SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose off three petitions, i.e., CRM M-5292 of 2024 titled as 'Surinder Kumar and others Vs. State of Punjab and others', CRM M-11785-2024 titled as 'Reema Jain and others Vs. State of Punjab and others' and CRM M-6966 of 2024 titled as 'Sukhwinder Singh @ Bunty Vs. State of Punjab and others', whereby, the petitioners had prayed for issuance of directions to official respondents not to harass them by calling them unnecessarily in their offices in respect of the complaints made by private respondents. Since, the common question of law and facts are involved in the present cases, all these cases have been taken up together.

(2.) While issuing notice of motion in CRM M-5292 of 2024 on 5/2/2024, this Court had passed the following order:-

(3.) During the proceedings in all these cases, the affidavits have been filed by the Director General of Police of Punjab, Haryana and Union Territory of Chandigarh and this Court has been informed that several complaints were received in various police stations of Punjab, Haryana and Union Territory of Chandigarh and such inquires, which were being conducted without registration of the FIR, have been closed. In these cases also, affidavits have been filed by the respondents that the complaints were initially received against the petitioners. However, after holding inquiry, no such substance was found in the complaints and these were ordered to be filed against the petitioners in all three cases.