THE SUPERINTENDENT OF POLICE Vs. SATISH AND ORS.

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith with consent of parties.

(2.) A question that arises for consideration in the present petition is,

(3.) Respondent No.1 herein had preferred an application/complaint bearing Criminal Misc. Application No.170/2010 before the Special Court at Aurangabad, dealing with anticorruption cases and had sought in the said application/complaint, a direction against CBI, i.e. present petitioner to investigate into the said complaint under Section 156(3) of Code of Criminal Procedure (for short, the Code)