DULAL GHOSH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. K. Das, learned counsel for the petitioner. Also heard Mr. D. Nath, learned State Counsel for respondent Nos. 1 to 5 and Mr. K. K. Parasar, learned CGC for respondent No. 6.

(2.) In this petition, the petitioner has sought for a direction to be issued to the State respondents for handing over the investigation of the case relating to the death of his son to the Central Bureau of Investigation (CBI).

(3.) The facts leading to filing of this writ petition may be briefly stated as follows: