SAMASUDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Sec. 482 Cr.P.C is seeking direction to official respondents to substitute Sec. 279 and 304A of IPC by Sec. 302, 211 and 120B IPC in FIR No.415 dtd. 30/8/2022 registered at Police Station Hodal, District Palwal.

(2.) The sphere of investigation falls within realm of investigating agency. The Court has no authority to impose its opinion upon the Investigating Officer. The police has to decide mode, mean and manner of investigation. Unless and until, there is flagrant violation of mandate of law of land or it is prima facie found that IO is conducting investigation in an unfair, bias or unreasonable manner, Court is not supposed to interfere.

(3.) The Court is sanguine of the fact that in view of statement of learned State counsel, IO would conduct free and fair investigation and without being influenced by any pressure.