MOHAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) In the present petition filed under Section 482 Cr.P.C, quashing of enquiry report dated 16.06.2011 (P-6) conducted by the Special Investigating Team is sought.

(2.) The petitioner is father of Narotam Singh who was just 19 years of age and was died in unfortunate circumstances. His body was recovered from Canal on 23.12.2009 from about 200 meters away from the house of the brother of the petitioner. On a statement made by Keshav Singh (brother of the petitioner) on 23.12.2009 under Section 174 Cr.P.C, DDR No. 25-A dated 23.12.2009 was registered wherein it was recorded that no offence was made out.

(3.) The call details of mobile Nos. 98154-28194 and 9878212781 of thedeceased Narotam Singh were received from the concerned telephone department. Thereafter, Vijay Kumar was questioned by the police of P.S. Hajipur and no clue whatsoever was got from the said Vijay Kumar. The police further questioned Bali alias Bari Singh and his son Rajinder alias Vicky, Lakhwinder Singh alias Lakhu and Rakesh Kumar alias kechhu but no clue whatsoever was got from them.