Punjab-Haryana High Court
Harvinder Singh vs State Of Punjab And Others on 21 November, 2011
Author: Rajesh Bindal
Bench: Rajesh Bindal
Criminal Misc.-M No. 26114 of 2010 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc.-M No. 26114 of 2010 (O&M)
Date of decision: 21.11.2011
Harvinder Singh
.. Petitioner
Vs.
State of Punjab and others
.. Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
Present: Mr. Jasbir Singh, Advocate for the petitioner.
Mr. K. S. Pannu, Deputy Advocate General, Punjab.
...
Rajesh Bindal J.
Prayer in the present petition is for a direction to the respondents to entrust the investigation in FIR No. 90 dated 17.7.2010, registered under Sections 302/34/120-B/452 IPC, Police Station, Banur, District Patiala to Central Bureau of Investigation.
Learned counsel for the petitioner submitted that father of the petitioner was murdered by the accused named in the FIR at the instance of Surjeet Singh Garri, who is a member of SGPC and is leader of Shiromani Akali Dal. The investigation has not been properly carried out. Surjeet Singh Garri has not been challaned.
Learned counsel for the State submitted that after investigation, challan has been presented against three accused, who have specifically been named in the FIR. During investigation, sufficient material was not found to present challan against Surjeet Singh Garri. He has been placed in column No. 2.
After hearing learned counsel for the parties and considering the fact that after investigation, challan has been presented in the court and Criminal Misc.-M No. 26114 of 2010 [2] the matter is now listed for prosecution evidence, in case the petitioner has sufficient material to nail Surjeet Singh Garri, he is at liberty to produce the same before the court below, which shall be dealt with in accordance with law.
The petition stands disposed of.
(Rajesh Bindal) Judge 21.11.2011 mk