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Ranjit Kumar vs The State of Punjab and ors

Punjab And Haryana At Chandigarh · Decided on 30 April 2012 · Citation: (2012) 04 P&H CK 0126

HON’BLE JUDGES
Rameshwar Singh Malik, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 160, 482
CASE NUMBER
Criminal Miscellaneous M - No. 32171 of 2011 (O and M)
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Judgment

5 paragraphs · 183 words

Rameshwar Singh Malik J.—The petitioner has approached this Court, invoking the inherent jurisdiction u/s 482 Cr.P.C., seeking direction to respondents No. 1 to 4 not to call the petitioner time and again without complying with the provisions of Section 160 Cr.P.C.

Notice of motion was issued.

Reply has already been filed.

Learned State counsel submits that the petitioner was never summoned to the police station without complying with the provisions of Section 160 Cr.P.C. The allegations levelled by the petitioner are totally baseless and frivolous. However, he assures the Court that provisions of Section 160 Cr.P.C shall be meticulously complied with.

2.

In view of the above statement made by learned State counsel and without prejudice to the rights of the parties, the instant petition is ordered to be disposed of with a direction to Senior Superintendent of Police, Fazilka, District Fazilka-respondent no. 2 to ensure the meticulous compliance of the provisions of Section 160 Cr.P.C. as and when the petitioner is required to be associated in the investigation of any criminal case. With the observations made, the present petition stands disposed of.