RAKESH KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present petition has been filed under Section 482 of Code of Criminal Procedure for issuance of direction to the respondents to investigate FIR No.23 dated 25.02.2010 (Annexure P/1) under Section 302 read with Section 34 of Indian Penal Code, registered at Police Station Saha District Ambala regarding murder of son of petitioner by the accused.

(2.) I have heard learned counsel for the petitioner as well as learned counsel for the respondents-State and have gone through the whole record.

(3.) It has been contended by learned counsel for the petitioner that despite specific order of this Court dated 10.02.2012, case is not being properly investigated by the police.