TOHSIF Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition is directed against the order passed by the Ld. Additional Sessions Judge, Faridabad, dated 23.11.2020 (Annexure P4), whereby the revision preferred by the petitioners and Ajruddin, challenging the earlier order dated 16.11.2020, passed by the the Court of Ld. Judicial Magistrate, Ist Class, Ballabgarh (Annexure P-3), was dismissed.

(2.) It may be mentioned that the present petitioners, namely Tohsif and Mohammad Rihan, were arrested on 26.10.2020 and 27.10.2020, respectively, after FIR No.667 dated 26.10.2020, under Sections 302, 364, 120-B and 34 of the IPC and Sections 25, 54 and 59 of the Arms Act, was registered at Police Station Ballabgarh City, District Faridabad (Annexure P-1) to the effect that Nikita Tomar (since deceased), sister of the complainant Naveen Tomar, had been shot dead by petitioner No.1, after she had came out of the Aggarwal College, situated at Milk Plant Road, Ballabgarh, at around 3:30 pm on 26.10.2020. After completion of their investigation, the Police submitted their Final Report against the present petitioners and one Ajruddin, following which an application seeking further investigation under Section 173(8) read with Section 156(3) and 2 (H) of the Cr.P.C. was filed on their behalf in the Court of Ld. JMIC, Faridabad (Annexure P-5), which was subsequently dismissed, and the revision preferred against dismissal of the same was also dismissed vide the impugned orders (Annexures P-3 and P-4 respectively).

(3.) The petitioners Tohsif and Mohammad Rihan have thereafter approached this Court to challenge the said impugned orders (Annexures P3 and P-4).