RAM AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS Ram Avtar Singh and another have filed the present petition under Section 482 of the Code of Criminal Procedure to direct respondents 1 to 3 for registration of a first information report against respondents 5 to 42 with respect to offences punishable under sections 302/307/120-B/148/149 IPC read with Sections 25 and 27 of the Arms Act.

(2.) PETITIONERS assert that they are the President and Secretary of the Cotton Mill Labour Federation. The labour belonging to the said Federation had been working in Bhiwani Cotton Mill and Industries Pvt. Ltd., Abohar. The labourers had raised some demands. They had started a hunger strike in front of the Mill from 21.10.1991. Two Labourers in this connection had sat on hunger strike. On 25.10.1991 the petitioners were called inside the Mill. They were threatened that they should compel the fellow worker to leave the hunger strike, otherwise they would be killed. As usual they had addressed the workers but the Police had started firing. As a result of which 8 persons died and further 18 persons were seriously injured. Despite their best efforts, no first information report was registered. Hence, the present petition.

(3.) DURING the course of arguments, it was pointed that petitioners are in no way connected with the alleged act or omission and, therefore, this petition should be dismissed because the petitioners have no right or interest in the said act or omission.