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Inderjit Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 11 February 2011 · Citation: (2011) 02 P&H CK 0357

HON’BLE JUDGES
Jora Singh, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 148, 149, 323, 380, 427
RESULT
Dismissed
CASE NUMBER
Criminal Writ Petition No. 162 of 2011
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Judgment

6 paragraphs · 207 words

Jora Singh, J.—Telegram was received by post alleging that Sansar Singh, father of the Petitioner was illegally detained by Police of Police Station Banga.

2.

Learned State counsel has filed reply by way of affidavit of Jasvir Singh, Deputy Superintendent of Police, Banga alongwith affidavits of Sansar Singh (detenu) and Inderjit Singh-Petitioner and the same are taken on record.

3.

According to reply, Sansar Singh was summoned in case bearing FIR No. 2 dated 09.01.2011, under Sections 457/380/323/447/511/506/427/148 read with Section 149 IPC, Police Station City Banga and after formal enquiries Sansar Singh was allowed to leave the police station.

4.

Affidavits are also to the effect that Sansar Singh was summoned by the police of Police Station Banga in case FIR No. 2 dated 09.01.2011 and after investigation Sansar Singh was let of by the police.

5.

Learned State counsel, on instruction from SI Dilbag Singh, Police Station Banga, who is present in Court, states that in the abovenoted case investigation is going on and accused are yet to be arrested.

6.

In view of the abovesaid reply coupled with affidavit of Sansar Singh and Inderjit Singh-Petitioner, no further action is required to be taken. Hence, the present petition has become infructuous and is dismissed accordingly.