Punjab-Haryana High Court
Kashmir Kaur And Others vs State Of Punjab on 27 April, 2011
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-12491 of 2011 (O&M)
Date of Decision: April 27, 2011
Kashmir Kaur and others
....Petitioners
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
1. Whether reporters of local news papers may be
allowed to see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Bikramjit Singh Bajwa, Advocate,
for the petitioners.
Alok Singh, J. (Oral)
This is a petition seeking anticipatory bail in case FIR No. 23 dated 15.03.2011, under Sections 333, 332, 353, 186, 148, 149 of the Indian Penal Code, registered at Police Station Ghoman, District Gurdaspur.
Learned counsel for the petitioners states that earlier complaint was filed by the petitioners against Tarsem Singh stating therein that Tarsem Singh had attacked on the eye of a pet (dog) of Harpal Singh, however, police has Crl. Misc. No.M-12491 of 2011 2 not taken any action on the complaint filed by the petitioners against Tarsem Singh. He has further stated that thereafter, Tarsem Singh has filed false complaint against the petitioners; police came in the house of the petitioners to make enquiries on the complaint filed by Tarsem Singh against the petitioners. He has further stated that a false report has been filed by the police officials against the petitioners, although, petitioners have not caused any injury and have not obstructed the police officials in making enquiry.
Record reveals that ASI Tarjit Singh got himself admitted in the hospital because of the injury caused by the petitioners and their family members. Having perused the record, I am of the view that custodial interrogation seems to be must to find out the truth.
Dismissed.
April 27, 2011 ( Alok Singh ) vkd Judge