MANOHAR SINGH Vs. STATE

JUDGEMENT

(1.) Present writ petition has been filed under Article 226 of Constitution with the following prayers :-

(2.) When it was pointed out to Mr. J.P. Sengh, learned senior counsel for petitioner that prayers (b) and (c) are contrary to each other and this Court in writ jurisdiction does not issue interrogatories , like the one sought in prayer (d), Mr. J.P. Sengh states that he is not pressing prayers (b) to (e).

(3.) Mr. Sengh clarifies that he is pressing only prayer (a) with regard to transfer of investigation and registration of case by CBI because the local police is in collusion with some of the private respondents who want to grab the petitioners' land. In this connection, he draws attention of this Court to the order dated 14 th March, 2012 passed by learned ACMM, Saket Courts, New Delhi wherein while acquitting the accused under Sections 420/120B IPC, the trial court has held as under:-