KM. DIVYA SINGH, CHAIRMAN OF NATIONAL FARMERS COOPERATIVE LTD. Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY AND ORS.

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought direction that the investigation of crime No. 116 of 2011, relating to offences punishable under Section 420, 406, 504, 506 Indian Penal Code, Police Station Dalanwala, District Dehradun, be transferred to Central Bureau of Investigation.

(3.) LEARNED Counsel for the Petitioner submitted that the Petitioner is innocent, and false allegations have been made by the dismissed employee of the Petitioner's organization, in the FIR in connivance of the State Police. However, having considered submissions of learned Counsel for the parties, and after going through the papers on record, this Court does not find any sufficient reason to transfer the investigation of the case at this stage.