BASTIMAL HAJARIMAL PORWAL Vs. SENIOR INSPECTOR OF POLICE

JUDGEMENT

(1.) HEARD. Rule. By consent, the rule is made returnable forthwith.

(2.) BY the present petition the petitioner is seeking the order of transfer of the investigation in C. R. No. 286/2004, lodged with Byculla Police Station to other competent investigating agency on the ground that the investigation has been carried out not only in a haphazard manner, but to hush-up the crime by suppressing the facts and destroying material pieces of evidence as well as with the intention to protect the accused contrary to the provisions of law.

(3.) IT is the case of the petitioner that his daughter by name Dimple was married to one Dhiraj Sukanraj Kothari on 8-6-2003. She was an educated woman, having completed her graduation and since the time of her marriage she was residing with her husband and her in-laws at Sumer Tower, B-12/ 1202, Love Lane, Byculla (East), Mumbai. Few months prior to August, 2004, the younger brother of the husband of the daughter of the petitioner, namely amit, got married to one Pooja and they were also residing in the same building. Though Dimple was harassed by the family members in her in-laws' house, she did not inform about the same for some period of time to the petitioner or to the other members of his family. Initially Dimple used to attend to the family business of her father-in-law, but subsequently she was not allowed to attend to the said business.