OM PARKASH HIDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE First Information Report lodged against the petitioner is on the basis of the information given by a special informer. The information is that the petitioner has links with the persons indulging in extremist activities and he gives shelter to the activists. The information further goes that the petitioner encourages the extremist for extremisms and helps them. The other part of the information is that the petitioner has legal and illegal arms in his residential house in village Chautala, which he has got for that purpose and in case his house is raided immediately illegal arms and people with extremist attitude can be found.

(2.) AFTER this information was registered as FIR the raid was made in the morning of 11.8.1987, and the petitioner was not found present but some illicit arms were recovered.