KUNAL VERMA Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) In the present petition filed under Section 482 Cr.P.C., the petitioner seeks the investigation in FIR No.5 dated 13.1.2014, registered at Police Station Haibowal, District Ludhiana, under Sections 307/34 IPC, later on added Section 302 IPC, from some independent agency, along with calling for the status reports, contending that the accused have not been arrested so far.

(2.) The petitioner Kunal Verma is residing in House No.12-L, Block-B, South City, Ayali Khurd, Ludhiana City along with his parents, brother Rahul Verma (since deceased) and sister Priyanka Verma. The marriage of Priyanka was fixed for 22.1.2014 and the present petitioner along with his parents had gone out to distribute the marriage cards. At about 9 pm, the complainant received a call from his brother Rahul inquiring as to when they would come back home. When at 9.45 pm the complainant reached home, he saw that his brother Rahul Verma was lying in the kitchen having sustained several stab wounds on the stomach, injuries on head and legs and lot of blood was oozing out of those injuries. His sister Priyanka had also suffered injuries on head and legs. The complainant brought a car to remove his brother Rahul Verma and sister Priyanka to DMC, Ludhiana. On the way, Rahul Verma was uttering "Happy do not beat, Happy do not beat". After few hours, Rahul Verma succumbed to the injuries without making any statement to the police. Later on, the statement of Priyanka was recorded after about three months wherein she disclosed to the police that two persons had attacked her; one was having a dagar with golden handle. The assailants were with muffled faces.

(3.) After the registration of the FIR, the police have been investigating the case from different angles. Large number of persons have been associated. Several status reports have also been filed before this Court but for almost more than two years, the police is unable to find out the culprits nor they are able to point out any lead which could lead them to the apprehension of the culprits.