VIJAY PAL YADAV Vs. MAMTA SINGH

JUDGEMENT

(1.) The basic grievance of the petitioner in the present petition is that he was not subjected to due treatment required under law by the police, when they investigated a dispute he had with his neighbour. His contention was that the law, as settled in Arnesh Kumar Vs. State of Bihar and Another, (2014) 8 SCC 73 regarding arrest, has been totally flouted. The further contention was that the high-handedness of the police was such that the petitioner was subjected to physical abuse, both at the spot as well as later in the Police Station.

(2.) In support of such argument, learned counsel for the petitioner has drawn the attention of this Court to the e-mail sent by his brother at 11:24 AM on the same day as also to the concerned Superintendent of Police, where it is alleged that the police had arrested his brother. Learned counsel further reiterated that there was physical abuse at the Police Station, only because an e-mail was sent to the higher officials, as a knee jerk reaction, a First Information Report was lodged against him two hours later at 01:30PM, at which time the petitioner is said to have been taken into custody.

(3.) Pursuant to the last Order dtd. 12/2/2025, the Director General of Police, Haryana, is present.