NIRMAL KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure with a prayer that directions may kindly be issued for entrustment of investigation of the case in FIR No. 222 dated 24.11.2009, under Sections 304-B, 34, of the Indian Penal Code at Police Station Tanda to an independent agency.

(2.) Learned State counsel, who is assisted by ASI Avtar Singh, has submitted that challan in this case was presented against accused Lakhwinder Singh. Charge has already been framed Criminal Misc. No.M-5294 of 2010 (O&M) -2- against the said accused and now the case is fixed for prosecution evidence. In these circumstances, no ground for interference at this stage is made out.