Jasvir Singh vs. State Of Punjab And Others

Facts

The petitioner, Jasvir Singh, filed a criminal miscellaneous petition (CRM-M-1457-2025) before the High Court of Punjab and Haryana at Chandigarh. The petitioner sought directions to protect his life and liberty, alleging imminent danger from respondent No. 4. A significant aspect of the petitioner's grievance was that respondents No. 4 and 5 had allegedly not paid Goods and Services Tax (GST). The Court considered the allegations made in the petition.

Held

The Court held that the present criminal miscellaneous petition was not maintainable. The reasoning provided is that the Court, after appreciating the allegations, was of the opinion that the case was not maintainable. The Court did not delve into the merits of the GST non-payment allegations or the threat to the petitioner's life and liberty. The ratio decidendi is that a criminal miscellaneous petition is not the appropriate forum to address grievances related to GST non-payment or to seek protection based on such allegations. The Court explicitly rejected the petition on grounds of maintainability. The petitioner was granted liberty to avail his alternative remedies as available under the law.

Key Issues

1. Whether the present criminal miscellaneous petition is maintainable for the relief sought, specifically concerning the alleged non-payment of GST by respondents No. 4 and 5 and the consequent threat to the petitioner's life and liberty. Petitioner's Contention: The petitioner agitated the issue regarding GST not being paid by respondents No. 4 and 5, implying this was a basis for seeking protection. Respondent's Contention: The State of Punjab (respondent) did not file a specific response recorded in the judgment regarding the GST issue or the maintainability of the petition. The Court's decision implies the respondent's position, or the Court's interpretation of the law, led to the dismissal.