KANWAR HARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for issuing direction to respondents No. 1 to 3 to get the matter investigated thoroughly from an independent agency before implementation of the order dated August 25, 2006, passed by this Court in Crl. Misc. No. 19876-M of 2006.

(2.) I have heard counsel for the petitioners.

(3.) In this case, one Santokh Singh made a written complaint for registration of a criminal case against the petitioners. When the case was not registered on his complaint, he filed Crl. Misc. No. 19876-M of 2006 for issuing direction to the police to register a criminal case against the accused persons. In the said petition, after issuing notice of motion and after hearing the State Counsel, a direction was issued for registration of the case, as the complaint made by said Santokh Singh prima facie disclosed the commission of a cognizable offence.