JUSTICE AJIT SINGH BAINS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON 5/4/2006, a telegram was received in this Court in which it was stated that one Hardip Singh son of Bur Singh, resident of Baba Deep Singh Nagar, Reru, Jalandhar, was illegally picked up by the Punjab Police on 2/4/2006 at 6.30 P.M. Pursuant to the notice, a reply has been filed by way of affidavit of DSP, City-I, Jalandhar stating therein that the police did not pick up or arrested Hardip Singh on 2/4/2006 as alleged in the telegram and actually he was named as an accused in case FIR No. 64 dated 3.4.2006 under Sections 212 and 216 IPC and Sections 25/54/59 of the Arms Act, which was registered at Police Station, Division No.8, Jalandhar. It has been further stated that accused Hardip Singh was arrested in the said case on 5/4/2006 by Inspector Jagjit Singh in the presence of Head Constable Ashok Kumar and Head Constable Surinder Kumar. It has been also stated that on the request made by the accused, the information of his arrest was also given to his wife Balwinder Kaur.

(2.) IN view of the aforesaid reply filed by way of affidavit of DSP, City-I, Jalandhar, no further action is required in this case. Dismissed.