IKATTAR SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) PRAYER in this petition is for issuance of a direction to respondent Nos. 2 and 3 for registration of FIR against Narinder Singh, Manpreet Kaur, Sukhdev Kaur, brother -in -law of a brother of Narinder Singh (name not disclosed) and two sister -in -laws of Narinder Singh (names not disclosed) for having committed the murder of Pritam Kaur daughter of Dr. Ajmer Singh in connivance with each other.

(2.) LEARNED proxy counsel for the petitioner contends that earlier Pritam Kaur had lodged the report regarding the murder of his brother Kuldeep Singh but later on Pritam Kaur has also been murdered. The police has not inquired into the matter properly under the influence of the accused persons named in the complaint.

(3.) ON the other hand, learned counsel for the State submits that after thorough inquiry, Commissioner of Police, Ludhiana, arrived at the following conclusion: -