JAGJIWAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS writ petition is for seeking a direction from this Court to the police to register an F.I.R. against respondents 3, 4 and 5 and to carry out investigation. At the outset, it may be mentioned that the petitioner had earlier filed civil writ petition No. 4207 of 1995 against these very respondents and prayed for the same relief. That petition had been disposed of by the Division Bench of this Court on 22.3.1995 by passing the following order :-

(2.) THE counsel for the petitioner submit that he has not as yet filed a complaint in the Court. The counsel for the respondents brought attention to Annexure R-3/3 which is a copy of the complaint filed by one Vinod Kumar against respondent 4 Ramesh Hooda and one Suraj Bhan. In that complaint also the subject matter pertains to the same incident in respect of which the petitioner now seeks relief in this petition.