BIRFAL RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed this writ petition (Cr) under Art. 226 of the Constitution of India mainly contending that he has lodged a written complaint to the Superintendent of Police, Ambikapur Surguja (C.G.) regarding murder of his son namely- Nageswar who died on 11/2/2019.

(2.) Learned counsel for the petitioner submits that on the date of incident i.e. 11/2/2019 at about 12.00 pm, Kamindra Paikra and Jagede Paikra took his son from his house and committed murder of his son by stone. The petitioner has lodged the written complainant on 17/6/2019 before the Superintendent of Police, Ambikapur Surguja (C.G.) for initiating criminal action against the Respondent No. 3- Kamendra Paikra, Respondent No. 4- Devcharan and Respondent No. 5- Khelsai but no action has been taken against them.

(3.) The petitioner, therefore, has filed present writ petition and prayed for following reliefs :-