CHANAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY means of this petition filed under Section 482 Cr.P.C. petitioner Chanan Singh son of Kashmir Singh, resident of Khemkaran, District Amritsar in the State of Punjab seeks transfer of investigation of the case F.I.R. No. 13 of 1995, dated 15.3.1995 under Sections 307 and 34 IPC and under Sections 25, 27 and 54 of Arms Act of Police Station Khemkaran aforesaid to an independent agency like C.I.D. (Criminal Branch) of Vigilance Branch.

(2.) IN nut-shell, the averments made in the F.I.R. are as under :-

(3.) NOTICE of motion was issued as far back as May 31, 1995 to the A.G. Punjab and after almost a year of the date of issue of notice of motion no reply has been filed in this petition on behalf of the respondents.