SUNEHRA SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. is for issuance of direction to respondent No.2 to transfer the investigation of the case FIR No. 211 dated 29.06.2012, under Section 302, 120-B, 34 IPC and 25/54/59 of Arms Act, registered at P.S. Sadar, Rohtak, District Rohtak to S.P. Crime Branch, Haryana.

(2.) On notice, reply has been filed by Mr. Vivek Sharma, SP, Rohtak stating that during the course of investigation, incriminating evidence has come against the petitioner. The bail application has been dismissed by the Court of Additional Sessions Judge, Rohtak vide order dated 27.08.2012. The petitioner is absconding despite issuance of warrant of arrest on 30.08.2012 for 14.09.2012. The proceedings under Section 82 and 83 Cr.P.C. have been initiated. The order of publication has been issued against him for 25.10.2012 from the Court of Additional Chief Judicial Magistrate, Rohtak on 15.09.2012 (R-2). Statement of father of the deceased, namely, Satbir Singh has been recorded and the brother of deceased namely, Rajesh has also been recorded under Section 161 Cr.P.C. There was a on going litigation regarding agricultural land and it was the petitioner who had got the Manjit murdered. As per allegation in the FIR made by the complainant that three motor cycle borne persons i.e. Ajay, Baljit and one another boy fired a shot on the forehead of Manjit. At this time, Ashok and Mukesh son of Sunehra also came there and inflicted injuries with the leg.

(3.) Since the proceedings have been initiated for declaring him proclaimed offender, no further orders are required to be passed in the matter.