JASJIT SINGH BEDI,J. - (1.)The present petition has been filed under Sec. 482 Cr.P.C. for issuance of appropriate directions to respondents No.2 to 4 for registration of an FIR under Ss. 302, 148, 149, 34 and 120-B IPC against private respondents and their associates, making arrest of the private respondents and to handover investigation to an independent agency like CBI for having committed a murder of Jagbir, husband of the petitioner-Mukesh Kumari.
(2.)The learned counsel for the petitioner contends that the husband of the petitioner, namely, Jagbir Singh went to meet Punit, respondent No.9, who is the proprietor of a shop. Her husband had taken two other women, one of whom was Priti and another was Jannet and these persons had committed the murder of her husband and also took 2-3 lacs from him. He contends that the last seen theory is applicable and the private respondents need to be interrogated by the police officials in order to discover the truth.
(3.)He further contends that on 12/11/2021, the private respondents got admitted one person with a pain in his stomach at Government hospital, Jhajjar where the doctor declared the person dead as that person was having an injury on his forehead and it appeared that the injury was suffered due to falling down. Therefore, the police officials had misused their powers by making a false DDR entry only to protect the private respondents and converting a case of murder into a case of death by injury caused by falling down and due to pain in the stomach. He contends that the petitioner requested the respondents to register an FIR against the accused persons but the same was not done, and when she went to the police station and approached the SHO, she was scolded and thrown out of the police station. Thereafter, on 10/1/2022, she made a complaint to the C.M. Haryana, but no action was taken by respondents No.3 and 4.