SHANTANU GOSWAMI Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) AS the maxim goes everything is fair in love and war and true to this after having waded through their matrimony for about seven years what initially and apparently appears to be a pure matrimonial dispute between husband respondent No. 2 -Sita Ram Ola and his wife Shalini has spread out like an inferno engulfing, even the relatives out of whom the present petitioner Shantanu Goswami has come to be acknowledged as an accused in this attrition.

(2.) THE petitioner before this Court, who happens to be one of the accused in case registered by way of FIR No. 199 dated 6.9.2012 under Sections 323,328,506, 34 IPC pertaining to Police Station, Kherki Daula, District Gurgaon and also happens to be a close relation of the wife's side has challenged by way of this petition under Section 482 Cr.P.C. order dated 13.11.2014 Annexure P/5 passed by OSD/Chief Minister, Haryana alleged to be an order for reinvestigation of this case.

(3.) THE police after necessary formalities of obtaining MLR and securing reports and seeking opinion of the experts got registered the aforesaid FIR in which the petitioner was arrested on 22.2.2013 and after investigations the challan was presented on 20.5.2013. It is during the course of further events that vide orders dated 23.7.2013 of Additional Director General of Police, Crime, Haryana ordered further investigations. It was through this process it transpired that while opening the Society a loan of Rs. 4.97 crores was secured from Corporation Bank, Mahipalpur in the year 2007 for which land was purchased in Gurgaon for running this College whereby, the house of accused Swaran Lata was put up by way of collateral security and in fact it was the failure of the wife who was an Engineering Graduate to bear a child which led to this dispute whereby, husband is shown to have physically abused her and expressed doubts over the allegations that mercury found in thermometer cannot be mixed with glycerine as per the allegations of the complainant and after necessary investigations the cancellation report was submitted before the Court on 22.10.2014 with the prayer for discharging the accused Shantanu Goswami, the present petitioner.