JAI BHAGWAN Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Prayer in this petition is for issuance of a direction for fair and impartial investigation in the complaint dtd. 22/11/2017 (Annexure P1) submitted against some more of the inhabitants of the village.

(2.) Counsel for the petitioner submits that the petitioner is resident of village Bhatla Tehsil Hansi, District Hisar and belongs to schedule casts category. It is further stated that on 15/6/2017 there was a dispute in the village regarding water, in which two Sec. of the society, one to which the petitioner belongs and the other of higher castes, were involved and in that regard, the petitioner has given complaint (Annexure P1) to the learned District and Sessions Judge, Hisar, with the allegation(s) that he (petitioner) and his family members are feeling threat to their life and liberty at the hands of another inhabitants of the village who have socially boycotted the petitioner.

(3.) Vide order dtd. 6/4/2018, the District and Sessions Judge, Hisar, was directed to submit a report as to whether any action has been taken on the basis of complaint dtd. 22/11/2017. Thereafter, the District and Sessions Judge, Hisar submitted a report alongwith an inquiry report dtd. 28/3/2018 conducted by Superintendent of Police, Hansi and the case was adjourned as counsel for the petitioner wanted to inspect the record.