LAWS(HPH)-2021-9-136

AMIT KUMAR Vs. STATE OF HIMACHAL PRADESH

Decided On September 07, 2021
AMIT KUMAR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for transfer of investigation of the case registered vide FIR No. 99/2020 dtd. 18/8/2020 at Police Station, Lambagaon, District Kangra, Himachal Pradesh to the Central Bureau of Investigation (for short, 'CBI').

(2.) Petitioner is son of late Sh. Kartar Chand, who breathed his last on 17/8/2020. On the fateful day, late Sh. Kartar Chand informed the petitioner at about 7.30 P.M. that he was invited by Sh. Manohar Lal, President, Gram Panchayat, Alampur along with Andresh Sayal alias Raju for a get together at Walia Restaurant.

(3.) Petitioner after 9.00 p.m. made various phone calls to Andresh Sayal to enquire about the whereabouts of his father and every time it was assured that Sh. Kartar Chand would return shortly. Petitioner went home after waiting for his father at shop expecting his father to reach home by himself.