Orissa High Court
CRLMP/190/2017 on 23 July, 2018
Author: C.R. Dash
Bench: C.R. Dash
CRLMP No.190 of 2017
09. 23.07.2018 Heard learned counsels for the parties.
Personal appearance of the I.I.C., Khariar P.S. was
directed in this case. However, such personal appearance is not
necessary in view of the submission made by learned Additional
Government Advocate.
Mr. S.K. Nayak, learned Addl. Government Advocate
submits that, a male child of about 12 years old namely Mohit Satnami
(son of the petitioner) was found dead in suspicious circumstances at a
lonely place near village Lachhipur under Khariar Police Station. His
legs and hands were tied with ropes and the tongue was severed. A
case under Sections 302/201, I.P.C. was registered five years back.
But, till date no clue has been found in the case, and in spite of narco-
analysis test and polygraph test no progress has been made in the
investigation. Such a gruesome murder cannot be left to be unresolved
for deficiency on the part of the local police.
Taking stock of all the facts and circumstances of the case,
I feel persuaded to direct that the investigation of the matter pertaining
to Khariar P.S. Case No.142 of 2013 be taken up by the Crime Branch
of the State within 15 (fifteen) days from today. This order be
communicated to the D.G.P., Crime Branch immediately by the learned
Addl. Govt. Advocate.
A free copy of this order be supplied to Mr. Soubhagya
Kumar Nayak, learned Addl. Govt. Advocate for compliance.
Parida
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C.R. Dash, J.
2 Urgent certified copy of this order be granted as per the rules.
By order.