KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN this petition filed under Section 482 of the Code of Criminal Procedure, regarding the alleged kidnapping of Harpal Singh son of the petitioner/Karnail Singh and his subsequent alleged killing in fake encounter, an enquiry into the allegations made in the petition was entrusted to the Session Judge, Gurdaspur, vide order dated July 10, 1996. The relevant part of the order, entrusting the enquiry as aforesaid, reads as under :-

(2.) THE learned Session Judge, Gurdaspur conducted the fact finding enquiry and submitted his report dated January 28, 1997, in which the allegations made in the petition were not found established against the respondents.

(3.) ON the other hand, the learned counsel for the respondents have defended the report of the learned Session Judge and controverted the allegations made by the petitioner in his objections.