Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 4, Cited by 0]

Punjab-Haryana High Court

Balram vs State Of Haryana on 12 November, 2024

                                  Neutral Citation No:=2024:PHHC:147336




(107)


         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH


                                                    CRM-M-56102-2024 (O&M)
                                                    Date of decision:- 12.11.2024

             Balram
                                                                   ...Petitioner(s)
                                  Versus

             State of Haryana
                                                                 ...Respondent(s)

CORAM:       HON'BLE MR. JUSTICE SHEEL NAGU, CHIEF JUSTICE


Present:-    Mr. Abhishek Sindhwani, Advocate,
             for the petitioner.

        Mr. Deepak Balyan, Additional Advocate General, Haryana.
                            ****
SHEEL NAGU, C.J. (ORAL)

1. The petitioner, who happens to be the brother of deceased in case FIR No. 36 dated 01.02.2024 under Section 346 of the Indian Penal Code, 1860 (Sections 302, 210 and 34 IPC added later on) registered at Police Station Agroha, District Hisar, has invoked the inherent powers of this Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) praying for the following reliefs:-

(i) To transfer investigation to any other independent/unbiased investigation agency in case bearing FIR No. 36, dated 01.02.2024 under Section 346 IPC, 1860 and Sections 302, 210 and 34 IPC (added later on) registered at Police Station Agroha, District Hisar (Annexure P-1).
(ii) To direct the investigation agency to make arrests and conduct investigation in accordance with law as the victim has been brutally burned alive.

1 of 2 ::: Downloaded on - 15-11-2024 00:16:58 ::: Neutral Citation No:=2024:PHHC:147336 CRM-M-56102-2024 (O&M) -2-

2. As regards the investigation triggered by the aforesaid offences is concerned, learned State counsel informs that closure report has been filed before the concerned Magistrate on 18.09.2024 and the next date for consideration of the same is fixed as 18.12.2024.

3. In view of the above, it would be appropriate that the petitioner, who is one of the victims, raises objection to the said closure report before the concerned Magistrate.

4. With the aforesaid liberty, the petition stands disposed of.



                                                                   (SHEEL NAGU)
                                                                   CHIEF JUSTICE

12.11.2024
Amodh Sharma

               Whether speaking/reasoned                  Yes/No
               Whether reportable                         Yes/No




                                           2 of 2
                    ::: Downloaded on - 15-11-2024 00:16:58 :::