SARUP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application to direct the State to prosecute the respondent Nos. 2 to 4 in the case F.I.R. No. 20 dated 17.1.1989 registered under Section 420 IPC at police station, Jalalabad on a complaint given by Sarup Singh. According to the petitioners he sold his wheat in the month of April, 1987 to the respondents Nos. 2 to 4 and the petitioner has to get the amount of Rs. 13,956.83 as balance price of the wheat sold. But the respondents showed some bogus entries that the amount has been paid to the petitioner and therefore, he lodged a complaint with the police. The grievance of the petitioner is that police is not taking any action on his complaint though many years have passed. Therefore, he sought direction for taking action on his complaint.

(2.) IN reply to the petition it has been stated by Deputy Superintendent of Police, Jalalabad in his affidavit that the case was entrusted for investigation to one Kulwant Singh, Sub Inspector, Police Station, Sadar Ferozepur but he lost the file. It is also explained that delay in investigation was caused due to the pendency of Criminal Misc. 1325-M of 1989 in which investigation was stayed and the said application was also dismissed on 10.3.1992.