KANARAM K. PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the petitiones.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner is praying for transfer of the investigation of the criminal case in which he is one of the accused to CBI (State) or CID as having apprehension that investigation by Surat Police lacks impartiality and is rather malicious.

(3.) Learned counsel for the petitioner though made an attempt to state all the facts and raise the contentions on merits of the matter, in view of the order which I propose to pass in this petition, I do not consider it to be appropriate and in the larger interest of the parties to the petition to make reference to all the facts and touch the merits of the matter.