HARI PAL VERMA, J. - (1.) Prayer in this petition filed under Section 482 Cr.PC is for issuance of a direction to respondents No.1 and 2 to enquire into the matter and to take appropriate legal action against respondent No.3, who has abducted the minor girl i.e. respondent No.4.
(2.) Learned counsel for the petitioners submits that respondents No.3 and 4 have earlier approached this Court by way of CRM -M No.1405 of 2016 titled as "Raveena and another Versus State of Haryana and others" seeking protection of their life and liberty. The said petition was disposed of by this Court vide order dated 14.1.2016. 1 of 2 Learned counsel for the petitioners further contends that respondents No.3 and 4 had approached this Court by making false assertions and the petitioners have already approached respondent No.2 i.e. Superintendent of Police, Jind by way of representation dated 21.4.2016 (Annexure P -4), but no action thereon has been taken by the police. He states that the petitioners would be satisfied in case the respondent No.2 is directed to take note of said representation. Notice of motion to respondents No.1 and 2 only at this stage. On the asking of this Court, Mr. Sulinder Kumar, AAG, Haryana accepts notice on behalf of these respondents.
(3.) Learned counsel for the petitioners is directed to hand over requisite number of complete copies of the paper book to learned State counsel during course of the day.;