SASHI KUMAR @ MANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS application is filed to remove the name of the petitioner from Surveillance Register No. 10 maintained under Rules 23.4 and 23.5 of the Punjab Police Rules, Vol. III.

(2.) IT is not necessary for me to go in details. Suffice to say that there is a clear violation of rule 23.5, the relevant portion of which reads as under :-

(3.) ACCORDINGLY , the petition is allowed, and the entry of the petitioner in the Surveillance Register is quashed. The Director General of Police, Punjab is hereby directed to issue suitable instructions to his subordinates not to use derogatory and intemperate language casting aspersions on the Court in their correspondence either to the superiors or any other agency. Petition allowed.