SUNITA THAKRAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 482 Cr.P.C. against State of Haryana and other respondents for issuing directions to respondents No.1 to 3 to register FIR against respondents No.4 to 12 and investigation of the case be got conducted as per law by any independent agency etc. and for taking appropriate action against respondents No.4 to 12 after arresting them.

(2.) Notice was issued to respondents No.1 to 3. Learned State counsel appeared and contested the petition. Reply was also filed.

(3.) In the reply filed by the State on behalf of respondents No.1 to 3, it is stated that the application Annexure P-1 dtd. 20/4/2013 and other applications filed by the petitioner were got enquired through ASI Sulender and during the course of enquiry, he recorded statements of relevant persons. Said ASI came to know that FIR No.375 dtd. 10/10/2012 under Ss. 147, 149, 452, 506 and 427 IPC has been registered against the husband of the petitioner on the complaint filed by respondent No.6 and FIR No.311 dtd. 3/8/2008 under Ss. 147, 149, 323 and 506 IPC was also found to be registered against the husband of the petitioner. It is further stated in the reply that during the course of enquiry, said ASI came to the conclusion that Satpal Thakran got made a complaint through his wife Sunita Thakran, otherwise, the allegations of the complaint have not found to be substantiated and no cognizable offence was made out. The SHO, Police Station Sadar, Gurgaon and the then ACP, Sadar, Gurgaon, corroborated the version of ASI Sulender and recommended to file the complaint. The Deputy Commissioner of Police, East Gurgaon, filed the said complaint after satisfaction with the enquiry.