ASHOK KUMAR Vs. DARSHANA DEVI

JUDGEMENT

(1.) These three petitions have been taken up together as the relief being claimed in these petitions is the same. The relief being sought in one of these petitions is as follows:-

(2.) Heard learned counsel for the parties and perused the pleadings.

(3.) The incident in the case at hand is dtd. 17/11/2015. However, FIR in the case at hand was registered on 23/12/2015. From perusal of the FIR, it is evident that the complainant had in the very first instance approached the concerned Police Officials in the concerned Police Station, however, no FIR was registered. Thereafter, the complainant was forced to approach the concerned Superintendent of Police, Una. It is at the behest of Superintendent of Police, Una that the FIR in the case at hand was registered under Sec. 304-A of the Indian Penal Code. The same was registered against three persons, namely Ashok Kumar, son of Shri Bansi Ram, Ashok Kumar, son of late Shri Paras Ram and Kamal Dev.