LAWS(P&H)-1998-4-70

BALWANT SINGH Vs. STATE OF PUNJAB

Decided On April 01, 1998
BALWANT SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) THE petitioner seeks issuance of a direction to respondents No. 2 and 3 for registration of F.I.R., on the basis of information which was registered as D.D.R. No. 19 dated 13.6.1997 (copy Annexure P/1). Petitioner-Balwant Singh went to the Police Station and expressed his views as under :-