The District Bar Association (DBA) on monday continued its dharna on Ferozepur Road near the DC office pressing for their demand for registration of an First Information Report (FIR) against STF in-charge Harbans Singh & his dismissal from the service on the accusations of beating a city-based lawyer, Varun Gupta.
Meanwhile, a writ petition filed by Varun Gupta was today heard by the Bench of Justice Lisa Gill of the Punjab & Haryana HC.
A battery of lawyers, representing the victim, apprised the HC about the sequence of events alleging highhandedness of the STF in-charge Harbans Singh & non-registration of an First Information Report (FIR) despite repeated requests & representations.
Thereafter, hearing was postponed till 3 pm, as the state counsel sought time to seek instructions from the authorities concerned.
The state counsel stated that he had instructions from the Ludhiana Deputy Commissioner that an inquiry was being conducted by the SDM Payal. It was also stated that the Khanna SSP had also formed an SIT.
Jaivir Yadav, former chairman of Bar Council of Punjab & Haryana, brought to the notice of the court that as per Lalita Jain’s judgment, the police are bound to register an First Information Report (FIR).
High Court Bar Association president DPS Randhawa sought protection for the victim lawyer. Divulging all these details, Harish Dhanda, a member of the Bar Council of Punjab & Haryana, said the HC had asked the state counsel to ensure that no direct or indirect pressure or influence would be exerted over the petitioner & adjourned the case for 3 pm today.
Bar Council members Harish Dhanda, Lekh Raj Sharma & Jai Veer Yadav also met DGP Dinkar Gupta & requested him to take action against the erring official. Advocate-General of Punjab Atul Nanda has also been apprised of the situation.
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