SHREE SAIRAM KUKTIDHAM TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT petition under Article 226 of the Constitution of India, read with sec.482 of the Code of Criminal Procedure, has been preferred by the petitioner - original complainant for the following main relief in para 25:-

(2.) HAVING heard Mr.Champaneri, learned advocate appearing on behalf of the petitioner and Mr.K.P. Raval, learned Additional Public Prosecutor for the State and considering the averments in the application, it appears that present petition is filed on apprehension that the investigating officer may submit B Summary Report before the learned Magistrate and on the said apprehension, the petitioner has sought transfer of investigation.