The Punjab and Haryana High Court recently comprising of a bench of Justice Sandeep Moudgil directed the IG and the SSP of Punjab Police to decide a representation to stop the accused with immediate effect from committing sacrilege of Holy Guru Granth Sahib Ji. (Vijay Kumar Setia v State of Punjab And Others)
Facts of the case
Learned counsel for the petitioner submitted that the petitioner is owner in possession of land measuring 2 kanals situated within the revenue limits of village Badal Ke Uttar, District Fazilka. The private respondents have unauthorisedly entered into the place of the petitioner and broke the lock as well as the shutter and took away his belongings and parked his tractor on his agricultural fields.
He further contended that the private respondents have illegally placed Holy Shri Guru Granth Sahib Ji inside the shed of the petitioner containing manure and farming equipments with the sole oblique motive to misuse the Ever Supreme Holy Guru Granth Sahib Ji for their ulterior object of grabbing the land of the petitioner.
The representation was filed in this regard, though an FIR has been registered but no action is being taken so far. The investigation is proceeding at a snail pace and the petitioner is being deprived of his own land and property.
Courts Observation and order
The court at the very outset disposing of the petition remarked, "The present petition is disposed of with a direction to respondents No.2 and 3 to look into the matter and to decide the representation of the petitioner within a period of one week from the receipt of the certified copy of this order."
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