Punjab-Haryana High Court
Nem Chand Jain vs State Of Haryana on 7 August, 2012
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
CRM No.M-18391 of 2012 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No. M-18391 of 2012 (O&M)
Date of Decision: August 07, 2012.
Nem Chand Jain
..........PETITIONER(s).
VERSUS
State of Haryana
..........RESPONDENT(s).
CORAM:- HON'BLE MR. JUSTICE RAM CHAND GUPTA
BY POST.
Present: None for the petitioner.
Mr. Raja Sharma, A.A.G. Haryana
*******
RAM CHAND GUPTA, J.(Oral)
A complaint dated 22.05.2012 made by Nem Chand Jain has been received by post, which has been taken on judicial side and treated as criminal miscellaneous petition.
Reply has been filed by way of affidavit of Deputy Superintendent of Police, Gohana in which it has been admitted that there were three cases of suicides in the girls' hostel of Bhagat Phool Singh Women University at Village Khanpur Kalan, Tehsil Gohana, District Sonipat and rape was also committed upon a student. It is further stated that in the case of rape, FIR has already been registered and report under Section CRM No.M-18391 of 2012 -2- 173 of the Code of Criminal Procedure has been filed against four accused.
It is also stated that FIR was registered in case of suicide by Mamta and the challan has also been filed against the accused.
However, regarding suicide committed by two other girl students, their respective parents gave statements that they did not want any further action regarding the occurrence. Father of girl student namely Rokshi stated that his daughter died as she failed in a paper and that nobody is responsible for her death. Further submitted that similarly, father of another girl student namely Arju made statement that nobody is responsible for death and rather his daughter used to remain under depression and due to that she committed suicide.
Hence, in view of the same, no further order is required to be passed in this petition.
Disposed of accordingly.
( RAM CHAND GUPTA ) August 07, 2012. JUDGE Sachin M.