ABHUJI 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: "(A) YOUR LORDSHIPS may be pleased to admit and allow this petition. (B) YOUR LORDSHIPS may kindly be pleased to issue directions and thereby be pleased to transfer the investigation of FIR being I-C.R.No. 34 of 2018 from Vithalpur Police Station to any other independent agency for fair and impartial investigation."

(2.) Heard Mr. Bhamare, 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 I-C.R.No. 34 of 2018 from Vithalpur Police Station to any other independent agency for fair and impartial investigation.