Punjab and Haryana High Court: A petition under Section 482 CrPC was filed by the petitioner  to conduct proper investigation in FIR registered by him in October, 2014 under Section 364/34 IPC registered at Police Station Malout, District Sri Muktsar Sahib. The petitioner also apprehended death threat from four police officials who are also the respondents in the case.

On hearing both the parties, Court examines the allegations by the petitioner on the respondents. The petitioner has alleged that in October, 2014, his son was kidnapped from Malout under the railway over bridge Malout by some police officials of Abohar while one official was in uniform and others were in civil clothes and accordingly, FIR was registered by the petitioner the very next day of kidnapping. However, later on, Abohar Police registered another FIR under Sections 399 and 402 IPC and Sections 25/54/59 of the Arms Act showing the arrest of petitioner’s son on 15.10.2014 at about 9.00 p.m. from a factory area in Abohar recording that they had received a secret information that five persons are making preparation to commit dacoity. Further, the offences under Sections 399 and 402 IPC were deleted and Amrik Singh was challaned only under Section 25 of the Arms Act and challan is since pending before Illaqa Magistrate for trial and the police also moved a cancellation report of FIR filed by the petitioner.

Conclusively, the Court observed that the allegations put by the petitioner were quite serious as he had alleged that son of the petitioner was falsely implicated after being kidnapped from Malout and Police Station Sadar Abohar registered the FIR for dacoity only after the registration of FIR by the petitioner under Sections 364/34 IPC registered at Police Station Malout regarding kidnapping of his son.

The Court noted the fact that the matter involved was regarding life and liberty of the petitioner and was thus, very serious. The Court concluded with its findings stating that that police officials have committed the crime, necessary departmental and criminal action shall be taken against them and police may also take further action in the FIR lodged by the petitioner and follow up action for quashing the FIR alleged to be falsely implicating the petitioner’s son. It ordered the authorities concerned  to conduct the inquiry and submit the report within 3 months. Accordingly, it allowed the petitioner’s appeal along with an additional order that the petitioner and his son would not be called to the police station without prior permission of the Court. [Balkar Singh v. State of Punjab, 2017 SCC OnLine P&H 1725, decided on 18th July, 2017]

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