BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Pursuant to the order dated 04.12.2019, an affidavit of Shri Rakesh Aggarwal, Commissioner of Police, Ludhiana, has been filed which is taken on record, stating therein that the petitioners obstructed the police party from doing its duty while investigating FIR No.230 of 2019(also shown to be registered on the same day as the FIR presently in question, i.e. FIR No.231 dated 21.09.2019), with them also having manhandled the police officials and having intentionally let their Pitbull(dog) attack them and cause injuries upon the person of Head Constable Sukhwinder Singh, with the trousers of Head Constable Manjinder Singh also torn.

(2.) Learned State counsel has also produced in Court today a Medico Legal Report in respect of the injuries stated to have been received by Head Constable Sukhwinder Singh.

(3.) As regards the time given in FIR No.231 (it had been recorded in the order of this Court dated 06.11.2019 that it was recorded from 00 hours to 00 hours on 21.09.2019), the explanation of the Commissioner is to the effect that since a ruqa was sent by ASI Shaukeen Singh to the police station, on the basis of which FIR No.231 was recorded, no time was given and therefore the aforesaid 00 hours to 00 hours, denoting 'no time' (as per the Commissioner) was entered.