LAL MOHD. KHAN Vs. STATE

JUDGEMENT

(1.) By way of the instant writ petition, the petitioner Lal Mohammed has approached this Court seeking a direction for transferring further investigation of F.I.R. No. 353/2015 registered at the Police Station Makrana, District Nagaur, for the offences under Sections 458, 323, 302 and 307 Penal Code and Sec. 3/25 of the Arms Act, to Central Bureau of Investigation.

(2.) Facts relevant and essential for disposal of the instant writ petition are noted herein below.

(3.) A gruesome incident of murder and attempted murder took place in the Borawad town of Nagaur District on 24.10.2015 wherein the family members of the petitioner herein were assaulted by some unknown assailants armed with firearms and other weapons. The petitioner’s younger son Lucky Khan aged 13 years was killed in the incident whereas his other son Parvat Khan, maternal grand daughter Inaya 2 years old and his daughter Reshma Bano received injuries.