Sumit Singh vs State of Punjab and others

RAJ MOHAN SINGH, J. (ORAL)

CRM NO.11598 OF 2018

For the reasons mentioned in the application, the same is allowed.

Accompanying document/complaint dated 17.02.2018 (Annexure P5) is taken on record subject to all just exceptions.

MAIN CASE

Petitioner seeks issuance of necessary direction to respondents No.1 to 3 in the context of protecting lives and personal liberties of the petitioner and

his family members from being invaded by private respondents and also registering appropriate case against the private respondents.

Learned counsel for the petitioner submits that in respect of grievance of the petitioner, petitioner has also moved a complaint dated 17.02.2018

before Station House Officer, Police Station Taragarh (Pathankot), but no action has been taken by the police. Petitioner has also supplemented his

complaint by way of moving a representation of even date before the Senior Superintendent of Police, Pathankot (Annexure P3).

Notice of motion.

On the asking of Court, Mr. Hittan Nehra, Addl., AG, Punjab accepts notice on behalf of respondent-State. Let requisite copies of petition be supplied

to him by learned counsel for the petitioner during course of the day.

In view of nature of order which this Court proposes to pass there is no necessity of calling upon any reply from respondents No.1 to 3.

At this stage, this petition can be disposed of by directing respondent No.2 to have a fair look on the representation filed by the petitioner. If any

cognizable offence is found to have been committed, then in such an eventuality, respondent No.3 can be asked to act in accordance with law. If no

cognizable offence is found to have been committed by the private respondents, then the complainant/petitioner be informed as per parameters laid

down in LALITA KUMARI V. GOVT.OF U.P. (2014) 2 SCC (1).

Petition stands disposed of accordingly.