SATYAVIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to the respondents to assign the investigation of the case FIR No.65, dated 02.02.2011, registered at Police Station City, Sonepat, under Section 365 of the Code of Indian Penal, 1860 for proper, free and fair investigations in the matter.

(2.) Heard.

(3.) In reply filed by the State, in the preliminary submissions, it has been averred as under: