RADHIKA Vs. DIRECTOR

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(2.) This criminal original petition has been filed for transferring the case in Crime No.967 of 2020 registered on the file of the fifth respondent for the offences under Ss. 307 and 302 of I.P.C. to CBI.

(3.) The learned counsel appearing for the petitioner reiterated all the contentions set out in this petition. Though I found his contentions to be prima facie persuasive, I am not in a position to grant any relief for the simple reason that the earlier petition filed by the petitioner in Crl.O.P.(MD)No.11295 of 2020 was dismissed by this Court on 2/12/2020.