SADHU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SADHU Singh son of Puran Singh, resident of village Kakrala, Tehsil Rajpura, District Patiala has filed this petition under Section 482 of the Code of Criminal Procedure, for ordering a CBI enquiry into the death of Zora Singh son of Master Mohinder Singh.

(2.) THE case set up by the petitioner is that his nephew Zora Singh son of Mohinder Singh died in the custody of police of Patiala District in mysterious circumstances. On 17th August, 1991 at midnight about 200 Police personnel belonging to Punjab Police raided the house of Shri Mohinder Singh brother of the petitioner in village Karala, and they took away his son Zora Singh deceased. On 30th August, 1991 the police had declared that Zora Singh had committed suicide by taking cyanide on 1st September, 1991.

(3.) WITH the above small averments, the petitioner has prayed for ordering the police inquiry leading to the death of Zora Singh in police custody.