JUDGEMENT
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(1.)This is a petition under Section 482 Cr.P.C for issuance of direction to the official Respondents to transfer the investigation of the matter to some senior rank officials of the Crime Branch for re-investigation and take appropriate action against accused No. 5 to 10 mentioned in FIR No. 421 dated 31.12.2007 under Section 365 IPC registered at Police Station Sector 55, Faridabad with a further prayer that the matter should be handed over to Central Bureau of Investigation.
(2.)Brief facts of the case are that the Petitioner has a son, namely, Bir Singh alias Bittu aged about 13 years at the time of occurrence, who was residing with him. On 15.11.2007, when the Petitioner came back home in the evening from his job, he came to know that his son did not return from the school. Petitioner and other family members enquired about him from all their relatives and friends but could not find him. The Petitioner contacted the Head Master of Government High School, Karnera and enquired from him about the whereabouts of his son. The Petitioner specially told the Head Master that his son had come to attend the school on 15.11.2007 but did not return home and was missing since 15.11.2007. The Petitioner was told by the Head Master that his son Bir Singh did not attend the school at all after 15.11.2007. The complainant suspected Respondents No. 5 to 10 who were having personal grudge against him, in the kidnapping of his son. Thereafter, with great difficulty and only with the intervention of the Deputy Commissioner, a case bearing FIR No. 421 dated 31.12.2007 under Section 365 IPC was registered against Respondents No. 5 to 10.
(3.)It is further contended that the police has failed to arrest the accused persons and has not carried out the proper investigation. The Petitioner is facing threat at the hands of accused persons. Accordingly, the present petition has been filed.
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