RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This petition under Section 482 Cr.P.C. was filed for issuance of direction to transfer the investigation of case (i) FIR No. 25, dated 12th January, 2021, under Sections 148, 149, 332, 353, 186, 384, 379-B and 307 of the Indian Penal Code, 1860 registered at Police Station Kundli, District Sonipat; (ii) FIR No. 26, dated 12th January, 2021, under Sections 148, 149, 323, 384, 452 and 506 of the Indian Penal Code, 1860 registered at Police Station Kundli, District Sonipat and (iii) FIR No. 649, dated 28th December, 2020, under Sections 148, 149, 323, 384, 452 and 506 of the Indian Penal Code, 1860 registered at Police Station Kundli, District Sonipat, to an independent agency. Further, direction was sought for an independent inquiry into the illegal detention and torture of the son of the petitioner namely Shiv Kumar. Prayer was also for getting Shiv Kumar medically examined.

(3.) Notice of motion was issued on 19th February, 2021. This Court directed Medical Superintendent, Government Medical College and Hospital, Sector 32, Chandigarh to get Shiv Kumar medically examined.