SUBE SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) We have heard learned counsel for the petitioner and learned counsel for the respondents. We are satisfied, upon the record and from what we have heard, that there is a case made out by the petitioner which needs to be enquired into and that the enquiry that has been made by Dr John V George, IPS, Inspector General of Police, Law and Order, Haryana, as judged from his report, is unsatisfactory. We are of the view, therefore, that it is requisite that CBI should conduct an enquiry into the allegations made by the petitioner in the writ petition and the affidavits filed by him and others in support of the writ petition. For the purpose, CBI may also take note of the affidavits that have been filed in reply on behalf of the respondents.

(2.) The enquiry shall be conducted expeditiously and a report made to this Court under sealed cover within four months.

(3.) The Registry shall send to the Director of CBI a copy of this order and a copy of the paper-book herein for necessary compliance.