AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This application is filed under Section 482, Cr. P.C.to direct the police to disclose the criminal charges against the petitioner and to protect the life and liberty of the petitioner as, according to the petitioner, he is being harassed by the police every time and police have been detaining him very frequently in the police custody without producing him before the concerned Magistrate under the provisions of Article 22 of the Constitution of India read with Section 57 of the Code of Criminal Procedure.

(2.) Under Section 50 of the Code of Criminal Procedure a person is entitled to know the grounds of arrest only when he is arrested. Petitioner has not been arrested. Therefore, there is no question of giving any direction to disclose the criminal charges against him. The petitioner has not placed any material on record that he has been detained by the police on several occasions.

(3.) Only general allegations have been made in the application and, therefore, no direction as sought for can be given in view of the fact that several petitions are being filed in this Court complaining illegal detention by the police without following the provisions of law.