TEJASVEE ABHISHEK GHOSALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal. Learned P.P. waives notice on behalf of respondent Nos.1 to 12-State.

(3.) By this petition, preferred under Article 226 of the Constitution of India, the petitioner, who is the wife of an ExCorporator-Abhishek Ghosalkar (deceased) seeks a direction to the respondent No.7 to forthwith handover the investigation of C.R. No.55 of 2024, registered with the M.H.B. Colony Police Station, Mumbai (subsequently, handed over to Crime Branch, Unit-XI, Mumbai) to a Special Investigation Team (SIT) headed by a Police Officer of the DCP rank or any other independent investigating agency/machinery, preferably the Central Bureau of Investigation ('CBI'). Direction is also sought that the said agency/machinery, to whom the case is transferred, to take all necessary steps in accordance with law to conduct speedy, fair and impartial investigation in a time bound manner and to also conduct brain-mapping and/or lie-detector test and/or narco-analysis, on the suspects. Direction is also sought to add Ss. 120B r/w 34 of the Indian Penal Code ('IPC') to the aforesaid C.R.