BACHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BOTH these writ petitions i.e. Cr.W.P. Nos. 1801-A and 1803 of 1996 relate to the alleged illegal detention of three persons by names Paramjit Singh Jandu, Dr. Sukhpal Singh and Ramesh Kumar Saini and certain matters connected with it. Therefore, both these writ petitions have been heard together and are being disposed of by this common order.

(2.) BACHAN Singh, the father of Paramjit Singh Jandu has filed Cr.W.P. No. 1801-A of 1996 for the production of the three alleged detainees, for setting them at liberty and for a direction to hold enquiry regarding the alleged illegal detention and extortion of money etc. Gurpreet Singh, the brother of Dr. Sukhpal Singh has filed Cr.W.P. No. 1803 of 1996 making a similar prayer for causing the production of the above said three alleged detainees, for summoning records of the case in F.I.R. No. 97 of 1996 of Police Station Bassi Pathana, District Fetehgarh Sahib and also the record relating to the recovery of more than Rs. 8 lacs from ASI Sarwan Singh and others of Chandigarh Police, from Inspector P.K. Dhawan for directing an enquiry regarding the alleged illegal detention of the above said three alleged detainees and also into the extortion, recovery etc. of lakhs of rupees by the Chandigarh and Punjab Police, and also for transferring the above mentioned cases from the Chandigarh Police and the Punjab Police to another agency for investigation.

(3.) CRIMINAL W.P. No. 1801-A of 1996 was presented into this Court on 26.12.1996 and on the same day, this Court directed the appointment of Warrant Officer with a roving writ to search for the detainees and to set them free if they were found in illegal custody. Notice was also ordered to the respondents in that petition, namely the State of Punjab and the S.H.O., Police Station, Wadali-Alla Singh.