Jorawar Singh vs State Of Punjab And Ors on 18 August, 2018

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Punjab-Haryana High Court

Jorawar Singh vs State Of Punjab And Ors on 18 August, 2018

Bench: Arvind Singh Sangwan

226
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                   CRM-M-9516-2018 (O&M)
                                                   Date of decision: 18.08.2018
Jorawar Singh
                                                                       ... Petitioner
                                             Vs.


State of Punjab and others
                                                                     ... Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:     Mr. S.P. Khera, Advocate for
             Mr. L.M. Gulati, Advocate
             for the petitioner.

             Mr. Sidakmeet Sandhu, AAG, Punjab.

                    *******

ARVIND SINGH SANGWAN, J. (ORAL)

Prayer in this petition is for issuance of directions to respondents No.1 & 2 to protect the life and liberty of the petitioner at the hands of respondents No.3 & 4, who want to implicate the petitioner in FIR No.09 dated 24.01.2018 under Sections 21/22/61/85 of NDPS Act, registered at Police Station Khilchian, District Amritsar Rural.

Reply by way of affidavit of Deputy Superintendent of Police, Sub Division Baba Bakala, Amritsar (Rural) filed in the Court today, is taken on record. In this report, it is stated that during the investigation, co-accused Komalpreet Singh @ Komal has disclosed that he got prepared an arm licence from the petitioner, who was then serving in the Indian Army, on the fake identity of Naik Komalpreet Singh and he has paid Rs.70,000/- to the petitioner for this illegal work. It is further stated that as per the reports received from the District Magistrate, Kishatwar, J&K (Annexures R-1/T and R-2), this fact was 1 of 2 ::: Downloaded on - 19-08-2018 09:59:00 ::: CRM-M-9516-2018 (O&M) -2- corroborated and thereafter, the petitioner was arrested on 12.05.2018 in the present FIR and Sections 420, 467, 468, 471 IPC were added.

Since the petitioner is in judicial custody, this petition is rendered as infructuous at this stage.

However, liberty is granted to the petitioner to raise all the pleas/defences during the course of trial.




                                               [ ARVIND SINGH SANGWAN ]
18.08.2018                                              JUDGE
vishnu


Whether speaking/reasoned : Yes/No
Whether Reportable         : Yes/No




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