HANUMAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Through instant writ petition, the petitioner has challenged order dated 06.08.2013 (Annexure P-1) passed by respondent No. 2 declining to grant sanction for prosecution of respondent No. 3 - Jaivir Singh.

(2.) The petitioner had lodged a complaint recorded as Daily Diary Report No. 20 on 22.06.2013 on account of petitioner having received six injuries. The claim of the petitioner is that respondent No. 3 had demanded illegal gratification from him.

(3.) As per the writ petition, on 19.05.2013, Sunder, Mahender etc. had caused injuries on the person of the petitioner by entering into his Dhani and the matter was reported to the police vide DDR No. 20 dated 22.06.2013. However, respondent No. 3 colluded with the opposite party and instituted a false case against the petitioner.