(1.) This petition is filed in the nature of Public Interest Litigation espousing the public cause in which the petitioner, who claims to be a social worker, has prayed that the investigation of FIR bearing C.R.No.I-127/2016 registered at Una Police Station be transferred to Central Bureau of Investigation (hereinafter referred to as 'CBI' for short). Petitioner has also prayed that the direction be given to respondent No.1 to set-up Fast Track Court to deal with the cases registered as FIR being C.R.No.I-127/2016 at Una Police Station.
(2.) The petitioner, who claims to be a social worker, has filed the petition in which it has been stated that on 11.07.2016 very brutal, heinous and shameful incident of atrocity on the persons belong to Dalit community has taken place in which so-called "Gau Rakshaks" are involved.
(3.) It is stated in the petition that the news of the aforesaid incident of atrocities on Dalits in Una Town were spread through Print and Electronic Media and in repercussion protest and anger had spread throughout the State like a wild fire.