RANDHIR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Son of the petitioner has died unnatural death. Being a father he certainly is carrying large number of grievances on account of his death. One of them is that police has not conducted fair investigation in this case and have shown no inclination to collect the complete material to prove the offence alleged against all the accused persons who have committed this offence. Though after investigation challan has already been presented and even a charge has been framed. Evidence of all witnesses has already been recorded but the petitioner still prays for re-investigation of the case at this stage and that too by some independent agency so that the lacunas left and the evidence ignored is placed before the Court to do complete justice in this case.

(2.) The petitioner himself has made a reference to the charge-sheet filed under Section 173 Cr.P.C. which according to him is against the facts and circumstances of the case. The petitioner would allege that investigations are conducted in a malafide manner on account of political influence. He would term this investigation against the procedure and against the duty casted upon the police.

(3.) The petitioner in this regard had given an application for taking legal action against respondents No. 7 to 10 but no action till date is taken against them whereas the offence alleged now is under Sections 302/34 IPC and 25 of Arms Act.