ANIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AFFIDAVITS of respondents No.2 and 3 have been filed in Court today and the same are taken on record. The explanation given for failure to render instructions to the State counsel is accepted and notice issued on 20.4.2007 is discharged. Learned counsel for the petitioner has submitted that respondents No.2 and 3 are not taking necessary legal action against respondents No.4 and 5 in respect of FIR No.257 dated 23.12.2006 (Annexure P-2) lodged by the petitioner. It is further submitted that ASI Kulwinder Kumar (respondent No.4) is harassing the petitioner and therefore, his life and liberty is liable to be protected. Learned counsel for the State has submitted on instructions that the matter is being investigated in accordance with law and necessary action in accordance with law would be taken. It is further submitted that the contention of learned counsel for the petitioner that ASI Kulwinder

(2.) KUMAR (respondent No.4) is harassing the petitioner is not correct as he is posted at Pathankot whereas the complaint relates to Police Station Salem Tabri, District Ludhiana. Keeping in view the statement of learned counsel for the State no directions are required to be issued in the present petition as the matter is being investigated in accordance with law. So far as grievance of petitioner for providing protection against ASI Kulwinder KUMAR (respondent No.4) are concerned, the petitioner may approach the SSP Ludhiana (respondent no.2) in this regard, who shall look into the matter independently in accordance with law and un-influenced by any observations made herein. The criminal miscellaneous petition stands disposed of accordingly.