ANUPAM EKNATH NIMGADE Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition, the petitioner is seeking direction against respondents to investigate the murder of his father under the supervision of this Court. It is also prayed that the Investigating Agency be directed to submit a status report of the investigation from time to time, complete the investigation within a stipulated time and submit the report.

(2.) Perused the record, various status reports, and comprehensive status report, heard the petitioner in person, learned counsel for the respondents, and gone through the case record and the citations relied upon by the parties.

(3.) In brief, the facts are that on 6/9/2016, in the morning, the petitioner's father was on a regular morning walk at Gandhi Bagh Garden on Central Avenue Road. At about 7.50 to 8.00 a.m., an unfortunate incident had occurred. Some unknown persons riding on a black colour 'Activa'- like two-wheeler, covering their faces with black colour cloth, came near the father of the petitioner, Eknath, and fired 7 to 8 bullets on his person and attempted to commit his murder on account of the land dealing dispute. He was taken to the hospital, and during the medical treatment, the injured succumbed to the injuries. Accordingly, the petitioner had lodged a report with Tehsil Police Station, Nagpur, vide Crime No. 180/2016, for the offence punishable under Sec. 307, read with Sec. 34 of the Indian Penal Code ("IPC") read with Ss. 3/25 and 27 of the Indian Arms Act. After the death of Eknath, an offence punishable under Sec. 302 of the IPC came to be added.