GURMEET SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for issuance of direction to the respondents not to harass the petitioner or implicate him in any false case and to take action against respondent No.5, who is stated to have harvested one acre land belonging to the petitioner.

(2.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in FIR No.169 dated 9.8.2012, under Sections 308, 325, 324, 323, 427, 447, 511, 148 and 149 IPC, registered at Police Station Jagraon and was arrested. However, he was granted regular bail. The allegation of the petitioner is that the police of Police Station Hathur is siding with the opposite party, so as to harass him and his family members. The petitioner namely, Gurmeet Singh was picked up by the police party headed by ASI Sukhwinder Singh. The petitioner through Hardeep Singh had approached this Court by way of Criminal Writ Petition No.1897 of 2012 titled 'Hardeep Singh v. S.S.P. Ludhiana and others' in the nature of habeas corpus, wherein a Warrant Officer was appointed and petitioner Gurmeet Singh and one Jhalmal Singh were recovered from the custody of the police. Learned counsel for the petitioner submits that thereafter the petitioner was called to the Police Station on 11.11.2012, 12.11.2012 and 14.11.2012 and was penalised by the police for daring to approach this Court. Accordingly, the petitioner has sought directions that he be protected and should not be harassed or implicated by official respondents in any false case.

(3.) On notice, reply on behalf of respondents No.1 to 4 by way of affidavit of Surinder Kumar, PPS, DSP, Jagraon has been filed. Para 1 of the preliminary submission of the reply dated 11.2.2014 read as under :-