Gurchet Singh And Others vs State Of Punjab And Others

Arvind Singh Sangwan, J

This order shall dispose of abovementioned two petitions i.e.

CRM-M-7330-2019 and CRWP-10006-2020.

Prayer in CRM-M-7330-2019 is to issue a direction to the official respondents to ensure that respondents No.4 to 10, who are police officials of Anti

Narcotic Cell, District Tarn Taran, should not harass the petitioners in any manner.

Similarly, prayer in CRWP-10006-2020 is to issue a direction to the official respondents to protect the life and liberty of the petitioner, as the police of

District Tarn Taran is harassing him and his family members and without following procedure under Section 160 Cr.P.C., is calling him to the police

station.

Short reply by way of affidavit of Deputy Superintendent of Police, Sub Division Patti, District Tarn Taran, in CRWP-10006-2020, filed in the Court

today, is taken on record. In para No.1 of this reply, it is stated that petitioner Gurchet Singh is involved in following FIRs: -

(a) FIR No.64 dated 16.04.2019, under Sections 323, 452, 427, 506 IPC, Police Station Sadar Patti.

(b) FIR No.86 dated 25.05.2019, under Sections 307, 336, 148, 149 IPC and Sections 25/27/54/59 of Arms Act, Police Station Sadar Patti.

(c) FIR No.114 dated 16.07.2019, under Section 61/1/14 of Excise Act, Police Station Sadar Patti.

(d) FIR No.117 dated 22.07.2019, under Sections 22/61/85 of NDPS Act, Police Station Sadar Patti.

(e) FIR No.114 dated 20.12.2019, under Sections307, 186, 353, 34 IPC, Sections 21/61/85 of NDPS Act and Section 25/27/54/59 of Arms Act, Police

Station Mehna, Moga.

(f) FIR No.236 dated 19.11.2020, under Section 21-B of NDPS Act (Section 29/61/85 of NDPS Act were added later on), Police Station Sadar Patti.

Learned State counsel has submitted that it is specific stand in the affidavit that the police of District Tarn Taran has not visited house of the

petitioners, as it is the local police, who has gone to house of petitioner No.1 Gurchet Singh to arrest him, who is involved in number of cases. It is

further stated that in FIR No.236 dated 19.11.2020 under Section 21-B, 29, 61, 85 of NDPS Act, Police Station Patti, Sadar, District Tarn Taran,

petitioner No.1 Gurchet Singh is required.

Learned State counsel has further submitted that the police is taking due course in accordance with law and has gone to arrest petitioner No.1

Gurchet Singh and has not harassed any of his family member.

In view of the above, no further action is called for, in both the petitions and the same are rendered as infructuous.