(1.) This petition seeks a direction to the Central Bureau of Investigation (for short the C.B.I.) to complete the investigation into the death of petitioner's brother who is alleged to have been killed by Inspector Swaran Singh, respondent No. 2.
(2.) It is alleged that Rupinder Jit Singh brother of, the petitioner was taken away by CIA Staff on 1.6.1992. and after being kept in illegal detention for ten days two cases were registered against him and he was remanded to judicial custody. It was alleged that he was kept in Verowal Interrogation Centre from 1.7.1992 to 5.7.1992 and on 6.7.1992. he was killed by Swaran Singh in a take encounter and his dead body was cremated by the police and though the investigation was taken over by the C.B.I. the same was not completed.
(3.) Counsel for the petitioner referred to order dated 22.7.1996. Annexure P-5 passed by the Hon'ble Supreme-court in Writ petition (Crl.) No. 497/95. Paramjit Kaur v. State of Punjab. which records that the C.B.I. had found from the material collected by it that 984 dead bodies were cremated by the police and further enquiry was continuing. The C.B.I. was, directed to issue general directions to public to provide to the C.B.I. such information as any one may have. The said order was followed by order dated 11.12.1996, Annexure P-6, wherein submission on behalf of the CBI was recorded that the CBI may investigate 10/15 cases, while the remaining cases be investigated by the Punjab Police. It was further noted that five detailed reports had been submitted before the court and it was observed that the C.B.I. could undertake the investigation of all cases, which are to be registered as a result of final report. It was directed that the C.B.I. shall, after every three months place a status, report regarding investigation in the Supreme Court. There is a further order dated 12.12.1996. whereby National Human Rights Commission was requested to examiner the claim of compensation to the heirs of 585 persons whose dead bodies were identified.