Raghubir vs State Of Haryana And Others

Anoop Chitkara, J

Although IOIN is listed in this matter today and the main petition is fixed for 25.09.2023. However, counsel for the petitioner seeks preponement of the date of hearing in the main case which is not opposed by counsel for the State of Haryana as well as for CBI. On request of counsel for the parties, main matter is taken up on board today itself.

Petitioner’s grievance is that his son is missing and the police has involvement in this. Petitioner’s counsel submits that he would be contended and satisfied if high level inquiry is initiated by the officers who were never dealt with this case at any stage within the time bound manner and he be permitted to approach this court again in case of any grievance still unaddressed.

State counsel as well as counsel for the CBI do not dispute the request made by counsel for the petitioner.

Given the petitioner’s stand, the Director General of Police, Haryana, is directed to conduct investigation either personally or delegate the same to any IPS Officer under him, who is holding the rank of Inspector General of Police and never dealt with this case earlier. It is further clarified that the aforesaid inquiry be positively completed by 31.08.2023 and result of the inquiry be conveyed to the petitioner through counsel Mr. Kulwinder Bhargav (mobile No.9855238502). It is also clarified that this Court expects the inquiry officer to pass a detailed and reasoned order within the time frame mentioned above.

Given the nature of order passed above, no orders are required to be passed in the IOIN and the same is disposed of accordingly. Documents attached with the IOIN are not taken on record.

Considering the matter to be old and very sensitive, the present petition is disposed of with the aforesaid observations. Petitioner is at liberty to come to this Court again in case he is still aggrieved. All pending applications, if any, stand disposed of.

It is clarified that since the matter has not been decided on merits, learned amicus curiae is discharged from this case.

There would be no need for a certified copy of this order, and any Advocate for the Petitioner and State can download this order and other relevant particulars from the official web page of this court and attest it to be a true copy. The concerned officer can also verify its authenticity and may download and use the downloaded copy for immediate use.