- (1.) The instant public interest litigation filed under Article 226 of the Constitution prays for an independent probe into the alleged murder of one Nishan Singh son of Jagir Singh, resident of Bhelowal, Police Station K. Nangal, District Amritsar, during the period of militancy in the respondent State of Punjab.
(2.) The instant petition is primarily based on the press report that Shri Manjinder Singh Kang-respondent No. 6 has claimed in a interview on a T.V. channel that he had killed one known terrorist, namely, Nishan Singh son of Jagir Singh, resident of Bhelowal, Police Station K. Nangal, District Amritsar, during the days of terrorism. The video clipping in this regard has been placed on record (P-1). When hue and cry was raised about the public statement made by respondent No. 6, he made another statement that, it was his father who had killed Nishan Singh because his father is no more in this world and no action could have been taken against him.
(3.) It is pointed out that the factum of murder of Nishan Singh on 21.9.1992 has surfaced during the proceedings of Khera Commission when an affidavit dated 25.5.2007 was filed by Shri Amrik Singh, PPS, Superintendent of Police (Detective), Amritsar Rural, Amritsar (P-2). Even a case FIR No. 95, dated 21.9.1992, under Sections 302/34 IPC and Sections 25/54/59 of Arms Act was registered at Police Station Meheta, District Majitha (P-3). According to the petitioner since the matter was hushed up and it was not properly investigated by the police, a thorough probe/independent inquiry is required to be conducted.;