BASANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BASANT Singh, who lost his son Munder Singh, has preferred present petition under Section 482, Cr. P. C. seeking independent investigation through CBI as his son was stated to have died while in police custody, due to fire arm attack. He has further prayed that adequate compensation to the family of the deceased be also provided.

(2.) IT has been stated in the petition that munder Singh son of the petitioner was falsely implicated in case FIR No. 125 dated 4-12-1990 and in FIR No. 27 dated 10-3-1991. Both the cases were registered at police Station Jaito. Munder Singh was arrested and was sent to Central Jail, ferozepur of 4th June, 1991 as the Court had ordered his judicial custody. It has been further stated that Jaito Police started harassing the family of the petitioner. Regarding the harassment, telegraph was sent to the President of India on 10th June, 1991. It was stated in the telegram as under :

(3.) IT has been further stated in the petition, that on 13th July 1991, Munder Singh was taken out from the Central Jail, ferozepur for production in the Court at bathinda and thereafter, his whereabouts are not known.