SANCHIT ALAGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition filed under Article 32 of the Constitution of India prays for following reliefs:

(2.) This Court issued notice on 15/11/2019 and granted anticipatory bail during the pendency of consideration of this writ petition. Pursuant to notice, affidavits in response have been filed on behalf of Union of India and the Central Bureau of Investigation. The affidavits indicate that the investigations in individual matters were and are being conducted and in accordance with law.

(3.) Having gone through the facts and circumstances on record, in our view, no case is made out for interference by this Court and for transferring the investigation to the Central Bureau of Investigation.