Hardhir Singh vs State of Punjab and others

Rameshwar Singh Malik, J.—Feeling aggrieved against the alleged undue harassment at the hands of respondent authorities at the behest of private respondents, petitioner has approached this Court by way of instant petition u/s 482 of Code of Criminal Procedure (for short `Cr.P.C.), invoking its inherent jurisdiction seeking appropriate direction to the official respondents not to harass and humiliate the petitioner at the hands of private respondents. Learned counsel for the petitioner submits that provisions of Section 160 Cr.P.C. are being violated. He further submits that the petitioner will be satisfied in case Senior Superintendent of Police, Sangrur-respondent No. 2 is directed to ensure the meticulous compliance of the provisions of Section 160 Cr.P.C. so as to ensure that no undue harassment is caused to the petitioner and his family members.

Having heard the learned counsel for the petitioner and after going through the record of the case, this Court is of the considered opinion that it is just and expedient to issue appropriate directions to respondent No. 2 for meticulous compliance of the provisions of Section 160 Cr.P.C.

It is pertinent to note here that this Court vide its order dated 3.5.2012 passed in CRM No. M-12901 of 2012 (Rakesh Jasuja v. State of Punjab & others) issued directions on the subject.

In compliance of the order dated 3.5.2012 passed by this Court, the Director General of Police, Punjab, vide memo No. 13722 dated 2.7.2012, had issued appropriate directions to all the Commissioners of Police, Inspector General of Police, Deputy Inspector General of Police and Senior Superintendent of Police of all the districts in the State of Punjab. However, it seems that such directions issued by the Director General of Police, Punjab, have either not been brought to the notice of respondent No. 2 or the same are not being complied with.

In view of the above and to secure the ends of justice, Senior Superintendent of Police, Sangrur-respondent No. 2 is directed to consider the grievance of the petitioner, which prima facie seems to be genuine, raised vide his representation dated 17.8.2012, Annexure P-2, dispassionately and expeditiously, keeping in view the instructions dated 2.7.2012 issued by the Director General of Police, Punjab, so to ensure the meticulous compliance of the provisions of Section 160 Cr.P.C. and also no undue harassment is caused to the petitioner and his family members. With the observations made above, the present petition stands disposed of.