Jagdeep Toor vs State Of Haryana And Others
2024 Latest Caselaw 7811 P&H

Punjab-Haryana High Court

Jagdeep Toor vs State Of Haryana And Others on 15 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                         2024:PHHC:049778

                                   In the High Court for the States of Punjab and Haryana
                                                    At Chandigarh


                                                                      CRM-M-9824-2024 (O&M)
                                                                      Date of Decision:-15.04.2024


                 Jagdeep Toor                                                  ... Petitioner

                                                       Versus

                 State of Haryana and others                                 ... Respondents




                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL



                 Present:-            Mr. Anil Kumar Bhardwaj & Mr. Kuldeep Sharma, Advocates,
                                      for the petitioner.

                                                       *****

                 GURVINDER SINGH GILL, J.(Oral)

1. 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.

2. 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.

integrity of this order/judgment CRM-M-9824-2024 (O&M) (2) 2024:PHHC:049778

3. 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.

4. 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.

                 15.04.2024                                     ( GURVINDER SINGH GILL )
                 mohan                                                  JUDGE



                                   Whether speaking /reasoned         Yes / No

                                   Whether Reportable                 Yes / No







integrity of this order/judgment