GURDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed by Gurdeep Singh in person seeking issuance of direction to the respondents for registration of FIR on the basis of complaint. The police of the concerned Police Station did not take any appropriate action on the complaint of the petitioner and resultantly, the petitoner filed this petition. A copy of the representation dated 1.9.97 has been annexed as Annexure P1 which is addressed to the Block Development and Panchayat Officer, Ellenabad (Sirsa). A copy of representation dated 26.9.97, Annexure P2, is addressed to Superintendant of Police, Sirsa praying for registration of FIR against Bhajan Kaur wife of Ajit Singh r/o Kariwala and her daughter Nirmal Kaur under Section 294. Copy of the letter in this regard dated 1.9.97 was enclosed with the representaiton Annexure P2. A copy of the representation was endorsed to Deputy Commissioner, Sirsa, D.G.P., Haryana, Chandigarh and Incharge Police Post Kariwala, Sirsa.

(2.) NOTICE was issued to the respondents and reply has been filed in the shape of affidavit of Shri Hukam Chand, ASI, Incharge police post Kariwala, District Sirsa deposing, inter alia, in paras 4 and 6 as under :

(3.) A copy of the order, attested by the Reader, be furnished to the learned counsel for the petitioner as also to the State counsel for necessary compliance. Petition allowed.