Punjab-Haryana High Court
Dalbir Singh vs U.T. Chandigarh And Others on 21 April, 2011
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Crl. Misc. No. M-10207 of 2011
Date of decision : 21.04.2011
Dalbir Singh ......Petitioner
versus
U.T. Chandigarh and others ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mrs. Anita Sharma, Advocate
for the petitioner.
****
RITU BAHRI , J. (Oral)
Prayer in this petition under Section 482 Cr.P.C. is for transferring the investigation of F.I.R. No. 15 dated 23.1.2006 under Section 18 of NDPS registered at Police Station Sector 3, Chandigarh to some senior Police Officer at Chandigarh or to some independent agency.
Mrs. Anita Sharma, learned counsel for the petitioner has referred to the untraced report dated 24.06.2006 (Annexure P2) and seeks transfer of investigation to some independent agency. After going through this report, this Court is of the view that Gurcharan Singh and Jatinder Singh have no relation with the recovered opium and since they were visiting this Court in relation to some property dispute as per this report, the possibility of some unknown person to keep the opium in the car is not ruled out. There has been no trace of unknown person. The accused have been discharged. It has been observed that if there is any clue about the unknown person, the investigation be again started by associating the persons. This report is of the year 2006 and there is no information with the petitioner in relation to the unknown persons.
No merits.
Dismissed.
(RITU BAHRI) JUDGE April 21, 2011 G.Arora