Rajesh Bindal, J. - (1.) THIS order will dispose of a bunch of petitions, namely, Criminal Misc. Nos. 73734 -M, 74868 -M, 74977 -M, 75806 -M, 77498 -M, 77503 -M, 78681 -M, 79516 -M of 2006 and Criminal Writ Petition No. 20 of 2008. The facts are being taken from Criminal Writ Petition No. 20 of 2008.
(2.) THE prayer made in Criminal Writ Petition is for a direction to the respondents to release the petitioner from jail where the petitioner is confined since April, 2004 in 23 complaints filed at different places and has been named as an accused on account of his being the person responsible for production. The prayer made in other bunch of petitions is for quashing of complaints filed against the petitioner at various places as detailed below: 1. State through Chief Agricultural Officer, Gurdaspur v. Shiv Singh Khad Store, G.T. Road Dinanagar, Tehsil and District Gurdaspur and Ors. pending in the Court of Special Judge, Gurdaspur. 2. State through Chief Agicultural Officer, Gurdaspur v. Sohal Khad Store Achal Sahib Tehsil Batala District Gurdaspur and Ors. pending in the Court of Special Judge, Gurdaspur. 3. State through Chief Agricultural Officer, Gurdaspur v. Satnam Singh Agro Service Centre, Naushehara Majja Singh Tehsil and District Gurdaspur and Ors. pending in the Court of Special Judge, Gurdaspur.
(3.) STATE through Chief Agricultural Officer, Amritsar v. Jagan Nath & Co. VPO Gahri Mandi District Amritsar and Ors. pending in the Court of Special Judge, Amritsar.;