SOHAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This criminal miscellaneous petition has been filed by the petitioner under Section 482 Cr.P.C. for directing the respondents No.2 to 4 to register an FIR for the offences under Sections 406, 420, 465, 467, 468, 471 and 120-B IPC against respondents No.5 to 7 and arrest them as per law and the investigation of the case may kindly be entrusted to some independent agency or Senior Officer of Punjab Police Headquarters, Chandigarh, as the local police is not investigating the matter properly. It has also been prayed for issuance appropriate order or direction for giving protection to the life and liberty of the petitioner who has continuously been harassed by respondents No.5 to 7 and their agents.

(2.) As regards threat to life and liberty of the petitioner, there is nothing on the record to show any threat to the life and liberty to the petitioner. Further more, the complaint (Annexure-P.10) given by Sohan Singh to the Senior Superintendent of Police, Ludhiana, no where shows that there was any threat to the present petitioner. Therefore, there is nothing on the record to show that there is any serious threat to the life and liberty of the present petitioner, hence no ground is made out for giving direction to provide any security for the protection of life and liberty of the petitioner.

(3.) At the time of arguments, learned counsel for the petitioner mainly argued that the Police is not registering the case registered against respondents No.5 to 7 and not arresting them.