LALLU SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD . The petitioner has filed this petition against the notification dated 18th September, 2008 (Annexure P-1) by which the State of Madhya Pradesh has accorded its consent to hand over the investigation of the case by CBI, registered at police station Bhander, District Datia vide crime no. 67/2008 under Sections 302, 376(2)(g), 449, 450, 201, 34 of IPC read with Section 3(2)(v) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 regarding rape and murder of petitioner's daughter Ku. Anjana.

(2.) LEARNED counsel for the petitioner has submitted that the trial Court conducted the trial of the aforesaid offences and acquitted the accused persons vide judgment dated 23-07-2010 passed in Special Case No. 42/2008. Against the aforesaid judgment of acquittal, an appeal was filed by the State and the same is pending before this Court.

(3.) NO order as to costs. Certified copy.