(1.) THE petitioner, who is Proprietor and publisher of a fortnightly titled as "Dehati Janta", seeks the quashing of FIR No. 55 of 1987 registered against him in Police Station Batala, District Gurdaspur, on the basis of an article published by him on October 15, 1986, disclosing the commission of offences under sections 124 A and 505 of the Indian Penal Code and under sections 3/4 of the Terrorist and Disruptive Activities (Prevention) Act, 1985 (Act No. 31 of 1985). This article has been reproduced in the F.I.R. in verbatim and the contents of the same are to be better read than reproduced here as it runs into ten closely typed pages.
(2.) THE whole argument of his learned counsel, Mr. G.S. Grewal, is that the reading of this F.I.R. does not disclose any intention on the part of the petitioner to excite or to attempt to excite disaffection to the Government established by law in India or the commission of any terrorist or disruptive activity as envisaged by Act No. 31 of 1985 referred to above. Having heard the learned counsel for the parties at some length. I find that this is no stage to pronounce upon the merits of the above noted submission of Mr. Grewal.
(3.) I , therefore. decline to interfere in the matter at this stage and direct that the police should complete the investigation against the petitioner and submit its report within a period of one month from today. Order accordingly.