JAS RAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner-Jas Ram has approached this Court seeking issuance of a direction to respondent No.2-Director General of Police, Haryana to handover investigation of case arising out of FIR No. 508, dated 28.11.2015, registered at Police Station Rania, District Sirsa, under Section 346 IPC to CBI or to some other independent agency so as to find out the truth in respect of murder of Jaipal, brother of the petitioner.

(2.) The FIR was lodged at the instance of petitioner-, a brief translated gist of which reads as follows:

(3.) The matter was investigated by the police. The dead body of Jaipal was floating in water tank constructed under Ottu head bridge on 29.11.2015. Post mortem examination was conducted at Civil Hospital, Sirsa on 30.11.2015 which revealed that the deceased had sustained four injuries on his body. However, the opinion regarding cause of death was not furnished therein and was deferred to await the report of the chemical examiner.