POOJA LAKHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Heard learned counsel for the petitioner and learned A.P.P. for respondent Nos.1, 2 and 4. None appears for respondent No.3 - Central Bureau of Investigation though duly served.

(3.) By this petition, the petitioner is seeking issuance of mandamus for transferring of Crime No.166/2022 registered by Police Station Wadi, Nagpur for an offence punishable under Sec. 306 of the Indian Penal Code against boyfriend of deceased daughter of the petitioner. According to learned counsel for the petitioner there is enough material for this Court to come to the conclusion that the investigation carried out by Wadi Police Station is done in a pathetic, indifferent and even negligent manner and if it was done effectively, the possibility of discovering truth about the circumstances in which deceased Pooja died in an open place situated at some 70 meters from the main gate of Unconventional Operations Training Centre, Surabardi, a center which imparts training to police personnel in unconventional operations, would have been there.