KULDEEP SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Grievance of the petitioner in the present writ petition is that on 22.04.2005, he along with his father namely Balbir Singh and one uncle Leela Singh were alleged to have involved in the NDPS case on the premise that they have grown poppy husk in their field.

(2.) As per the enquiry conducted by DSP, petitioner was found innocent. In fact, the name of the petitioner was kept in column No. 2 yet the trial Court framed the charges against him but petitioner did not challenge the same on the basis of wrong advice of defence counsel. Even report under Section 173 Cr.P.C. also does not envisage anything against the petitioner. The trial Court convicted the petitioner. However, this Court acquitted the petitioner and in this process, he remained behind bar for a period of 5 years.

(3.) The petitioner's grievance is that he has not been named in report under Section 173 Cr.P.C. thus he sought compensation against the Defence Lawyer, District Attorney, much less, Police Officer/State.