DAYA CHAUDHARY, J. - (1.) CRL. Misc. No. 11761 of 2011 Application is allowed as prayed for. CRL. Misc. No. M-6476 of 2011
(2.) THE present petition under Section 482 Cr.P.C. has been filed on behalf of Dalbar Singh for issuing directions to respondents not to interfere in his peaceful life by harassing & humiliating him by calling to the Police Station time and again. Learned counsel for the petitioner contends that the petitioner has been called time and again by the Police and is being harassed without any case or complaint pending against him. Heard the arguments advanced by learned counsel for the petitioner and have also perused the other documents available on the record. Learned counsel for the petitioner has not been able to pin point any specific incident except of 14.2.2011 and in whole of the petition even no date is there when the petitioner has been called or police has visited his house and has been harassed in any manner. Although an oral averment has been made in the Court while arguing the case that the petitioner is being called time and again and a complaint in this regard has also been sent to SSP,Ludhiana but in the complaint also, which is annexed as Annexure P-2 with the petition, only the incident of one date i.e. 14.2.2011 has been mentioned. No direction can be issued in this petition as nothing is there in the petition as to how and in what manner the petitioner has been harassed. Dismissed.
(3.) HOWEVER, it is made clear that if any harassment is caused to the petitioner by the police authorities at any point of time, the petitioner is at liberty to give representation/complaint to the police authorities.;