Kuldip Singh, J. - (1.) By this single judgment, I will dispose of CRM No. M -31684 of 2012, titled as Kanwaljit Singh Ahuja Versus State of Punjab and another, and CRM No. M -37877 of 2012, titled as Darshan Singh Kler Versus State of Punjab and another, filed under Sec. 482 of Code of Criminal Procedure, 1973, for quashing of FIR No. 160 dated 8.11.2011, registered under Ss. 379, 447, 511, 420, 465, 468, 471, 120 -B, 182 IPC at Police Station Kurali, District SAS Nagar (Annexure -P -1) alongwith consequential proceedings arising therefrom, as the same is abuse of process of law as well as causing a grave miscarriage of justice on the grounds mentioned in the petition. For brevity, the facts have been taken from CRM No. M -37877 of 2012, titled as Darshan Singh Kler Versus State of Punjab and another.
(2.) It is alleged in the petition that there is involvement of a senior police officer, posted as SSP, Mohali, in shielding the real culprits, who had attacked the persons on the farm house of the petitioner, regarding which FIR No. 48 dated 22.9.2011, registered under Ss. 323, 379, 447, 506, 511, 148, 149 IPC and under Ss. 25, 27 of the Arms Act, 1959, was registered. The statements of the injured were twisted to shield the real culprits. The petitioner had earlier filed CRM No. M -31202 of 2011 before this Court, seeking free and fair investigation after impleading Gurpreet Singh Bhullar, Senior Superintendent of Police, Mohali, as a party by name and levelled serious allegations against him.
(3.) On the orders of this Court passed in CRM No. M -31202 of 2011, the security was provided to the petitioner. Within around 30 -40 days, the same accused, with an intention to kill the petitioner, fired upon him near Sector 35 roundabout in Chandigarh, and injured him, for which FIR under Sec. 307 IPC was registered against them. When the said accused, despite using their links, failed to get the said FIR cancelled, the petitioner again moved before this Court by filing CRM No. M -6901 of 2012, in which notice of motion was issued by this Court and the petition was tagged with the abovesaid criminal miscellaneous petition.;