MAHVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Nannu Singh, father of the petitioner, had lodged FIR No. 270/2022 with police station Sadar, Deeg, Bharatpur for the offences punishable under Ss. 143, 323, 341, 326A, 307, 456 and 379 IPC.

(2.) According to FIR, for property dispute, the named accused persons on 9/8/2022 sprinkled petrol on the body of the informant and burnt him. Nannu Singh was hospitalized and was getting treatment and in course of the treatment, he died on 2/10/2022 due to burn injuries.

(3.) The petitioner who is son of Nannu Singh filed this petition on 18/8/2022 with prayer to hand over investigation of the case to the CID (CB) or to some senior police officer posted outside Bharatpur range. Petitioner is a practicing advocate of this court as well as an eye-witness of the incident disclosed in the FIR.