PRAGNESH HARIPRASAD PARIKH Vs. ASHOK GOVINDRAM HURRA

JUDGEMENT

(1.) RULE. Shri Prasad Hurra, learned advocate waives service of notice of Rule on behalf of respondent No.1 original complainant and Shri L.B. Dabhi, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent Nos.2 & 3. In the facts and circumstances of the case and with the consent of learned advocates appearing for respective parties, petition is taken up for final hearing today.

(2.) PRESENT Special Criminal Application under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as CrPC) has been preferred by the petitioner one of the accused to quash and set aside the decision of respondent No.3 Director General of Police, Gandhinagar, Gujarat transferring the investigation and directing further investigation of FIR being I-C.R. No.139/2007 from CID (Crime) to Ahmedabad City Crime Branch.

(3.) WITH this, present petition is allowed. Rule is made absolute to the aforesaid extent. Direct service is permitted.