MUKUL GARG Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Prayer in this petition is for issuance of directions to respondent No.1 to investigate or hold enquiry after registering an FIR against respondents No.4 to 11, on account of custodial death of one Ramandeep Kaur on 5/8/2017, who was the fiancée of the present petitioner, in Police Station Dugri, Ludhiana.

(2.) It is worth noticing that on 13/9/2017, while issuing notice of motion to respondent No.3 alone, it was noticed that counsel for the petitioner has made a statement that he does not press the prayer for CBI probe in the case.

(3.) Brief facts of the case are that the petitioner is an accused in FIR No.109 dtd. 3/8/2017 registered under Ss. 379, 420, 465, 467, 468, 471, 201,120-B of the Indian Penal Code (in short 'IPC') and 66 of the Information Technology Act at Police Station Dugri, Ludhiana. It is stated in the petition that the fiancée of the petitioner namely Ramandeep Kaur had died in police custody during the investigation of the aforesaid FIR No.109 dtd. 3/8/2017. It is also stated that the petitioner and deceased and Ramandeep Kaur were facing trial in the following cases:-