MAUJI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) MAUJI Ram has filed has petition under Section 482, Code of Criminal Procedure, for entrustment of case F.I.R. No. 100 dated May 14, 2002, registered at Police Station, Bhiwani (Annexure P1), in connection with the death of his son Vijay in Police custody, to the C.B.I. or some other senior Police Officer not below the rank of D.I.G. of Police, and to register a case under section 302 read with Section 120-B, Indian Penal Code, against the guilty police personnel.

(2.) I have heard the learned counsel for the parties and with their assistance have gone through the case file.

(3.) IN the post-mortem examination report it has been mentioned that the injuries were "sufficient to cause death in ordinary course of nature" though the cause of death was opined to be asphyxia due to hanging. It has also come in the post-mortem report that eyes and the mouth of the deceased were closed. The left thumb of the deceased was also found to be staining with blue ink. Fracture of the hyoid bone was also detected by the doctor.