LAWS(P&H)-2022-7-220

PARAM RAJ SINGH UMARANANGAL Vs. STATE OF PUNJAB

Decided On July 04, 2022
Param Raj Singh Umaranangal Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Vide this common order, CWP No.22703 of 2020 titled Param Raj Singh Umaranangal Vs. State of Punjab and others, CWP No.14076 of 2020 titled Gurdeep Singh Vs. State of Punjab and others, CWP No.1996 of 2021 titled Sumed Singh Saini Vs. State of Punjab and others and CWP No.2060 of 2022 titled Suhail Singh Brar Vs. State of Punjab and others are being considered. Since all the aforesaid cases are having identical background, therefore, common facts pleaded in these cases are being noticed. Main order is being passed in CWP No.22703 of 2020.

(2.) Petitioner-Param Raj Singh Umaranangal was appointed as Deputy Superintendent of Police on compassionate grounds on 3/9/1987. Thereafter, he was promoted as Superintendent of Police in the year 1991. He remained posed as S.S.P, Faridkot in the year 2008-09 and DIG, Ludhiana Range, DIG Ferozepur Range and DIG Border in the year 2012. He remained posted as IG Jalandhar/Bathinda Range in the year 2013-2015.

(3.) On 1/6/2015, an incident was reported regarding the theft of Sri Guru Granth Sahib Ji from Gurdwara at Burj Jawahar Singhwala, District Faridkot. On 2/6/2015, FIR No.63 was registered at Police Station Bajakhana in respect of sacrilege incident. On 25/9/2015, FIR No.117 was registered at Police Station Bajakhana again in respect of another incident of sacrilege. On 12/10/2015, another incident of sacrilege was reported and FIR No.128 was registered at Police Station Bajakhana.