RAJEEV NAYYAR Vs. UNION TERRITORY AND ORS.

JUDGEMENT

(1.) THE Petitioner seeks a Mandamus to direct Respondents No. 1 to 3 to hand -over the investigation of the criminal case FIR No. 152 dated 26.06.2010 [Annexure P -9] under Sections 323, 307, 341/34 IPC, registered at Police Station, Sector 36, Chandigarh, to the Central Bureau of Investigation.

(2.) IN deference to the order dated 07.02.2011, Shri Sukhbir Singh Rana, SHO, Police Station, Sector 36, Chandigarh has filed an affidavit of the SSP, Chandigarh along with the status report which are taken on record.

(3.) SHRI Rana informs that during the course of investigation, the 5th Respondent has been arrested. He, however, explains that the investigation is yet to be completed. The affidavit of the SSP, Chandigarh reveals that day -to -day investigation is being monitored by him. That being so, the order dated 07.02.2011 stands complied with.