(1.) ORIGINALLY Mrs. Narinder Kaur moved a petition for a kind of search and production of her husband Gurjasbir Singh alias Amrik Singh son of Beant Singh resident of House No. 283/317 of Vishnu Garden, New Delhi. Thereafter, the present petition has been moved on 21.7.1994 under Section 482 of the Code of Criminal Procedure in this Court claiming compensation on account of death of her aforesaid husband Gurjasbir Singh.
(2.) GURJASBIR Singh alias Amrik Singh aged 30, originally belonged to District Amritsar but he was employed in Delhi Police. He was a suspect in two bomb blast cases which took place in Delhi on or about 20.4.1990. Thereafter, he left Delhi and had allegedly been acting as a private driver at Bhilai in Madhya Pradesh. Narinder Kaur his wife, the present petitioner, wanted to know the whereabouts of her husband who was allegedly taken away by Punjab Police on 13.8.1992 from Bhilai, Madhya Pradesh. Thereafter, it appears that Narinder Kaur was able to gather information regarding the death of Gurjasbir Singh alias Amrik Singh.
(3.) A reappraisal of the report of the CBI made here with the help of Shri Navkiran Singh Advocate could not satisfy the plea that Punjab Police led by Shri Makhan Singh physically brought Gurjasbir Singh alias Amrik Singh from Bhilai on or about 13.8.92. It does not appear to be convincing that after the alleged arrest of Gurjasbir Singh from Bhilai on 13.8.1992 Punjab Police would have kept him here and thereafter, on or about 19.11.1992 he was deliberately subjected to the fire arm injuries necessitating his postmortem examination as well thereafter in Dasuya hospital. It is quite plausible that Punjab Police was able to lay hands on 31.8.1992 on Gurjasbir Singh alias Amrik Singh who originally belonged to Amritsar and he was produced before a Judicial Magistrate at Dausya on 1.9.1992 and police remand was granted up to 6.9.1992. The allegations against Gurjasbir Singh which find mention in para 9.22 of the report of the CBI were as under :