SUKUMAR TALUKDAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard Mr. P Choudhury, learned counsel for the petitioner and Mr. B.J. Talukdar, learned Govt. Advocate, Assam. Also heard Mr. J Roy, learned counsel for respondent No.6, Mr. S Borthakur, learned counsel for respondent No.11, Mr. H Gupta, learned Central Govt. Counsel and Mr. PN Choudhury, learned Senior Retainer Counsel, Central Bureau of Investigation (CBI).

(2.) None has appeared for respondent Nos. 7 to 10 despite service of notice.

(3.) By filing this petition under Art. 226 of the Constitution of India, petitioner seeks a direction to the respondents, more particularly, respondent Nos.1 to 5 to hand over investigation of Dispur PS Case No.1786/2014, registered under sections 120B/306 Penal Code to the CBI for investigation.