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Judgment
Arvind Singh Sangwan, J
This is a petition under Section 482 Cr.P.C. for issuance of direction to official respondents to conduct fair and impartial investigation in FIR No.224
dated 19.06.2020 under Section 302 of the IPC registered at Police Station Ferozpur Jhirka, District Nuh, Haryana or to transfer the same to some
other branch or district of the Police for deciding the representation dated 17.07.2020 (Annexure P-2).
Learned counsel for the petitioner submits that the father of the petitioner was murdered and the FIR was registered on 19.06.2020 and no one was
arrested till 16.12.2020 when this Court directed the Superintendent of Police, Nuh to file a report along with pathology report and opinion of the Board
of Doctors.
Again on 11.01.2021, the Superintendent of Police, Nuh was directed to remain present in the Court and thereafter, on his appearance it was informed
that the opinion of the Board of Doctors is taken and time was sought to place on record the same along with the affidavit.
Today, an additional affidavit of the Superintendent of Police, Nuh dated 28.01.2021 along with affidavit dated 26.02.2021 is filed in the Court.
A perusal of affidavit dated 28.01.2021 shows that a copy of the post-mortem report showing injuries sustained by the deceased is attached as
Annexure A-1 and the opinion of the Medical Board is attached as Annexure A-2. In the opinion of the doctors, who conducted the post-mortem, it is
stated that injuries No. 6, 8 and 11 were caused by a hard blunt object and cause of death is cerebral haemorrhage and its complications and deceased
had ingested ethyl alcohol prior to his death.
In the subsequent affidavit dated 26.02.2021, the opinion of the Medical Board is attached as Annexure A-2 with similar observations.
It is further stated in the affidavit that accused namely Hakmudin @ Hakku S/o Abdul Ghani and Seru @ Sher Mohd. S/o Fateh Mohd. were arrested
on 22.01.2021 and similarly third accused namely Abid @ Habbi S/o Pahlu Khan was arrested on 01.02.2021. It is further stated that the police is
conducting the investigation in a proper and impartial manner and the efforts are made to arrest the other accused persons.
In view of the above, no further actions is called for at this stage and this petition is disposed of with a direction to the Superintendent of Police, Nuh to
make all serious efforts to arrest all the other accused and conclude the investigation expeditiously, preferably within a period of 03 months from
today.
Liberty is granted to the petitioner to file a fresh petition in case the investigation is not completed by the police within the time stipulated.