MEENA Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) Prayer in the present petition filed by prosecutrix Meena under Section 482 Cr.PC is for issuance of directions to the Respondents to properly investigate the case FIR No. 108 dated 13.3.2010 under Sections 376(2)(g) and 506 IPC P.S. Hathin, District Palwal.

(2.) Upon notice reply by Sh. Sanjay Kumar, IPS, SP Palwal has been filed wherein it is stated that after properly investigating the aforesaid case, it has been found that the allegations levelled by the Petitioner in the FIR are incorrect. It is submitted that initially the case was investigated by one ASI Ram Kishan and the allegations were found to be false. However, keeping in view the allegations levelled by a lady, SP Palwal ordered a fresh enquiry by the officer of the rank of a DSP. DSP Rajbir Singh is stated to have thoroughly enquired into the allegations and submitted its report revealing that the allegations levelled by the prosecutrix-Meena were found to be baseless.

(3.) Learned State Counsel on instructions from HC Updesh Kumar submits that the report of DSP Rajbir Singh has been approved and a cancellation report has been prepared on 23.9.2010, which shall be soon filed before the court of competent jurisdiction and in case the Petitioner has any grievance she would have full opportunity to contest the cancellation report.