Rekha Mittal, J.
The petitioner has approached this Court under section 482 of the Code of Criminal Procedure for issuance of directions to the official respondents to register criminal case regarding killing of Simran by her parents and handing over investigation to the Central Bureau of Investigation.
As per allegations set up in the petition, on 04.11.2014 at about 4.00 pm, in the Nayak Mohalla of Kalayat, a well educated girl namely Simran was killed by her parents by strangulation and cremated at about 6.00 pm in presence of few people. The petitioner on his way back to his home after his work as a labourer saw burning of dead body and it was revealed by some people present there that Simran had been killed.
Counsel for the petitioner contends that the petitioner has approached the police station and general administration by submitting repeated representations to initiate criminal proceedings against the culprits but no action has been taken. It is further argued that the present is a case of honour killing, therefore, the matter needs thorough investigation to unearth the crime and book the guilty.
I have heard counsel for the petitioner and perused the paper book.
A plain reading of the averments set up in the petition would make it evident that the petitioner has raised vague allegations in regard to killing of Simran. Nothing has been mentioned in the petition in regard to age, educational qualification and status of Simran. No reasons whatsoever are forthcoming which can form basis of apprehension of the petitioner that Simran has been killed by her parents. He has not disclosed the names of the persons who had told him that Simran was killed. There is no material on record suggestive of the fact that parents of Simran had any reason whatsoever to kill their daughter. The mere fact that Simran was cremated few hours after her alleged death at 4.00 pm is not at all sufficient to accept plea of the petitioner that Simran was killed by her parents or the present case depicts picture of honour killing warranting intervention by this Court in exercise of inherent jurisdiction. It further appears to the Court that as the petitioner had some dispute with the family members or relatives of Simran during cremation proceedings, the present petition has been filed with an intent to subserve some ulterior object.
In view of what has been discussed hereinabove, the petition is dismissed in limine. However, the petitioner may take recourse to an alternative remedy in accordance with law if he has any grievance to express.