R RAVIKUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This Criminal Original Petition is filed to transfer the investigation in Cr.No.6 of 2018 from the file of the 2nd Respondent to the file of the 1st Respondent.

(2.) The facts, which are necessary for disposal of this Criminal Original Petition, as set out in this Petition, are as follows:-

(3.) The 2nd Respondent has filed a counter affidavit, contending as follows:-