MANOJKUMAR PARASNATH SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The learned A. P. P. waives notice for respondent Nos. 1, 2, 4 and 5. Respondent No. 3 is present in the Court. Rule made returnable forthwith and heard finally.

(3.) In the present petition, we are essentially concerned with the relief claimed by the petitioner to direct the respondents to conduct further investigation with respect to CR No. I 84/2012 registered with Manor Police Station, District Thane, by incorporating Section 395 of Indian Penal Code (IPC) against the accused persons and to transfer the investigation to an independent agency, such as State CID or any other investigating agency to carry out further investigation. The other relief claimed in the petition is to direct respondent No. 5 to initiate appropriate Departmental Inquiry against the misconduct of respondent Nos. 3 and 4 with suitable action in that behalf.