Dharam Pal Petitioner v. State Of Haryana

Kuldip Singh, J. (Oral):— Learned State counsel, on instructions from ASI Rajinder Kumar, states that in this case, petitioner Dharampal as well as his daughter Manisha have been examined. The trial is at fag end and is going to be concluded very soon.

2. Since the trial is going to be concluded very soon, therefore, there is no ground to transfer the investigation of murder of the wife of the present petitioner in FIR No. 354, dated 05.09.2012, under Sections 363, 366-A, 302, 365, 504 read with Section 34 of the Indian Penal Code, 1860, registered at Police Station Butana, District Karnal, to the Central Bureau of Investigation or any other independent agency, at this stage.

3. The present petition is accordingly dismissed.