RANDHIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Feeling aggrieved against the alleged ineffective investigation in FIR No.140 dated 4.5.2011 under Sections 341, 364, 363, 366A, 34, 376(2) (g), 302 and 201 IPC, registered at Police Station Sadar Thanesar, District Kurukshetra, petitioner has approached this Court by way of instant petition under Section 482 Cr.P.C. invoking its inherent jurisdiction for issuing appropriate directions to the respondent-State for carrying out the effective investigation.

(2.) Notice of motion was issued and pursuant thereto, short reply by way of affidavit dated 15.9.2011 of Bhupinder Singh, Deputy Superintendent of Police, Kurukshetra, was filed. Another affidavit dated 19.12.2011, was filed by Balbir Singh, Inspector General of Police, Karnal Range, Karnal. Affidavit dated 21.1.2012 of K.K.Sindhu, the then Inspector General of Police, Ambala Range, was also filed. However, this Court did not feel satisfied with the replies filed. Vide order dated 6.8.2012, further time was granted to the respondent-State and in compliance thereof, reply by way of affidavit dated 6.9.2012 of Nirmal Singh, Deputy Superintendent of Police, City Kurukshetra, has been filed.

(3.) Learned counsel for the State, on instructions from ASI Ram Parkash, Police Station, Thaneshar, submits that supplementary challan has been presented putting five more persons, as suggested by the petitioner, as PWs. These persons are Sunil, Saroj Gupta, Kulwant Singh, Sandeep and Gulab Singh. He further submits that charge has already been framed and next date of hearing is fixed for 14.9.2012 for recording the prosecution evidence. Thus, learned counsel for the State submits that the present petition does not survive and the same may be disposed of as having been rendered infructuous.