DEVIDUTT BISHT Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of this writ petition moved under Article 226 of the Constitution of India, the petitioner has sought a writ in the nature of certiorari quashing the order dated 26.08.2009 passed by Superintendent of Police, Central Bureau of Investigation, Dehradun. A mandamus has also been sought to initiate the C.B.I. enquiry in the matter.

(2.) BRIEF facts of the case are that Deepa Bisht daughter of the writ petitioner, is allegedly abducted from Ranikhet and her dead body was found in Delhi. The First Information Report was got lodged by writ petitioner Davidutt Bisht relating to the offence punishable under sections 364, 302, 120-B IPC. The matter was investigated by the Regular Police of police station, Ranikhet and chargesheet was filed against accused Lance Nayak Sumit Kumar relating the offence punishable under sections 376 and 306 IPC. The First Information Report discloses that the complainant had suspected the abduction and murder committed by said accused.

(3.) IN the above facts of the case, we do not find any sufficient reason to direct investigation by Central Bureau of INvestigation in the matter as the accused has already been chargesheeted by regular police and facing the trial before the trial court. Therefore without expressing any opinion as the final merits of the case, pending before the trial court, this writ petition is dismissed.