SUKHMANDER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Through the instant petition filed under Section 482 Cr.P.C., the petitioner, who is confined in Central Jail, Bathinda, seeks issuance of direction to respondents to get the matter investigated from CBI or from an IPS officer who does not belong to the State of Punjab, so that a fair and proper investigation can be carried out in the FIR No.31 dated 28.2.2013 under Sections 18/22/61/85 NDPS Act registered at Police Station Raman, District Bathinda.

(2.) Pursuant to the notice issued by this Court, respondents no.1 to 3 as well as respondent no.6 have filed their separate replies.

(3.) In the reply filed on behalf of respondents no.1 to 3 by way of affidavit of Dev Dutt Sharma, PPS, DSP, Sub Division Talwandi Sabo, Bathinda, it is stated that on suspicion of possession of some intoxicating substance, the petitioner was apprehended by respondent no.5, who was the Incharge of the Anti-Narcotic Cell, Bathinda. The petitioner was carrying one plastic bag in his hand at the relevant time in the area of Village Laleana at bridge of canal minor and in the meantime, one Gurjant Singh alias Lilla Singh son of Kaur Singh, Jatt, resident of Village Laleana reached at the spot.