JARNAIL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Present Letters Patent Appeal is directed against the judgment dated 24.12.2015 passed by learned Single Judge of this Court in CWP- 24439-2012.

(2.) Facts relevant for the purpose of decision of the appeal; that the appellant is father of one Gurshahid Singh alias Shera who had participated in various sports events organized by Government of India and State of Punjab and number of medals were to his credit in the stream of 'Hammer Throw'. Various FIRs were also registered against Gurshahid Singh alias Shera as detailed below:-

(3.) FIR No.47 dated 15.05.2009, Police Station Sector 20, Panchkula, under Sections 395/417 IPC;