Punjab-Haryana High Court
Dheer Singh And Others vs State Of Haryana And Others on 13 October, 2025
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
CRM-M-57022-2025 (O & M)
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
(121) CRM-M-57022-2025 (O & M)
Date of decision: 13.10.2025
Dheer Singh and ors.
...... Petitioner(s)
V/s
State of Haryana and ors. ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Harmanjit Singh Jugait, Advocate,
for the petitioners.
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JASJIT SINGH BEDI, J. (Oral)
The prayer in the present petition under Section 528 BNSS, 2023 (Section 482 Cr.P.C.) is for transfer of the investigation in FIR No.154 dated 12.08.2025 under Sections 115, 190, 191(2) and 333 of BNS, 2023 registered at Police Station Faridabad NIT, District Faridabad (Annexure P-
1) to any other police station outside District Faridabad, to entrust the investigation to a Special Investigating Team (SIT) and further issuance of directions to respondent No.3 to not register a false counter case/FIR under Section 498 A IPC (Now Section 85 and 86 of BNS, 2023, Annexure P-4)).
2. The learned counsel for the petitioners contends that petitioners No.1 and 2, namely, Dheer Singh and Rajwati have been subjected to persistent hostility, violence and abusive conduct at the hands of their daughters-in law, namely, Smt. Sheetal wife of Ishwar (petitioner No.3) and Smt. Neetu wife of Krishna (petitioner No.4). On account of the act and conduct of their daughters-in-law, the petitioners No.1 and 2 were left with 1 of 3 ::: Downloaded on - 09-11-2025 07:12:04 ::: CRM-M-57022-2025 (O & M) ::2::
no option but to formally disown their sons and daughters-in-law. On 12.08.2025, the daughters-in-law and their family members trespassed into the house of the petitioners, looted valuables, issued threats, etc. for which an FIR No.154 dated 12.08.2025 under Sections 115, 190, 191(2) and 333 of BNS, 2023 registered at Police Station Faridabad NIT, District Faridabad (Annexure P-1) was registered against Kamal-brother of Sheetal and four other persons. Instead of a fair and transparent investigation to be conducted, the SHO, Police Station NIT, Faridabad in collusion with their daughters-in-law registered a false and frivolous counter-complaint under Section 498-A IPC (Sections 85 and 86 of BNS, 2023, Annexure P-4). In fact, Sheetal and Neetu have already admitted their guilt regarding institution of false cases and violence against the petitioners vide a compromise deed dated 21.06.2021. Despite the petitioners moving multiple complaints to the investigating agency, no action has been taken because of which the instant petition has been filed.
3. I have heard the learned counsel for the petitioners and gone through the case file.
4. Admittedly, it is a case wherein the petitioner No.1/Dheer Singh and petitioner No.2/Rajvati got registered an FIR No.154 dated 12.08.2025 under Sections 115, 190, 191(2) and 333 of BNS, 2023 registered at Police Station Faridabad NIT, District Faridabad (Annexure P-1). Thereafter, the daughters-in-law of petitioners No.1 and 2 have got registered a counter-
complaint under Section 498-A IPC (Sections 85 and 86 of BNS, 2023, 2 of 3 ::: Downloaded on - 09-11-2025 07:12:04 ::: CRM-M-57022-2025 (O & M) ::3::
Annexure P-4). The allegations that the investigating agency has not investigated the cases properly would be pre-mature.
5. Be that as it may, the present petition is disposed of with the directions to the Deputy Superintendent of Police, Faridabad to personally look into the allegations levelled in the FIR No.154 dated 12.08.2025 under Sections 115, 190, 191(2) and 333 of BNS, 2023 registered at Police Station Faridabad NIT, District Faridabad (Annexure P-1) and the counter-complaint under Section 498-A IPC (Section 85 and 85 of BNS, Annexure P-4) and proceed in accordance with law.
October 13, 2025 ( JASJIT SINGH BEDI)
sukhpreet JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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