SARVHITKARI ADHYATMIK KENDRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners, by way of present petition, have approached this Court invoking provisions of Sec. 482 of Code of Criminal Procedure (in short "Cr.P.C."), with prayer to entrust investigation of FIR No. 106 dtd. 3/6/2018, registered in Police Station Bhuntar, District Kullu under Ss. 323, 341, 325, 34 IPC, with respect to incident occurred on 3/6/2018 near Shamshi District Kullu, to independent Agency like Central Bureau of Investigation (CBI), as respondent No.1 has failed to make any progress in investigation in the matter.

(2.) .Petitioner No.1 Sarvhitkari Adhyatmik Kendra is a Registered Society which is being represented through Secretary Surinder Singh. Petitioner No. 2 Khem Singh is injured/victim in incident dtd. 3/6/2018, who is claiming himself to be real successor of Shri Param Sant Thakur Singh Maharaj and an authorized person to conduct Satsang to disseminate his teachings. Petitioner No.3 Ganesh Dass is claiming himself as devotee.

(3.) It has been claimed in petition that Baba Param Sant Thakur Singh was Chief of Vishav Manav Ruhani Kendra, Nawan Nagar, District Panchkula and he had nominated petitioner No.2 Khem Singh as his successor during his life time but prior to his death; respondent No.2 Baljit Singh came close to Baba Param Sant Thakur Singh Ji Maharaj during his last days of life when he was not in his full senses, and respondent No.2 Baljit Singh exploited the situation for his selfish ends and got himself declared as successor of Baba Param Sant Thakur Singh Ji Maharaj, and after death of Maharaj, respondent No.2 deviated the principles of mission and started performing Karamkand (rituals) and practicing occult science in the Dera in breach of trust of devotees, which compelled the devotees to form the Sarvhitkari Adhyatmik Kendra, a registered Society, with sole motive to preach and complete the mission of late Baba Sant Thakur Singh Ji Maharaj and conduct the Satsang accordingly.