NIRMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Nirmal Singh has filed this petition under Sec.482 of the Code of Criminal Procedure for issuance of direction to respondents Nos.1 and 2 to register criminal case against respondent No.3 Surinder Singh son of Singara Singh, resident of

(2.) House No.22, Gali No.6, Anand Nagar-B, Tripri, Patiala. It is averred in the petition that the petitioner is a carpenter by profession. On 7.12.2004 at about 7 P. M, he was going to the market on his Scooter No. PD-11-1856. When he reached the Police Lines, a Maruti Car No. PB-11-U-255 hit his scooter. It was being driven rashly and negligently by respondent No.3 Surinder Singh. As a result of the accident, the petitioner suffered multiple fractures in his leg. He was operated and plates were fixed with nuts in the upper portion of his leg.

(3.) He is not in a position to walk properly. Respondent No.3 surinder Singh is a Police Constable. He was posted as Gunman to deputy Superintendent of Police at the relevant time. The petitioner approached the police for registration of a criminal case against Surindedr Singh (respondent No.3), but in vain. Then he moved representations (Annexures P-1 to P-5) to the Chief minister, Punjab, Human Rights Commission, Advocate General, punjab, Inspector General of Police and Deputy Inspector General of police, Patiala Range. Still, no action was taken against Surinder singh (respondent No.3) and no case was was registered against him. Then this petition was filed.