Nirmaljit Kaur, J.@mdashThe present petition has been filed u/s 482 Code of Criminal Procedure for issuance of directions to the official Respondents not to harass the Petitioner and his family members at the instance of Respondent No. 3.
2. Upon notice, reply has been filed on behalf of Respondents No. 1,2 and 4. In para 1 of the preliminary submission, it is submitted as under:
That it is pertinent to bring to the notice of this Hon''ble Court that Jagtar Singh son of the Petitioner has been declared proclaimed offender by the Court of Sh. Gurdev Singh the then Addl. Sessions Judge Amritsar on 19.2.2005 in case FIR No. 272 dated 8.12.2002 under Sections 302/201/34 IPC Police Station Chheharta District Amritsar City and to ensure the arrest of accused Jagtar Singh son of the Petitioner, the police of Police Station, Chheharta enquired from the Petitioner regarding whereabouts of Jagtar Singh son of the Petitioner. It is submitted that Surjit Singh, Jasbir Singh and grand son of the Petitioner namely Kuldip Singh @ Keepa are neither wanted in any case nor any case is registered against them in Police Station, Chheharta Amritsar City at present. There is no occasion for the police of PS Chheharta Amritsar City to harass the Petitioner and his sons.
3. In view of the above, the present petition is disposed of with a direction that the Petitioner and the other family members of the Petitioner will not be unnecessary harassed in any manner. In case, they are wanted or required, the provision of Section 160 Code of Criminal Procedure shall be duly complied with.
