(1.) THE unsuccessful petitioner in W.P(C).No.7313 of 2011 is the appellant. THE said Writ Petition is filed with the prayer as follows:
(2.) IN substance, the petitioner prays that investigation of Crime No.211 of 2009 of Karipoor Police Station must be entrusted to the Central Bureau of INvestigation (CBI).
(3.) IN the instant Writ Petition the petitioner complains that the police are not investigating the matter in a proper manner. A learned Judge of this Court, by the judgment under appeal, opined otherwise and dismissed the Writ Petition. We do not have any different view. We deliberately restrain from making any further reference to the various averments made in the Writ Petition as any expression at this stage on those averments is likely to jeopardise the rights of some parties or other concerned with the case and also likely to have legally undesirable effect on the investigation. We do not see any merit in the Writ Appeal. The Writ Appeal is, therefore, dismissed at the admission stage itself.