(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Judicature at Bombay dtd. 26/4/2022 passed in Writ Petition No. 411 of 2021 by which the High Court has dismissed the said writ petition preferred by the appellant herein - the victim seeking transfer of the investigation to Central Bureau of Investigation or to any other agency to investigate / re-investigate the FIR Nos. 119 of 2020 and 120 of 2020 registered at Vartak Nagar Police Station, Thane, the original writ petitioner - the victim has preferred the present appeal.
(2.) The facts leading to the present appeal and as per the case on behalf of the appellant in nutshell are as under:-
(3.) Shri Mahesh Jethmalani, learned senior counsel appearing on behalf of the appellant has vehemently submitted that the entire investigation was conducted by the investigating agency of the State in a sham and casual manner because one of the accused was the influential Minister of the State.
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