AMARJIT SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Prayer in this petition is for issuance of directions to respondents No.5 to 9 not to call the petitioner in the police station.

(2.) Reply by way of short affidavit of Deputy Superintendent of Police, Circle Rajpura, District Patiala is on record and as per this reply, the petitioner was not called to the police station in any case/FIR and no complaint or FIR is pending against him.

(3.) For the last three dates, there is no representation on behalf of the petitioner.