Punjab-Haryana High Court
Khalil Ahmed And Others vs State Of Haryana And Others on 4 December, 2013
Author: Ritu Bahri
Bench: Ritu Bahri
229 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.37400 of 2013
Date of Decision: 04.12.2013.
Khalil Ahmed and others ... Petitioners
vs.
State of Haryana and others ... Respondents
CORAM: HON'BLE MRS. JUSTICE RITU BAHRI
Present: Mr. N.S. Shekhawat, Advocate for the petitioner.
Mr. Deepak Mishra, DAG, Haryana.
Mr. Ashok Kaushik, Advocate for respondent No.5.
RITU BAHRI J.(Oral)
Reply on behalf of the State has been filed and the same is taken on record.
This petition under Section 482 of the Code of Criminal Procedure is for issuance of direction to respondent Nos.1 and 4 to protect the lives and liberty of the petitioners and not to harass and humiliate the petitioners, in garb of investigation of FIR No.402 dated 15.10.2013 under Sections 365 and 120-B IPC, registered at P.S. Hathin, District Palwal.
Upon notice, reply has been filed by the Addl. Superintendent of Police, Hathin, stating therein that after lodging of the FIR, investigation was carried out and Section 343 was introduced. The accused was arrested on 21.10.2013. Petitioners were cooperating with the investigation and they were not harassed by the police by using any abusive language. They suspected that the petitioners are in touch with the accused.
In view of above, no further order is required to be Rani Sarita passed. 2013.12.09 10:19 I attest to the accuracy and integrity of this document Chandigarh CRM-M No.37400 of 2013 -2- However, the petitioners shall inform the whereabouts of the accused as soon as their knowledge.
Respondents have specifically state that they will not harass the petitioners.
Petition stands disposed of.
(Ritu Bahri) Judge December 04, 2013 sarita Rani Sarita 2013.12.09 10:19 I attest to the accuracy and integrity of this document Chandigarh