TOLAPURI GURU TEJPURI SWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India, the petitioner has prayed for following reliefs:

(2.) Heard Mr. Jigar Gadhavi, learned advocate for the petitioner and Mrs. Krina Calla, learned APP for the respondent-State.

(3.) The writ petitioner has filed this writ petition for direction to transfer the investigation of FIR being C.R.No.I-118 of 2018 registered with Palanpur Taluka Police Station for the offences under Sections 392, 323, 294(b), 506(2), 114 of the Indian Penal Code and under Section 135 of Gujarat Police Act dated 18.09.2018 to an independent investigating agency in the form of CBI or to the CID (Crime) Branch under the supervision of the higher police officer of the State.