SUKHDEV SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present petition under Section 482 of the Code of Criminal Procedure (in short, 'Cr.P.C.') has been preferred for issuance of directions to respondents No. 2 and 3 to look into grievances of the petitioner expressed by way of complaint/representation dated 30.10.2014 (Annexure P3) and affidavit of even date (Annexure P4).

(2.) Counsel for the petitioner contends that Saraj Singh, Inchagre, Police Post Gharyala, Police Station Valthoha, District Tarn Taran (respondent No. 5) has indicted petitioner's both sons in cases registered under the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, NDPS Act) vide FIRs (Annexures P1 and P2). The said respondent received an amount of Rs. 48,000.00 from the petitioner as illegal gratification to extend favour to his sons but failed to release them from custody. It is further argued that the petitioner would be satisfied if a direction is issued to the Senior Superintendent of Police, Tarn Taran respondent No. 3 to look into grievance of the petitioner in regard to illegally taking of Rs. 48,000.00 from the petitioner and initiating action against the defaulting police official.

(3.) I have heard counsel for the petitioner and find no reason to intervene in exercise of inherent jurisdiction under Section 482 Cr.P.C.