Paramjit Singh Duggal @ Bittu and Another vs State of Punjab and Others

Nirmaljit Kaur, J.—This is a petition u/s 482 Code of Criminal Procedure for issuance of direction to Respondents No. 1 to 3 to register a case against Respondents No. 6 to 18 for offence under Sections 420, 467, 468, 471 and 120-B IPC on the representation of Petitioners with a further prayer for issuance of direction to Respondent No. 2 to act as per legal opinion given by D.A. Legal, Ludhiana for acting on the enquiry report of Gursharan Singh Bedi, SP (HQ), Khanna in stead of constituting another team to enquire into the matter again.

Learned Counsel for the Petitioners contended that Respondent No. 2 has constituted a team of Shri Jaspreet Singh Sidhu SP(HQ), Fatehgarh Sahib, Shri Raminder Singh DSP Khanna and Shri Bakhshish Singh DSP (D) Jagraon to again look into allegations of both the sides. However, the present petitiones will be satisfied if a direction is issued to Respondent No. 2 to look into the complaint (Annexure P-8) of the Petitioners along with the complaint of other side.

In view of the short and fair prayer as above, the present petition is disposed of with a direction that Special team now formed by Respondent No. 2 shall also look into the complaint (Annexure P-8) along with the allegation already being looked into by the SIT and pass a speaking order while taking a final decision qua the allegations levelled by both the sides against each other.