RESHAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner seeks a direction for registration of an FIR and holding of investigation regarding the alleged murder of his son -Manohar Singh. According to the petitioner, the FIR is not being registered at the instance of respondent No. 3 and who is stated to be a Parliamentary Secretary in Punjab, even though he has specifically named the persons responsible for the murder of his son .

(2.) NOTICE of motion was issued and in response thereto, the police authorities have filed a reply/affidavit in which it is explained that after a thorough open inquiry conducted by the Deputy Superintendent of Police, Sub Division, Jalalabad, it has been found that the petitioner's son committed suicide by consuming some poisonous substance as the petitioner, who is the father of the deceased, did not agree for his son's marriage with Tosho Bai, with whom the deceased had a love affair. The affidavit further reveals that the petitioner not only refused to marry his son with Tosho Bai, he further threatened the deceased to dis-own him from his property, if he would marry her. The respondents have, thus, concluded that no body is responsible for the unnatural death of Manohar Singh.