NARESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks issuance of direction to respondents No.2 to 5 to transfer investigation to a senior officer in Punjab Police outside the jurisdiction of District Fatehgarh Sahib.

(2.) Learned counsel for the petitioner submitted that the matter arising out of FIR No.39, dtd. 29/4/2023 registered at Police Station Bassi Pathana, District Fatehgarh Sahib, under Ss. 323, 341, 336, 506 of Indian Penal Code and Sec. 27 of Arms Act is not being farily investigated right from the very lodging of FIR inasmuch as although the accused Jagtar Singh had fired from his pistol at the son of the petitioner, but it is wrongly recorded in the FIR that shots were fired in the air.

(3.) I have heard learned counsel for the petitioner.