SHREE RAM Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) Petitioner Shree Ram son of Sunder Ram, claiming himself to be father of accused Ravi Kumar, has preferred the instant petition for reinvestigation of the case, inter-alia, pleading that although his son was the driver of the car in question and is innocent, but the police has yet arrayed him as an accused in a case registered against him and his other co-accused, vide FIR No.88 dated 18.4.2013 (Annexure P1), on accusation of having committed the offences punishable u/ss 302, 307, 364, 449 and 120-B read with section 34 IPC and section 25 of The Arms Act by the police of Police Station Rai, District Sonepat, invoking the provisions of section 482 Cr.PC, .

(2.) The respondent-State has stoutly denied all the allegations contained in the main petition and prayed for its dismissal.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and considering the entire matter deeply, to my mind, there is no merit in the present petition in this respect.