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GURMAIL SINGH v. STATE OF PUNJAB & ORS.
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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400 CWP-18208-2003 Date of Decision: 15.10.2025
GURMAIL SINGH ...Petitioner Vs.
STATE OF PUNJAB AND ORS. …Respondents
CORAM:- HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present:- None ***
JAGMOHAN BANSAL, J. (ORAL)
1. The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dated 05.03.2003 whereby he was directed to pay Rs.80,000/-.
2. The respondent has passed impugned order of recovery in view of orders passed by Punjab State Human Rights Commission. The petitioner was part of team which interrogated Buta Singh @ Buta Shah on account of mob lynching of Head Constable Tarsem Singh. Challan was filed against 19 persons including 4 persons who were interrogated by the petitioner. Buta Shah appeared as defence witness. He did not utter even a single word against petitioner still by impugned order respondent ordered recovery of Rs.80,000/- from him.
3. While issuing notice of motion, vide order dated 20.11.2003 recovery from the petitioner was stayed.
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4. Considering the period and amount involved, this Court finds it appropriate to make order dated 20.11.2003 absolute.
5. Ordered accordingly.
6. Disposed of.
7. Pending application(s), if any, stands disposed of.
(JAGMOHAN BANSAL)
JUDGE
October 15, 2025
Deepak DPA Whether Speaking/reasoned Yes/No Whether Reportable Yes/No
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