MANJEET AND KALU Vs. STATE

JUDGEMENT

(1.) Mr. Naresh Kumar, the respondent No.2 herein had filed a complaint under Section 200 of the Code of Criminal Procedure, 1973 (Code for short). It was stated in the complaint that his son Harish Kumar on 18th July, 2007 had met Rakesh, Gujji, Sumit, Pradeep, Neeraj and one other person. They played cards and consumed liquor. Thereafter, Rakesh and Gujji had asked for money from the complainant's son Harish Kumar and when he refused to meet their demands, he was brutally beaten and thrown in a dry well which was 70-80 feet deep. Subsequently, Harish Kumar was rescued and taken to hospital in unconscious state. The complainant's son Harish Kumar has suffered back injuries and is under treatment. He had also alleged that he had made repeated police complaints and met senior police officer but steps were not taken to investigate the allegations and nab the culprits.

(2.) Along with the complaint, Mr. Naresh Kumar had filed an application under Section 156(3) of the Code. Learned Metropolitan Magistrate directed registration of FIR and investigation. Accordingly, police registered FIR No.216/2007. Subsequently, the police filed charge sheet dated 27th October, 2007.

(3.) As per the charge sheet, five persons were mentioned in column No.2. The last paragraph of the charge sheet states that the police was not able to get hold of evidence to implicate the persons mentioned in column 2 and the learned court may consider and decide whether they should be summoned to stand trial.