SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition seeks issuance of a direction to respondents No. 2 and 3 to register FIR on the basis of statement of Satnam Singh recorded by SI Kuldeep Singh on 16.11.1997 and also on the basis of medico-legal report dated 16.11.1998

(2.) IN the reply filed on behalf of the respondents, it has been admitted in para 1 that the statement of the petitioner was recorded as aforesaid and thereafter the matter was investigated in accordance with law. It is also not disputed that the medico-legal report of the injured was before the respondents No. 3 and 6 and these two documents disclosed the commission of a cognizable offence. However, it was mentioned in para 7 as under :-