FATEH DEEP SINGH,J. - (1.) - Petitioner Gurinder Singh has invoked the jurisdiction of this Court under section 482 Cr.P.C. for issuance of directions to the official respondents to , move the name of the petitioner from Surveillance Register No. X maintained in the Police Station Sanaur, District Patiala under the Punjab Police Rules.
(2.) The precise grounds of the petitioner are that earlier he was a Black Cat of the Punjab Police for a long period of time and subsequently had given up such activities and in vengeance the police is bent upon implicating him in various cases and as on date as many as 23 cases have been registered against the petitioner but till date never been convicted and thus, his name has been wrongly kept in the Surveillance Register No. X under Rule 23.4 of Punjab Police Rules.
(3.) Upon notice, the State has taken the stand in their reply enumerating the number of cases the petitioner was facing and has termed the conduct of the petitioner prejudicial to the general law and order and that it was on account of his nefarious activities his name has been entered in the relevant register. Heard.;