GIRRAJ YADAV Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) It is not out of place to mention here that the petitioner had also filed a petition under Section 482 of CrPC seeking quashment of the FIR which has been dismissed as withdrawn by order dated 29/06/2020 passed in MCRC No.18068/2020. The wife of the petitioner had also filed a petition under Article 226 of the Constitution of India seeking a direction not to humiliate or harass her, which was registered as Writ Petition No.8320/2020 and the same has been disposed of by this Court by order dated 7th July, 2020. So far as the prayer for transfer of investigation at the behest of the accused is concerned, the question is no more res integra.

(3.) The Supreme Court in the case of Romila Thapar v. Union of India, reported in (2018) 10 SCC 753 has held as under :