GIRISH BHARADWAJ Vs. UNIION OF INDIA

JUDGEMENT

(1.) This Writ Petition framed in the guise of a social action litigation has the following principal prayers:

(2.) BRIEF FACT MATRIX OF PETITIONERS' CASE:

(3.) Learned Sr. Advocate appearing for the petitioners submits that the trial Court has recorded a specific finding as to grave lapse on the part of the investigating agencies that eventually resulted into acquittal and therefore, there is an eminent case for the issuance of a direction by this court for the fresh investigation at the hands of CBI. He also notifies to the court other prayers made in the petition. In support of his submission, he pressed into service a decision of Apex Court in SUNITA DEVI vs. UNION OF INDIA (2018) 3 SCC 664. Learned DSGI appears for the Union of India and learned Additional Government Advocate appears for respondent Nos.2 to 5 and 7.