Punjab-Haryana High Court
Baljit Singh vs State Of Punjab And Others on 2 April, 2024
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
2024:PHHC:043663
In The High Court for the States of Punjab and Haryana
At Chandigarh
CRM-M-3021-2024 (O&M)
Date of Decision:- 02.04.2024
Baljit Singh ... Petitioner
Versus
State of Punjab and others ... Respondents
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. Ranjan Lakhanpal, Advocate, for the petitioner.
Mr. Gauravdeep Singh Dhaliwal, AAG, Punjab.
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GURVINDER SINGH GILL, J. (Oral)
1. Petitioner/complainant-Baljit Singh has approached this Court
seeking issuance of directions that the matter arising out of FIR
No.169, dated 08.11.2019, Police Commissionarate, Jalandhar, under
Sections 307, 323, 506, 427, 160, 148, 149 IPC, be re-investigated by
an independent authority.
2. Learned counsel submits that the FIR was lodged way back in the
year 2019 at the instance of the complainant, but the police had been
helping the accused right from day one and had not taken any
necessary steps which constrained the petitioner to approach this
Court by way of filing CRM-M-859-2020, wherein the following
directions were issued on 10.1.2020 (Annexure P-2):
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"The petitioner has approached this Court seeking issuance
of directions to respondent-State to take appropriate action
pertaining to FIR No.169, dated 8.11.2019, registered at
Police Station Division No.5, Police Commissionerate
Jalandhar, under Sections 307, 323, 506, 427, 160, 148, 149
IPC.
Having heard the learned counsel for the petitioner and
while refraining from making any expression as regards the
allegations leveled in the petition, the petition is disposed of
with a direction to Police Commissioner, Jalandhar
(respondent No.3) to ensure that the matter pertaining to the
aforesaid FIR is got investigated expeditiously in
accordance with law so that a final report is submitted
thereafter at the earliest.
A copy of this order be sent to Police Commissioner,
Jalandhar (respondent No.3), so as to enable him to do the
needful expeditiously."
3. Learned counsel submits that ever since the issuance of directions by
this Court, he was never informed anything about the fate of the case
and that now suddenly on 7.10.2023 he received a copy of summon
asking him to appear in the Court of learned Judicial Magistrate 1 st
Class, Jalandhar on 7.10.2023.
4. Learned State counsel submitted that it was a case of cross-versions
wherein upon conclusion of investigation a challan has already been
filed against the accused in the FIR lodged by the petitioner.
5. A perusal of the summons as well as orders dated 10.1.2020 and
18.11.2023 (Annexures P-2 to P-4) would show that the State is also
proceeding against the petitioner in a cross-case. Nothing has been
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CRM-M-3021-2024 (O&M) -3- 2024:PHHC:043663
shown to this Court as to how the investigation is defective so as to
warrant issuance of any directions as prayed for.
6. Finding no merit in the instant petition, the same is hereby dismissed.
02.04.2024 ( GURVINDER SINGH GILL)
mohan JUDGE
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
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