ASHROOM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Application sent by post by Ashroom to Hon'ble the Chief Justice of this Court has been registered as instant Criminal Writ Petition and listed on judicial side.

(2.) It is alleged in the application that petitioner's husband Sher Singh @ Sheru was taken away forcibly by 7-8 persons, who turned out to be from CIA Staff-II, Karnal, on the night between 01/02.08.2011. It is also alleged that on 03.08.2011 at 08:00 A.M., Dipender -- SHO of Police Station Kunjpura, along with other police officials, also took away Afsar Khan (elder brother of petitioner's husband) and false FIR No.217 dated 03.08.2011 was registered against Afsar Khan in Police Station Kunjpura under the Arms Act and Afsar Khan was produced in Court on 04.08.2011 in the aforesaid FIR.

(3.) Petitioner's mother-in-law made application before Illaqa Magistrate, Karnal for producing Sher Singh @ Sheru. Officials of CIA Staff, Karnal replied that Sher Singh @ Sheru was not in their custody and that Sher Singh was required in connection with FIR No.277 dated 03.08.2011 under Sections 398 and 401 of the Indian Penal Code (in short -- IPC) and under the Arms Act relating to Police Station Indri.