R.K. SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner seeks entrustment of the investigation into the cases of murder of Mrs. Madhu Manjri Sharma and her son Aditya Sharma, alleged to have been committed in the night of 31.7.1997, regarding which FIR No. 1011 dated 1.8.1997 was lodged with Police Station Karnal. The occurrence is said to have taken place at house No. 172/14, Urban Estate, Karnal. Dr. R.K. Sharma, father of the deceased Mrs. Madhu Manjri Sharma, wife of Vidya Dhar Sharma had sent this petition by post, addressed to Hon'ble the Chief Justice of this Court.

(2.) IT was further mentioned in the petition that in the occurrence, which took place at the house of the deceased-daughter of the petitioner, her husband, Vidya Dhar Sharma, and her elder son Vikas Sharma were severely beaten while his daughter Mr. Madhu Manjri Sharma and her younger son Aditya Sharma were murdered. Sh. Vidya Dhar Sharma and Sh. Vikas Sharma were found in an unconscious state, struggling for life and having serious multiple injuries on their head, face, neck etc. The culprits are alleged to have ransacked the house and the valuable items of jewellery and cash were looted. The incident was reported in the media by the daily newspaper The Tribune dated August 2 and 3, 1997. Its Hindi version was also published in the Dainik Tribune dated 2nd and 7th of August, 1997.

(3.) SHRI Ashish Aggarwal Advocate put in appearance on behalf of the petitioner while the State of Haryana was represented by Shri Surender Lamba, AAG, Haryana. Shri R.K. Handa, Standing Counsel represented the Central Bureau of Investigation.