RAJIV KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) CRM -10147 -2015.

(2.) ALLOWED , as prayed for, subject to all just exceptions. Annexures P -2 and P -3 are taken on record.

(3.) IN brief, the facts relevant for disposal of instant revision are to the effect that on 14.02.2009, a tempo ran over a dog. The dead body of the dog was lying in front of the house of complainant -Rajiv Kumar. At about 10:00 a.m., he picked up and threw the dead body in the open ground of the school. Manish Sharma, Titu, Tannu and Manish's father started abusing him stating as to why the dead body had been thrown there. When the complainant stated that he had put the dead body in the open space, Manish Sharma gave a fist blow on his face. This was followed by a fist blow on his face by Tannu. Manish brought a hockey stick and struck on his back. Titu and Manish's father gave him kick blows. He raised alarm which attracted several persons from the neighbourhood. They rescued him. His elder brother Hemant Kumar took him to General Hospital, Rewari from where an information was given to the police. The statement of complainant was recorded. After receipt of the radio -logical examination, formal FIR was registered. Investigation was set into motion. The accused were arrested. After completion of investigation, challan against the accused was presented before the Court.