CHARAN KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner is the mother of Constable Gurinder Singh, who was enrolled in the Punjab Police, District Patiala, in February 1992.

(2.) As per the petition, Gurinder Singh was taken into custody by the police of Police Station, Division-4, Patiala, in connection with FIR No.42 dated 20.04.1993, but was not produced before any Court, as stated in the petition.

(3.) Prior to Constable Gurinder Singh having been allegedly "made to disappear", it is also alleged that Balwinder Singh was earlier taken into custody by the police, though the date that Balwinder Singh was taken into custody, is not given in the petition. Since the sons of the petitioner were not produced in Court even after the habeas corpus petition was filed, a co-ordinate Bench hearing that petition, vide order dated 19.08.1994, directed the District & Sessions Judge, Sangrur, to inquire into the matter. The inquiry report was submitted to this Court on 31.12.1994, a copy of which has been annexed with the petition and the concluding part of which reads as follows:-