SWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned DAG for the State of Punjab.

(2.) THE petitioner prays for registration of the FIR and investigation into an occurrence which is said to have taken place on 12.11.1997 at around 10.00 p.m. in which his son, namely, Harjinder Singh was shot at and he subsequently died at the Hospital having succumbed to the gun shot injuries. There was a version of the occurrence coming from the other side i.e. Swaran Singh that FIR was lodged under Section 307 of the Indian Penal Code, vide copy Annexure P4, wherein the following averments, inter alia, were made :-

(3.) NOTICE was issued to the respondents and reply has been filed on behalf of respondents 1 to 3 by Shri Ravcharan Singh, Deputy Superintendent of Police, Sub Division, Sultanpur Lodhi, District Kapurthala wherein the case set up in FIR No. 148 dated 13.11.1997 under Section 307 of the Indian Penal code, Police Station Sultanpur Lodhi was reiterated and it was contended that the petitioner had concocted the story after a long time and has procured the affidavits of witnesses. Regarding the publication of the news item in 'Daily Ajit' it is mentioned in para 6 as under :