AJAY SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed on behalf of the petitioner seeking issuance of directions to the official respondents to arrest the accused and to file challan against them in respect of FIR No.0287 dtd. 21/8/2020 registered at Police Station Sadar Ballabgarh, District Faridabad, under Ss. 148/149/307/323/325/506 IPC and under Sec. 25 of the Arms Act.

(2.) Another prayer has been made so as to direct respondent No.2 to protect life and liberty of the petitioner and of other members of his family, as they apprehend threat to the same at the hands of private respondents.

(3.) Reply has been filed as per which the matter has been investigated and challan stands presented against 9 of the accused. It is also stated in the reply that 3 accused, namely, Udayvir @ Hinu, Parveen and Sachin are yet to be arrested. Learned State counsel upon instructions has, however, informed that Parveen and Sachin were juvenile and were declared innocent.