PHOOL CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) ADDITIONAL affidavit of Phool Chand, petitioner, is taken on record.

(2.) IN this petition, prayer made is for directing respondents 1 to 4 to hand over the investigation of the case to an independent Agency like the C.B.I. for enquiry into the kidnaping of son of the petitioner. According to Phool Chand. Petitioner, while he was in office his wife rung him up and stated that their son is missing and on coming back from the office, he got an F.I.R. No.191 dated 14.9.1995 under Section 364 I.P.C. P.S. Radaur, registered with the police in which he stated that he suspected Roshan Lal son of Maya Ram in the kidnaping of his son.

(3.) COUNSEL for the petitioners has contended that investigation of the case has so far not been started rather respondents 5,6,7 and 9 are threatening the witnesses and also asking the petitioner to withdraw the F.I.R.