PUNEET CHOPRA Vs. STATE

JUDGEMENT

(1.) THROUGH the medium of this petition, Puneet Chopra, S/o late Sh. R.B. Chopra, R/o Trikuta Nagar, Jammu has prayed for investigation of case FIR No. 107/2006. Police Station, Bahu Fort, Jammu by the CBI.

(2.) THE relevant facts, in brief are that on 18.9.2006 at 10.30 p.m. Police Station, Bahu Fort (Trikuta Nagar) received information about the murder of petitioner's parents end sister namely Sh. R.B. Chopra, Madhu Chopra, and Saloni Chopra. On this, FIR No. 107/06 under Section 302 RPC was registered and investigation was started by the Station House Officer, Inspector Mohd Rafiq Manhas. On preliminary investigation, it was found that five persons have been brutally killed and that there was no trace of the accused. In these circumstances, a Special Investigation Team (SIT) was constituted of 11 Gazetted Police Officers headed by one IPS Officer of the rank of Superintendent of Police. Since the date of occurrence, the team is conducting investigation in the case. The police worked on various possible grounds and in this behalf examined more than 150 suspects. They looked into every possible reason for the murder of R.B. Chopra and other members of his family, which covered the business aspects as well as personal rivalry with R.B. Chopra and his family. After a thorough investigation, the SIT has come to the conclusion that the occurrence has been committed by the members of criminal tribes of Madya Pardesh. The petitioner is not satisfied with the investigation being conducted by the Special Investigation Team. He prays for handing over the investigation to the C.B.I.

(3.) HEARD the learned Counsels for the petitioner, for the State and for the CBI.