NARESH KUMAR NASA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) For the reasons stated in the application, the same is allowed and the complainant - Ritu Kamra is ordered to be impleaded as respondent No.2. Amended Memo of Parties and affidavit are taken on record.

(3.) Learned senior counsel for the petitioner has argued that as per the allegations in the FIR, registered at the instance of the complainant against the petitioner - Naresh Nasa, who is owner of Nasa Electrical and the co-accused Yogesh Bajaj, SDO in Haryana State Electricity Board i.e. DHVPNL, it is stated that the husband of the complainant was found hanging with a ceiling fan on 30.11.2019 at about 06:00 pm. During the day time, her deceased husband told her that he had executed a sale deed of his house in favour of the wives of the petitioner - Naresh Nasa and the co-accused Yogesh Bajaj, who had to give payment to him but they are harassing him to a great extent and due to the humiliation by the petitioner - Naresh Nasa and Yogesh Bajaj, her husband has committed suicide as they did not give his money to him, therefore, strict action be taken against them.