PUSHPENDRA CHATURVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The basic contention of the petitioner is that a crime No.557/2020 has been registered by the Police Station Maihar for the offence punishable under Sections 294 , 323 , 526 and 34of IPC against the petitioner on 13.07.2020. As per the petitioner, he has been falsely implicated as on the date of incident he was not present on spot and therefore he is asking for fair enquiry as he has no faith on the Investigating Agency which is at-present investigating the matter. In such a situation, he submits that the matter should be handed over to CBI or to some other agency for investigation so that the correct facts could come before the Court and accordingly the name of the petitioner could be removed from the said crime. The petitioner has made several allegations substantiating that due to some political rivalry he has been implicated in the crime.

(3.) The learned counsel for the petitioner has placed reliance upon several decisions showing that not only the High Court but even the Supreme Court had an occasion to direct the investigation to be handed over to the agency other than the local police.