SOM NATH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 482 of Cr.P.C., for issuance of necessary and appropriate directions to respondents No.2 and 3 to investigate the matter on the applications moved by the petitioner (Annexures P-2 to P-7).

(2.) The case of the petitioner is that respondent No.4 is the wife of the petitioner and the said respondent No.4, in order to grab his property, got executed a gift deed of his plot and house in her favour. It is further the case of the petitioner that after the execution of the said gift deed, the behaviour of respondent No.4 towards the petitioner changed suddenly and that respondent No.4, in connivance with respondent No.5, threw out the petitioner from his home. The petitioner had made several representations which have been annexed as Annexures P-2 to P-7 with the present petition. The complaints/representations (Annexures P-2 to P-5) are almost verbatimly same and have been given to various authorities including the Home Minister, Director General of Police, Haryana, Senior Superintendent of Police, Hansi, Hisar, SHO, City Hansi, Hisar. The prayer made in the said representations, which is common in all, is reproduced hereinbelow:-

(3.) Learned counsel for the petitioner has submitted that the matter be investigated and action be taken against respondent Nos.4 and 5.