KARNAIL SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THIS is a petition under Section 482 of Cr.P.C for handing over the investigation of case FIR No. 90 dated 08.12.2010 registered at Police Station Hariana, District Hoshiarpur under Section 302 IPC to any other independent agency or to some Senior Police Officer.

(2.) NOTICE of motion.

(3.) IT is contended by learned Counsel for the Petitioner that the said FIR was registered only after the intervention of Senior Superintendent of Police. The allegations are serious. The murder of the brother of the Petitioner is stated to have taken place on 26.09.2010 and the FIR was registered after almost 1 1/2 months i.e on 08.12.2010. Till date, the Investigating Officer has not made any headway in the investigation and nothing has been done.