DARSHAN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners have filed the present petition wherein it is prayed that a direction be issued to the respondents not to harass the petitioners in order to obtain the presence of Inderjit Singh son of the petitioner-Tirath Singh. It has been averred that Inderjit Singh is not within the control of his family and has snapped all ties with the family and, therefore, the petitioners be not called to the police station every time in order to find out the whereabouts of Inderjit Singh.

(2.) REPLY has been filed by the State wherein it has been averred that Inderjit Singh son of petitioner Nos.1 and 2 is involved in number of criminal cases. It is stated that Inderjit Singh is wanted in FIR No. 262 dated 12.10.2002 under Sections 115/212/216/502/120-B read with Section 302 IPC registered at Police Station Banga as also in FIR No. 252 dated 10.10.2002 under Sections 399/402/412/414/120-B read with Section 302 IPC registered at Police Station Banga. It has been averred that in order to arrest the accused Inderjit Singh the police has to investigate the matter. It has further been averred by the respondents that the petitioners have never been harassed or detained in the police station. Crl. Misc.No. 39414-M of 2002 In view of the reply filed by the State, there is no merit in the present petition and the same is dismissed.