ROOPDARSHAN PANDEY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Fearing for life and liberty at the hands of the police officials, respondents no. 3 and 4, invoking the fundamental right of life guaranteed under Article 21 of the Constitution of India, the petitioner has come up before this Court seeking protection through the State.

(2.) Given the nature of the order that this Court proposes to pass, neither the response of official respondents nor the issuance of notices to the respondents is required.

(3.) The petitioner is accused of an offence of cheating with allegations of non-deposit of EPF amount and, as such, is facing trial in an FIR registered way back in 2013. When the matter was listed before the trial Court on 29/11/2022, the same had to be adjourned due to the non-availability of the documents and the absence of the investigating officer. While adjourning, the concerned trial court took a serious view of the matter and sent a copy of the order to the concerned DCP headquarters to give necessary directions to police officers to comply with the orders. After that, the matter was taken up on 22/3/2023. Still, the police did not comply with the previous order. On this, the trial court issued a show cause notice under Sec. 204 and 218 of IPC against respondents 3 and 4 for destroying documents to prevent their production in evidence and for preparing incorrect records with the intent to save a person from punishment first.