RAJESH VERMA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The instant petition under Section 482 Cr.P.C. read with Article 226 of the Constitution of India has been filed for medical examination of Rakesh Verma brother of the petitioner from PGI, Chandigarh, or any other hospital and for initiating action against erring police officials who have tortured and done carnal intercourse with the brother of the petitioner in the police custody and further to transfer the investigation in case FIR No.74 dated 11.4.2013 under Sections 454/380/436 IPC registered at Police Station Sector 14, Panchkula, to any other independent agency or officer of the higher rank so as to ensure fair investigation in the present case. Various types of allegations have been levelled against the police officials for torturing Rakesh Verma brother of the petitioner- in custody in case arising out of abovesaid FIR.

(2.) Initially brother of the petitioner was examined at the Civil Hospital, Panchkula, by Dr. Harpreet Singh on 16.4.2013 and thereafter by Dr. Mamta Attri on 18.4.2013. Vide order dated 26.4.2013, this Court directed medical examination of Rakesh Verma from the PGI, Chandigarh.

(3.) In pursuance of order dated 26.4.2013, PGI submitted report and found following injuries: -