MANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition under Sec. 482 Cr.P.C. is to issue direction to respondent Nos.2 to 4 to constitute a Special Investigation Team (SIT) or to hand over the matter to the Central Bureau of Investigation in case FIR No.220 dtd. 28/9/2019 registered under Sec. 420 IPC, 1860 at Police Station Nathana, District Bathinda (Annexure P-4) as it has been alleged that neither the Investigating Agency is conducting the investigation in a fair and impartial manner nor has presented a report under Sec. 173 Cr.P.C. An alternate prayer has also been made to hand over the investigation to respondent No.3. There is a further prayer to ensure protection of the life and liberty of the petitioner.

(2.) The learned State counsel at the very outset submits that a cancellation report has been submitted in the present case and the petitioner can avail his alternative remedies in accordance with law.

(3.) In response thereto, the counsel for the petitioner reiterates his prayer that the Investigating Agency has not conducted the investigation in a fair manner and therefore, the investigation should be handed over to the Central Bureau of Investigation (CBI) or in the alternative a Special Investigation Team (SIT) should be constituted.