Punjab-Haryana High Court
Sangram Singh vs State Of Punjab on 6 September, 2012
Author: Sabina
Bench: Sabina
Crl. Writ Petition No. 1439 of 2012 -1-
In the High Court of Punjab and Haryana at Chandigarh
Crl. Writ Petition No. 1439 of 2012
Date of Decision: 06.9.2012.
Sangram Singh .......Petitioner
Versus
State of Punjab .......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
By Post
Present: Mr. Amandeep Singh Rai, DAG, Punjab.
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SABINA, J.
On a complaint moved by Sangram Singh, the same was ordered to be taken up on the judicial side.
Notice was issued to the State.
Complainant Sangram Singh had submitted that his son Pintu, Sanjay son of Suraj Pal and Bir Singh son of Doji Ram were in illegal custody of CIA Staff, Patiala.
A perusal of the reply filed by the learned State counsel reveals that Pintu son of Sangram Singh complainant had never been arrested by the police of Police Station CIA Staff, Patiala nor he was wanted in any case by the police of CIA Staff, Patiala. So far as Bir Singh alias Rajesh son of Doji Ram and Ravinder Singh alias Sanjay son of Suraj Pal are concerned, they were arrested on 7.8.2012 in FIR No. 126 dated 7.8.2012 under Section 399, 402 of the Indian Penal Code ('IPC' for short) and Section 25 of the Arms Act, 1959 registered at Police Station Urban Estate, Patiala. It is further submitted in the reply that Bir Singh alias Rajesh and Ravinder Singh alias Sanjay were named in FIR No. 109 dated 28.7.2012 under Section 454, 380 IPC registered at Police Statioin Urban Estate, Patiala. Recoveries were also effected from the said persons. Learned State counsel, on Crl. Writ Petition No. 1439 of 2012 -2- instructions from Assistant Sub Inspector Gian Singh, has submitted that now they were in judicial custody.
In these circumstances, no further interference by this court is called for.
Petition stands disposed of accordingly.
(SABINA) JUDGE September 06, 2012 Gurpreet