LAWS(J&K)-2010-3-63

BALBIR KUMAR Vs. STATE

Decided On March 02, 2010
BALBIR KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Petitioner Balbir Kumar was arrested in FIR No.65/2007 dated 22.06.2007 registered with Police Station, Nowshera, District Rajouri. The petitioner is alleged to have been arrested on 22.06.2007 and ever since continues to languish in Jail at Rajouri.

(2.) This petition is filed with the prayer that the respondents be directed to re-investigate the case through other policy agency, preferably through CBI or in the alternative by the Crime Branch of J&K Police by engaging some honest and efficient high ranking police official.

(3.) The petitioner claims to have been harpooned in a fabricated case. In order to unearth the true and correct facts, prayer is made to direct the respondents 1 to 5 to get the case re-investigated through independent police agency.