LAWS(P&H)-2010-12-605

ASGAR Vs. STATE OF HARYANA AND ORS

Decided On December 13, 2010
ASGAR Appellant
V/S
State Of Haryana And Ors Respondents

JUDGEMENT

(1.) Prayer in the instant petition under Section 482 Code of Criminal Procedure was for directing the official Respondents to hold an independent inquiry and further investigations in case FIR No. 112 dated 16.3.2010 registered at PS Hathin, Distt. Palwal, for the offences under Sections 148, 149, 323, 325, 302, 452, 506 and 212 IPC.

(2.) It was alleged by the Petitioner that named accused-17 in number had attacked the Petitioner and his family members, which resulted in the death of his brother-Yakub and resultantly the aforesaid FIR. It was further alleged by the Petitioner that police had arrested only 6 persons and besides that exonerated the main accused Shorab @ Chaudhary, the main accused who allegedly caused fatal injury on the head of deceased Yakub.

(3.) Notice of motion was issued.