(1.) THIS is a petition filed by Hazura Singh (hereinafter described as the petitioner) under section 482 of the Criminal Procedure Code seeking compensation to the family of Bagicha Singh who is alleged to have been eliminated by the Police on 6.3.1993.
(2.) HAZURA Singh is the father of the deceased. Habeas Corpus petition was filed by Hazura Singh for the production of his son Bagicha Singh. It was alleged that Bagicha Singh had been taken into custody on 30.12.1992. Notice had been issued to the State of Punjab. In that petition, it was asserted by the State that Bagicha Singh had been arrested in FIR No. 69 at Police Station Hariana by Inspector Lakha Singh. He was produced in Court and was remanded to custody. He was being taken for the recovery of concealed Stengun and ammunition. On the way, Bagicha Singh asked for permission to case himself. Constable Sodhi took him to the nearby fields. Bagicha Singh ran away and a case under section 224 of the Indian Penal Code was registered at P.S. Hariana.
(3.) ON 11.8.1994, a Single Bench of this Court directed that a case be registered against Lakha Singh, SHO incharge of the police station and the police party headed by him. It was further directed that investigation should be conducted by an officer not below the rank of Inspector General of Police, Crimes, or Inspector General of Police, Internal Vigilance. The request of the petitioner's learned counsel for awarding suitable compensation was left open. The petitioner was allowed to make appropriate application either in this Court or in any other Court of competent jurisdiction.