MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this order, I dispose of Crl. Writ Petitions 119 and 175 of 1998, as in the opinion of this court, both the wit petitions can be disposed of by one order.

(2.) RANJIT Singh filed a petition No. 119 under Article 226 of the Constitution of India praying that Manjit Singh, his real brother, was in the illegal custody of S.H.O. and Sub Inspector Inderjeet Singh of C.I.A. Staff, Jalandhar. This petition came up for hearing on 30.1.1998 and vide my order of the even date, a Warrant Officer was appointed with the directions to search such premises as may be pointed out by the petitioner in order to locate Manjit Singh.

(3.) VIDE Crl. W.P. 175 of 1998, which has been filed by Manjit Singh, he has prayed for the grant of compensation and for the registration of a criminal complaint against S.I. Inderjeet Singh and S.I. Tarsem Singh and two other constables whose names are not known to Manjit Singh.