SATBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) F.I.R. No. 130 dated 18.11.1998 under Sections 364, 302, 201 and 404 I.P.C. has been registered at Police Station, Kalanaur on the statement of Kashmiri Lal containing the following among other allegations.

(2.) Complainant's son-Mukesh who went out of the house on 26.3.1998 did not return. On 18.4.1998, the complainant had submitted an affidavit in the police station about the missing of Mukesh. Mukesh has not returned till date. On personal investigation, the complainant found that about 4 years ago, petitioner- Satbir's daughter-Kavita had gone out of the house, and petitioner-Satbir suspected that Kavita was taken away by Mukesh.

(3.) Therefore, the complainant believed that his son Mukesh has either been confined somewhere or has been killed by Satbir, Dinesh, Krishan and Shamsher.