SUSHMA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) SUSHMA had originally filed the present petition under Section 482 Code of Criminal Procedure for issuance of a direction to Respondent Nos. 1 to 4 for registration of a criminal case against Respondent Nos. 5 to 11 as also for handing over the investigation relating to the suicide by her husband Jaibir Singh to the Central Bureau of Investigation. On 14.5.2005, in Criminal Misc. No. 22833 of 2004, this Court had passed the following order:

(2.) FACTS , which according to the Petitioner necessitate intervention of the Court and are not disputed by the Respondents, are that her husband HC Jaibir Singh while posted as Moharrir Head Constable in Police Station, Sector 5, Panchkula had on 10.10.2003 shot himself with the service revolver allotted to SI Bant Ram at the time when he was sitting in the Malkhana of Police Station, Sector 5, Panchkula. The information regarding the death was given to SHO Ashok Bakshi by Constable Raj Kumar. On receipt of this information, SHO had gone to the Malkhana and seen that Jaibir Singh slumped in the chair of Moharrir Head Constable with a gun shot wound in his forehead. The entry regarding the incident was recorded as DDR No. 28 at 8.15 p.m. the translated version whereof reads as under:

(3.) PURSUANT to the direction received by him from his superiors, the SHO had sent for a team from the Forensic Science Laboratory, Madhuban and informed the relations of the deceased. On the arrival of the team from the Forensic Science Laboratory at Police Station, Sector 5, Panchkula after appraisal of the scene of crime, the team prepared the following report: