Last week, in an order issued, the Punjab and Haryana High Court has asked for details of the FIRs registered against all serving Police Officers in the State of Punjab including their nature.
The Single Bench of Justice Anupinder Singh Grewal also asked the State, through its Home Secretary, to also inform on the current posting of such Officers.
The Court was dealing with the plea of a petitioner who contended that the order dismissing him from the service has been passed by Senior Superintendent of Police without taking into consideration the order passed by the Inspector General of Policen whereby he had been reinstated in service after registration of FIR against him.
During the hearing, the Learned Counsel of the petitioner contended that the Criminal Case against the petitioner was pending adjudication and the removal of the petitioner was discriminatory in as much as a large number of Police Officers, who are facing Criminal Cases and are still in service.
On this note, the Court issued the above stated Notice to the respondents. On the request of Deepali Puri, Addl. AG, Punjab accepted Notice on behalf of the respondents and prayed for time to file reply.
The Court allowed her time before the next date of hearing with an advance copy to Counsel for the petitioner.
It may be noted that Court just on Tuesday (8th Sept) dismissed the Anticipatory bail application (filed under S. 438 of CrPC) of Punjab's former Director General of Police (DGP) Sumedh Singh Saini in the three-decade-old Multani kidnapping and murder case.
The present matter has been posted for 9th Oct, 2020 for further hearing.
The order has been passed by Single Judge Bench comprising of Justice Anupinder Singh Grewal on 3
Read Order Here:
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