SHAKIL AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Application sent by post by Shakil and Jareef (bearing thumb impression of Shakil only) to Hon'ble the Chief Justice of this Court has been registered as the instant criminal writ petition and listed on judicial side.

(2.) It is alleged in the application that on 07.07.2011, at about 07:00 A.M., Sazid and Aabid sons of Jareef were picked up by police of Police Station Government Railway Police (GRP), Panipat and detained in illegal custody. Police officials are also raiding to arrest Rizwan, Amir and Yunus illegally and forcibly. The police demanded Rs.50,000/- as bribe for releasing the detenues and out of it, Shakil -- petitioner no.1 paid Rs.10,000/- and Rs.5,000/- on 08.07.2011 and 09.07.2011 respectively.

(3.) Better reply on behalf of State of Haryana, filed today in Court, is taken on record, subject to all just exceptions.