PARAMJIT KAUR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By filing this petition under Section 482 of the Code of Criminal Procedure, petitioner seeks direction to Superintendent of Police, Sirsa-respondent No.4 to investigate the case bearing First Information Report No.2 dated January 4th, 2009, under Sections 201 and 302 of Indian Penal Code, Police Station Sadar Sirsa.

(2.) Learned State counsel assisted by Mr. Krishan Chand, Sub Inspector, Police Station Sadar, Sirsa, has stated that in this case, investigation was conducted by local Police, Sirsa and then by CIA Staff, Sirsa. Thereafter, untraced report was filed on July 22nd, 2011.

(3.) In face of it, learned counsel for the petitioner has urged that this petition be dismissed as withdrawn with liberty to avail the appropriate remedy.