JITENDRA CHAUHAN, J. - (1.) THE instant petition filed under Section 482 of the Code of Criminal Procedure, (for short, 'Cr.P.C.') is for directing the respondents to comply with the provisions of Section 160 Cr.P.C. and give advance notice of seven days in case the petitioner or any of his family member is required to be called in connection with any case and to protect their lives and liberty and not to harass the petitioner on account of publications carried out by the petitioner, annexed with the petition as Annexures P-1 and P-6.
(2.) IT is contended that the petitioner has been falsely involved in large number of FIRs. He further submits that the petitioner has already been acquitted in as many as eight FIRs. It is alleged that the petitioner is being harassed on account of factionalism in the party. The petitioner is the Convener/President of Shiromani Khalsa Panchayat Regd. The learned counsel cites Mohinder Kaur Vs. State of Punjab, 1995(3) R.C.R. (Criminal) 471. Written statement has been filed on behalf of the State. The petitioner is said to be habitual offender and stated to be involved in more than ten FIRs.
(3.) FROM the perusal of the reply and the chart of FIRs in para 2, thereof, it emerges that the petitioner has been acquitted in first eight FIRs, whereas, the petitioner is suffering trial in FIR 145 dated 03.07.2008, in which non-bailable warrants have been issued against the petitioner, and FIR No.116 dated 30.05.2007, in which he is already enlarged on bail. There is no other FIR other than those mentioned in para 2 of the preliminary submissions.;