RAMLAKHAN Vs. STATE OF M. P.

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed by the complainants/victims for transfer of investigation of Crime Nos.3/2015 and 22/2015 registered at Police Station Dabra Dehat and Crime No.186/2015 registered at Police Station Bilaua, Distt. Gwalior to CBI.

(2.) It is not out of place to mention here that during the pendency of this application, the police has filed the closure report in all the three cases which are pending consideration before the Court of J.M.F.C., Dabra, Distt. Gwalior and C.J.M. Gwalior. This Court by order dated 5- 7-2019 had stayed the further proceedings.

(3.) Before considering the facts and submissions of the parties, it would be necessary to consider the history of the case, which had resulted in the present petition under Section 482 of Cr.P.C.