MAJID AHMED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for issuing a writ in the nature of mandamus directing the respondents to give the investigation of the case to any other independent/impartial-investigating agency.

(2.) Heard Sri M.K. Ray, learned counsel for the petitioner and Sri Prabhakar Joshi, learned Brief Holder for the State/respondents.

(3.) The record reveals that first information report was lodged on the complaint of the petitioner at police station Rudrapur, district Udham Singh Nagar on 21.05.2009 pertaining to the offences under Sections 325, 504 and 506 IPC. It has further been contended by the petitioner that the police has not properly investigated the matter and has submitted the charge sheet by implicating the petitioner as an accused therein.