JUBAIDA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition under Sec. 482 Crimial P.C. has been filed with a prayer for issuance of a direction to respondents No.2 and 3 to register FIR and conduct investigation through some independent agency like Crime Branch or to Investigate the matter properly keeping in view the MLR of Petitioner dated 28.06.2015 (Annexure P-2).

(2.) Learned counsel for the petitioner submits that on 27.06.2015 at about 11.30 p.m. the petitioner and her husband, namely; Pharlad(sic) were present on the roof of their house. In the meanwhile, a phone call was received from the sister of petitioner at the mobile phone of her husband. When she was talking with her sister, their neighbour, namely, Sakir-respondent No.4 started abusing them and told his sons i.e. respondents No.5 to 9, namely; Ronak, Akram, Arshad, Fakru and Wajid to beat them. It is further submitted that the sons of respondent No.4 along with 2-3 named persons armed with lathis and iron rods entered the house of petitioner and they started beating Nadeem and Rahul with lathis and iron rods. They also given beatings to the husband of petitioner and respondent No. 4 slapped the petitioner and give fist blows in her stomach as well as on her back. It is also submitted that respondent No.13-Idris, who is posted as ASI in Haryana Police at Paridabad had threatened the petitioner and his family members with dire consequences and to implicate them in a false case. The petitioner had already filed a representation dated 21.07.2015 (Annexure P-1) to respondent No.2-Superintendent of Police, Mewat in this regard but no action has been taken so far. Hence, the present petition.

(3.) Looking into the facts of this case, I am of the considered view that no indulgence of this Court is required. Various potions are available to the petitioner to pursue her remedy of this nature.