MAGANBHAI BHEMABHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri RC Kodekar, learned APP waives service of rule on behalf of the respondent State.

(2.) Present Special Criminal Application under Article 226 of the Constitution of India read with section 482 of Criminal Procedure Code has been filed by the petitioner, - informant of FIR being C.R. No.83 of 2007 registered with Ditvas Police Station (subsequently transferred to Shehra Police Station) to transfer the investigation of the said complaint to the CID Crime or to the officer not below the rank of Deputy Superintendent of Police.

(3.) The facts in nutshell as per the complaint are as under: