SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) This Court dismissed the petition qua petitioner no. 1 to 3 as there are specific allegations against them and notice was issued only qua petitioner no. 4, who is said to be the nephew of petitioner No. 1 and is said to be a student and living separately.

(2.) As per allegations contained in the F.I.R, petitioner No. 4 used to taunt and harass the complainant. Further he had beaten the complainant and thrown away from the matrimonial house.

(3.) Learned counsel for petitioner No. 4 submits that the allegations against petitioner No. 4 are general in nature. Further he is nephew of petitioner No. 1 and is a student.