MALATI DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr., learned counsel for the petitioner and Mr. P.S. Deka, learned Govt. Advocate, Assam for respondent Nos. 1 to 5. None has appeared for respondent Nos. 6 & 7 though served.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents for handing over investigation of Tinsukia PS Case No. 296/2014 to the Central Bureau of Investigation (CBI) and further seeks a direction for payment of adequate compensation to the family of deceased Kartik Das.

(3.) Facts of the case may be briefly noted at the outset.