MANJIT SINGH Vs. SENIOR SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) MANJIT Singh petitioner has brought the present petition under Section 482 Cr.P.C. seeking directions by this Court for registering the case against the person enlisted in the head-note of the petition for the various offences enumerated therein. The allegations of the petitioner are contained in paras No. 2 and 3 of the petition, reading of which prima facie discloses of a cognizable offence.

(2.) NOTICE of the petition was given to the respondents who have filed reply today in the Court. The learned counsel for the petitioner has invited my attention to the enquiry report Annexure P.4 conducted by Superintendent of Police District Headquarter who categorically stated:

(3.) IT was opined by the Superintendent of Police Headquarter "I recommend for his transfer to a far away place, and departmental enquiry and recommend for security measures against the companions from whom Manjit Singh has got still risk and their licences may be cancelled and legal action may be taken."