PARAMJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition is filed by the petitioner to hand over the investigation of the case in FIR 76 dated 8.6.97 of P.S. Sidhwan Bet for the offence under sections 302/324 & 232 amongst other sections of IPC. The petitioner is an accused. The learned Public Prosecutor has stated that the charge-sheet has already been filed in the Court.

(2.) It is for the Magistrate to satisfy himself whether any offence triable by the Court of Sessions is committed and then commit the case to Sessions. At this stage accused has no right to seek further investigation into the case. It is for the prosecution to prove its case and the guilt of the accused beyond all reasonable doubts. The code does not recognise any right to the accused to choose his forum or agency for the purpose of investigation into the complaint made against him.

(3.) Petition is misconceived, hence dismissed.