HARDEEP SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973 petitioner has primarily sought directions to respondents to hand over the investigation of the case FIR No.52 dated 14.7.2012 under Sections 307, 323, 341, 148, 149 of the Indian Penal Code, 1860 and Sections 25 and 27 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Hariana District Hoshiarpur (Annexure P-1) to the Central Bureau of Investigation and further to issue directions to the respondents to take action against the accused.

(2.) It has been held by the Apex Court in M.C.Abraham and another vs. State of Maharashtra and others, 2003 1 RCR(Cri) 452 as under:-

(3.) Since the petitioner is virtually seeking direction for arrest of the accused, no interference by this Court is called for. Accordingly, this petition is dismissed.