MOHD.IQBAL Vs. STATE TH.HOME

JUDGEMENT

(1.) In this petition, petitioner seeks a writ of Mandamus directing the respondents for further investigation in order to bring the real culprits to book in connection with the death of his son. Further direction is sought that a case be registered under Sec. 302 of RPC and for re-investigation in the matter by constituting a Special Investigating Team.

(2.) However, in view of the law laid down by the Apex Court in case titled Sakiri Vasu v. State of U. P. and ors., AIR 2008 SC 907, the relief sought for in this petition cannot be granted at this stage.

(3.) This petition is accordingly dismissed along with connected IA(s). It shall be open to the petitioner to approach the authorities as mentioned in the writ petition for redressal of his grievances.