- (1.) This is a petition under Section 482 Cr.P.C for issuance of directions to respondents not to harass the petitioners under the garb of investigation against Baldeep Singh alias Balli and others in FIR No. 101 dated 30.08.2010 (P1) and harassing the petitioners by taking away petitioners No. 1 and 2 who are the maternal grand parents of Baldeep Singh alias Balli for investigations without lodging any FIR against the petitioners.
(2.) Reply by way of affidavit of Joginder Singh, PPS, Deputy Superintendent of Police, Jagraon, District Ludhiana (Rurual) on behalf of respondents No. 1 to 4 has been filed. As per the said reply, FIR No. 101 dated 30.08.2010 was registered under Section 307, 34, 427 IPC and sections 25, 27, 54, 59 of Arms Act, P S City Jagraon against the maternal grand son of petitioners No. 1 and 2 and others. During investigation, raids were conducted to arrest the said Baldeep Singh Balli but he could not be arrested.
(3.) It is further stated that the proclamation proceedings have been initiated.;