RAJANI VISHWAS PATIL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. V.D.Sapkal, the learned counsel for the applicant. Heard Mr. D.N.Salvi the learned counsel for respondent no.1CBI.

(2.) The applicant is the widow of one Shri V.G.Patil who was murdered on 21.09.2005, at Jalgaon. On the basis of the First Information Report lodged by one Mr. Panditrao Mahajan in that regard, a crime was registered at Zilla Peth Police Station, Jalgaon and investigation commenced. The investigation was, thereafter, transferred to the State CID and two accused namely Raju Mali and Raju Chintaman Sonwane (respondent No.2 herein) were arrested by the CID. It appears that, the applicant was not satisfied with the investigation and therefore, approached this Court by filing a writ petition seeking a direction for transfer of the investigation to the Central Bureau of Investigation (CBI), the respondent no.1 herein. The said petition was allowed and that is how the investigation came to be transferred to the CBI. It appears that the applicant had approached this Court again by filing a writ petition praying inter, alia, that this Court should monitor the investigation. This petition was disposed of by permitting the applicant to raise her grievances at an appropriate stage, during the trial.

(3.) After the trial commenced, it appears that the applicant made certain applications before the Trial Court which were allowed, pursuant to which certain documents, which were not initially produced before the trial court by the Investigating Agency, were directed to be produced.