- (1.) Shiv Kumar alias Shambu, the petitioner has brought this petition under the provisions of section 482 Cr.P.C. seeking directions to respondents No. 2 to 4 to register a case against Vishwanath, respondent No.5, for having caused injuries to the petitioner and further directions to respondents to get the matter investigated either by a senior officer not below the rank of Superintendent of Police or some independent investigating agency simultaneously with the investigation of FIR No. 85 dated 19.10.2011 registered at Police Station Sirhind, District Fatehgarh Sahib for an offence punishable under sections 148, 307, 323, 341 read with section 149 of Indian Penal Code.
(2.) FIR No. 85 is registered on the complaint of Vishwanath alias Sony, respondent No. 5, who has alleged that the petitioner, Shiv Kumar alias Shambu alongwith Davinder Kumar, Jugal Kishore and others intercepted his car only 50 yards away from his house while he was on the way to the school of his child and was assaulted with iron rods, hockey sticks and other sticks by them.
(3.) The prayer of the petitioner is two-fold. First of all, he wants a cross- case to be registered to the case registered by way of FIR No. 85 on the allegations that respondent No. 5 has caused injuries to him and secondly, he wants the investigation to be entrusted to a senior police officer not below the rank of Superintendent of Police or to some independent investigating agency.;