S K BHALLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) CLMA No. 10352/14 (Amendment Application) Heard Mr. Lokendra Dobhal, Advocate for the petitioner and Mr. A.S. Gill, Dy. Advocate General for the State.

(2.) BY way of this application, the petitioner intends to amend the prayer clause of the writ petition to the extent that the 2nd respondent may be directed to further investigate the crime, registered as case crime no. 40 -A of 2005, under Section 323, 336, 427, 504 and 506 IPC, Police Station Rajpur, District Dehradun.

(3.) WE have considered the submissions of learned counsel for the parties. Having heard learned counsel for the parties and upon examining the material available on record, we do not find any substance, on the basis of which, amendment, as sought for, may be permitted to be incorporated. No case is made out, on the basis of which, the Central Bureau of Investigation can be directed to enquire and reinvestigate the matter. The application is, thus, rejected.