiry into the allegations contained in the complaint along with the annexures thereto and the reply filed by the opposite party, and to submit his reported within a period of six months. In compliance of the said order, Shri L.R. Rozam, Additional Sessions Judge, Fatehgarh Sahib held an inquiry, in which he came to the following conclusion: