RAJ KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 482 Cr.PC for issuance of a direction to respondent No.2 to protect the life and property of the petitioner at the hands of private respondents as the respondent No.3 i.e. SHO, Police Station, Chhappar has connived with the private respondents for taking forcible possession of the land. Prayer has also been made for issuance of a direction to the respondent No.2 to initiate departmental proceedings and criminal proceedings under Sections 217, 218 and 219 IPC against the respondent No.3 for not conducting himself as per the provisions of law.

(2.) Learned counsel for the petitioner has argued that the petitioner has filed a suit for permanent injunction restraining the private respondents and Smt. Santosh Bala @ Santosh Kumari wife of the petitioner from interfering in any manner and to have cultivating possession over the land in dispute. He has submitted that vide order dated 25.10.2012 (Annexure P-2), learned Additional Civil Judge (Senior Division), Jagadhri while disposing of the application for ad-interim injunction had directed the SHO, Police Station, Chhappar to grant necessary police help to the applicant-plaintiff for the implementation of the order dated 5.9.2012 (Annexure P-1). Vide order dated d Additional Civil Judge (Senior Division) while granting injunction to the plaintiff had directed the defendants not to interfere in cultivating possession of the plaintiff over the suit land.

(3.) On the other hand, respondents No.1 to 3 have filed a reply through Rajesh Kumar, HPS, DSP, Jagadhri and the preliminary submissions of the reply read as under: