SAVITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) VIDE orders of this Court dated 30.3.2006 and 11.5.2006 respectively, respondent no.3 was directed to produce the original application purported to have been filed by the petitioner and appended with the reply as Annexure R-1. Despite the aforementioned orders, neither the application has been produced nor the Investigating Officer has cared to appear before this Court.

(2.) IN this view of the matter, the INvestigating Officer, Banwari Lal, INspector, CIA staff is directed to appear in person on the next date of hearing and produce the original application Annexure R-1, as also file an affidavit, explaining his prima facie disobedience to the orders of this Court. The Senior Superintendent of Police, Mohindergarh shall ensure that the INvestigating Officer shall comply with the aforementioned orders. Adjourned to 27.7.2006. A copy of this order be given dasti to Mr.Deepak Girotra, Assistant Advocate General, under the signatures of the Court Secretary.