GURMEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners seek direction from this Court to the police to register a case against respondents 5 to 9 under Sections 323, 324, 325, 342, 365, 506/149 read with 34 IPC. The case put -forth by the petitioners is as follows :

(2.) ONE Gurnam Singh, the son of the petitioner 1 and the brother of petitioner 2 has married one Jaswinder Kaur. She is real sister of respondents 8 and 9. The relations between Gurnam Singh and Jaswinder Kaur were strained. It resulted into disruption of a cohabitation of the spouses. In the set of these circumstances, allegedly, respondents 8 and 9 threatened the petitioners and Gurnam Singh. The allegations are that on 7.7.1996 respondents 8 and 9 had assaulted the petitioners, etc. Thereafter on 9.7.1996, allegedly, the police forcibly took away the petitioners to Police Station, Malout, and assaulted them and kept them in illegal custody. On the next day, respondent 5 (DSP Malout), came, and allegedly, severely assaulted the petitioners with the help of other policemen. The petitioners were detained in the Police Station. Thereafter villagers and relations of the petitioners approached the Senior Superin -tendent of Police. As a result, the petitioners were let off and could be admitted in the hospital on 14.7.1996 . The doctor examined and found 8 injuries on petitioner 1 and ten injuries on petitioner 2. The petitioners then made efforts to move the police for registration of offence against the culprits, but of no avail. Even their submissions in writing sent by registered post yielded no result. In the set of these averments in brief they seek the direction from the Court, as mentioned above. In the context of this, it may further be mentioned that on 20.7.1996 the police had registered a case against the petitioners.

(3.) THE short question, therefore, would be whether the Court should issue direction for registration of a case, or consider the alternative efficacious remedy available to the petitioners as another mode to ventilate their grievance, if so advised.