Jagdeep Toor vs State Of Haryana And Others

Gurvinder Singh Gill , J

Learned counsel for the petitioner submits that the petitioner was brutally beaten up by respondent No.6 to 9 on 19.1.2019 and in respect of which he was also medically examined at Civil Hospital, Panipat, but no action has been taken thereupon mainly on account of the fact that main culprits i.e. respondents No.6 and 7 are employed in the police.

Learned counsel for the petitioner submits that although the matter had been taken up by the Inspector General of Police who had returned a finding in favour of the petitioner regarding the occurrence having taken place and even Lokayukta had observed that FIR be registered, but no action has been taken thereupon.

Having heard the learned counsel for the petitioner, but without commenting anything as regards the veracity of the averments made in the petition, the same is disposed of with liberty to the petitioner to file an application under the provisions of Section 156(3) Cr.P.C. before the Illaqa Magistrate for redressal of his grievances.

In case the petitioner files an application under Section 156(3) Cr.P.C. before the Illaqa Magistrate, the same shall be dealt with expeditiously in accordance with law while duly taking into account all such evidene as may be led by the petitioner including the medical evidence and other orders as may have been passed by the authorities concerned.