Sandeep Kumar vs State Of Haryana And Others
2023 Latest Caselaw 12084 P&H

            CRM-M-27043-2021                                                   2023:PHHC:101855
                                                                                     --1--

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            112                                                    CRM-M-27043-2021
                                                                   Date of decision: 07.08.2023

            Sandeep Kumar                                                               ....Petitioner
                                                     Versus

            State of Haryana and others                                               ...Respondents

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Vikram Singh, Advocate, for the petitioner.
                                   Mr. Baljinder Singh Virk, Sr. DAG, Haryana.
                                               *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 482 of the Code of

Criminal Procedure for getting the investigation of the FIR No.18, dated

08.01.2020, registered under Sections 420 and 406 IPC and Section 24 of the

Immigration Act, 1983 at Police Station Karnal Sadar, District Karnal conducted

by some higher and impartial officer.

2. Learned counsel contends that the petitioner has been cheated by

respondent Nos.6 to 8 by promising to send him abroad, for which they had taken

a huge amount from him and neither the same has been returned nor he has been

sent abroad. Despite registration of the FIR against them, the police is not taking

any action against them.

3. Learned State counsel submits that investigation of the case is going

on as per law and he refers to paras 4 & 5 of the reply dated 02.03.2022 which

reads thus:

"4. That besides the present case bearing FIR No.0018, dated 08.01.2020, under Section 406, 420, 270, 384 IPC and Section 24 Immigration Act of Police Station Sadar, Karnal one other case bearing FIR No.420, dated 17.12.2019, under Section 406, 420 of IPC has also been registered against the respondent No.6 namely Ved Pal, in which also letter for opening of Regular Look Out Ankur Goyal 2023.08.17 09:14 I attest to the accuracy and integrity of this order/judgment CRM-M-27043-2021 2023:PHHC:101855

--2--

Circular against respondent No. 6 was got issued by the Director General of Police, Haryana to the Deputy Director Bureau of Immigration (BOI), East Block, R.K. Puram, New Delhi vide Endst. No.3731/CR-4 dated 25.02.2021.

5. That efforts were made to apprehend and arrest the accused Parveen Balan after tracing his correct place of residence. In this regard a team was constituted under the supervision of Station House Officer Police Station Sadar, Karnal and efforts are being made to arrest the accused Parveen Balan and to produce him before the Hon'ble Court."

4. In view of the above, no further orders are required to be passed in

the matter and the present petition is disposed of as having been rendered

infructuous.

                                                                   (AMAN CHAUDHARY)
                                                                         JUDGE
            07.08.2023
            Ankur

                        Whether speaking/reasoned           :     Yes/No

                        Whether reportable                  :     Yes/No




Ankur Goyal
2023.08.17 09:14
I attest to the accuracy and
integrity of this order/judgment