USMA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Code of Criminal Procedure praying that directions be issued to Respondents No. 2 and 3, to take strict legal action against Respondents No. 4 to 12, who are stated to have committed gang rape with the daughter of the Petitioner.

(2.) COUNSEL for the State on instructions from HC Kamal, P.S. Punhana, has submitted that the investigation of the case FIR No. 143 dated 15.4.2011, registered at Police Station Punhana, under Sections 363 and 366 -A IPC, in which offence under Section 376(g) was added later on, shall be completed and final report, along with opinion of the Investigating Officer, shall be filed in the court of concerned area Judicial Magistrate within one month from today.

(3.) COUNSEL for the State, on instructions from HC Kamal, has further stated that in case the prosecutrix appears before the Investigating Officer, she will be produced before the concerned area Judicial Magistrate for recording her statement under Section 164 Code of Criminal Procedure