PAITU RAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking directions to official respondents to investigate the matter in FIR No. 43 dated 28.4.2009 under Section 302, 364, 365, 382, 201, 120-B, 34 of the Indian Penal Code, registered at Police Station Jathlana, District Yamuna Nagar or to hand over the investigation to Central Bureau of Investigation or some independent agency.

(2.) Heard.

(3.) Earlier petitioner had filed Criminal Miscellaneous No. 32872-M of 2009. The said petition was disposed of by this Court vide order dated 23.7.2010 (Annexure P-6) and it was ordered that investigation of the case be handed over to the Crime Branch, Yamuna Nagar to be conducted by an officer not below the rank of Deputy Superintendent of Police. Reply has been filed by the State.