BALBIR SINGH NEHRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner alleges that respondent No. 7 illegally withdrew an amount of Rs. 2.60 crores from the State Bank of India on March 2, 1998. A case was registered on March 10, 1998. The accused were granted anticipatory bail on March 20, 1998. In spite of the lapse of sufficient time, the police has not made a proper investigation. He, thus, prays for the issue of a writ of mandamus to the State of Haryana to transfer the investigation of the case registered vide FIR No. 129 dated March 10, 1998 with the Police Station, City Kaitha under Section 420, IPC to the C.B.I.

(2.) Separate written statements have been filed on behalf of different respondents.

(3.) Counsel for the parties have been heard.