Jaswant Singh And Anr vs State Of Punjab And Others
2024 Latest Caselaw 2132 P&H

Punjab-Haryana High Court

Jaswant Singh And Anr vs State Of Punjab And Others on 31 January, 2024

                                                        Neutral Citation No:=2024:PHHC:013160




                                                                2024:PHHC:013160
110+111
 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
                         Crl. Misc. No. M-4766 of 2024

Jaswant Singh and others

                                                                   ......Petitioners

                                        versus

State of Punjab and others
                                                                   .....Respondents

                             Crl. Misc. No. M-4767 of 2024

Nirmal Kaur

                                                                   ......Petitioner

                                        versus

State of Punjab and others
                                                                   .....Respondents

                                        Date of Decision: January 31, 2024
CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR
                                             ***
Present:-   Mr. Amit Pathak, Advocate
            for the petitioners in both the petitions

            Mr. Subhash Godara, Addl. A.G. Punjab
                                             ***

Harpreet Singh Brar, J. (Oral)

1. Both the petitions are being decided by common judgment as the

issue involved in both these petitions is common. However, the facts are

borrowed from CRM-M-4766-2024.

2. The present petition has been filed under Section 482 Cr.P.C. for

issuance of directions to the respondents not to harass and threaten the

petitioners illegally in the name of investigation in FIR No. 71 dated 04.10.2023

registered under Sections 323, 324, 307, 149, 120-B IPC at Police Station

Rawalpindi, District Kapurthala.

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3. Learned counsel for the petitioners inter alia contends that the

petitioners are aggrieved on account of harassment being caused by respondents

No. 3 and 4 on the pretext of investigating FIR (supra). The petitioners are not

named in the FIR, rather son-in-law of the petitioners is the accused in the FIR,

who is absconding. The petitioners have no idea about the whereabouts of the

accused.

4. Learned State counsel on instructions from ASI Surinder Kumar

submits that earlier daughter of the petitioners namely Manpreet Kaur had

approached this Court by filing CRM-M-64267-2023 and CRM-M-58024-2023

on identical grounds pleaded in the present petitions and both the petitions were

dismissed as withdrawn.

5. The petitioners under the guise of this petition want to pressurize the

investigating agency not to perform their statutory duty. Keeping in view the

facts and circumstances of the case and after perusing the record, no specific

detail, method and manner or the time is given in the petition(s), how the

jurisdictional police authorities are harassing the petitioners. This Court finds no

ground to interfere in the present petitions. As such, both the petitions are

dismissed.

(HARPREET SINGH BRAR) JUDGE January 31, 2024 reena

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

Neutral Citation No:=2024:PHHC:013160

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