PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER prays for registration of criminal case against respondents No.3 to 6 and issuance of necessary directions to respondents No.1 and 2 to arrest them immediately for causing mental, physical and financial harassment to him.

(2.) PETITIONER has submitted that his father Bua Singh had four sons and one daughter. There was a dispute regarding land between petitioner and his brother -Harbhajan Singh. Respondents No.5 and 6 called the petitioner for compromise. On his refusal, Harbhajan Singh (now deceased) along with his wife Malkiat Kaur and son Harbans Singh attacked the petitioner and his wife who was pregnant at that time resulting in mis -carriage. Despite cognizable offence, Police did not take any action.

(3.) PETITIONER filed private complaint against respondents No.5 and 6 and Harbhajan Singh (now deceased) for the offences under Sections 307, 316, 325, 324, 323, and 34 IPC. The matter was compromised on account of undue pressure allegedly exerted by the Illaqa Magistrate.