D S RAWAT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal procedure, 1973 (for short, 'the Cr. P. C. ') for quashing the Kalendra (Annexure P2) filed against the petitioner by Station House Officer, Police Station, Division No. 4, jalandhar under Section 182 of the Indian penal Code.

(2.) BRIEFLY stated the facts of the case are that the petitioner, who is Principal of J. S. Memorial Model School, Joginder Nagar, rama Mandi, Jalandhar Cantt. gave information to the Senior superintendent of Police, Jalandhar vide Annexure P1. Tt was alleged therein that a boy, who has been rusticated from the school, for committing some wrong deeds, was involved in giving threats of killing him on telephone for the last few days. Two other boys, namely Bittu and kala, who are police constables and claimed themselves to be the gunmen of some officer were also his associates. Due to their closeness with senior police officials, they committed wrong deeds by taking undue advantage and on 8th August, 2002 at 9. 30 p. m. , they started throwing stones at his house and ran away in the darkness of night. Due to this act, the teachers and school children had become apprehensive and loss of studies had been caused. It was requested that the matter may be looked into and guilty be punished. It was also mentioned that the fact was earlier reported to the Police Post, Jogi Nangal Shama, but no satisfactory response was given to the complaint.

(3.) THE Senior Superintendent of Police, jalandhar entrusted the inquiry into the complaint of the petitioner to Shri harinderjit Singh, Deputy Senior Superintendent of Police, Headquarters, Jalandhar, who found that the sister of Head Constable karamjit Singh (daughter of maternal uncle of Karamjit Singh) had passed 10th class from J. S. Memorial School, Joginder Nagar, jalandhar Cantt. and other children of his maternal uncle were also studying there. When Karamjit Singh went to the school to get the certificate of his sister, Amarjit kaur, the Principal tried to avoid him by making false assurances and did not issue the certificate. On this account, some dispute arose between them and the Principal made false allegations against Karamjit singh and others. The ransacking of the house of the Principal and the allegations of threats was not established.