BACHITTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 Code of Criminal Procedure filed by the complainant seeking withdrawal of the investigation from the local police and for entrusting the same to the CBI or Crime Branch of the Punjab Police in respect of FIR No. 66 dated 26.8.1999 under Section 302 IPC of P.S. Ghanaur, District Patiala.

(2.) HEARD . The murder of Dheeraj Singh (son of the petitioner) had taken place on 25.8.1999. On the next day i.e. on 26.8.1999, the FIR was lodged with the police by respondent No. 6 Harchand Singh. It has been alleged by the petitioner that even though his son Dheeraj Singh was murdered by respondents 5 to 8 including respondent No. 6 Harchand Singh, who had lodged the FIR, yet no action was being taken by the police against the accused, whereas one Dulli @ Dilbir Singh is being implicated by the police for the murder of Dheeraj Singh, even though said Dulli @ Dilbir Singh is innocent. It was alleged that the petitioner has made various representations to SSP Patiala that in fact murder of his son Dheeraj Singh was committed by respondents 5 to 8, but no action was taken by the SSP in this regard. It was accordingly prayed that investigation of the case be withdrawn from the police and be handed over to CBI or Crime Branch of the Punjab Police. The said petition under Section 482 Cr.P.C. is dated 31.1.2000.

(3.) I have heard the learned Counsel for the parties and have gone through the record carefully.