KAILASH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case was taken up for hearing through video conferencing.

(2.) The petitioner seeks issuance of directions to the official respondents to hold a fair and impartial enquiry into the representations submitted by him and take an appropriate action in accordance with law.

(3.) Learned counsel for the petitioner has argued that Duni Ram, grand-father of the petitioner, was found dead under suspicious circumstances and the petitioner had moved an application dated 07.12.2015 to SHO, Police Station Sadar Tohana, to conduct the post-mortem on the dead-body of his grand-father and a detailed inquiry into the matter, but to no avail. He has further argued that respondent No.4-Vinod Kumar had prepared a forged Will dated 15.01.2015, of late Duni Ram, with a view to usurping the property left by him. The petitioner challenged the said Will by way of a civil suit, which though was dismissed 27.05.2019, yet an appeal thereagainst is pending in the Court of learned District Judge, Fatehabad. He has further argued that when the petitioner did not yield to the pressure of respondent No.4-Vinod Kumar and others, they had attacked him and caused various injuries on his person. The petitioner and his mother-Kalawati, had made representations to the authorities concerned, but no action was taken thereon. In respect of the life threats given by said Vinod Kumar, the petitioner had submitted a representation dated 13.08.2018 (Annexure P-5) at the CM Window, Haryana. However, still no action was taken.