BRAHAM PRAKASH Vs. STATE

JUDGEMENT

(1.) PETITIONER , the brother of one Mohinder @ Suresh Kumar s/o Ramesh Chand, r/o Village Bhor Garh, Narela, Delhi, permanent address r/o Village Khidolee Parladpur, District Sonepat, Haryana prays for writ of mandamus or any other appropriate writ, orders and/or directions thereby directing the Central Bureau of Investigation (CBI) or any other independent agency to re -investigate and enquire into the entire incident of the abduction of the brother of the petitioner by registering a proper case under Section 364 -A IPC and/or other relevant provisions of law.

(2.) DURING the pendency of this writ petition, one Smt. Meena wife of Mohinder @ Suresh r/o Village Khidolee, Parladpur, District Sonepat, Haryana has also moved Crl. M. 5352/96 stating that no fair investigation has been done by the Delhi Police by recording the statement of material and relevant witnesses in whose presence, threats were extended by Rajesh Kumar and Rakesh Kumar of Vijay Nagar, Narela. In this application, prayer is for the investigation into the incident of missing/abduction of her husband Mohinder @ Suresh.

(3.) IN the petition, it is alleged that on 28.3.1996, Mohinder left for his work but did not return home and since then his whereabouts are not known; that complaint to that effect was also lodged with local police but of no avail with the result, nothing is known as to what happened regarding the missing/abduction of Mohinder.