DARSHAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for issuance of direction or entrusting the case regarding unnatural death of deceased Kashmir Kaur, daughter of the petitioner, to Central Bureau of Investigation.

(2.) Learned State counsel, who is assisted by Head Constable Surinder Singh, has submitted that the matter was duly investigated by the police and it was found that the deceased had died a natural death after the child birth. Further, there was no post-mortem examination to support the plea that the death of the deceased was unnatural.

(3.) Petitioner has already filed a complaint and in the said case, summoning order Annexure P-3 has been passed.