DEONATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER 'sgrievances is against handing over of investigation of Masrakh P.S. Case No. 154/99 back to the local police after the case had already been transferred to C.I.D. Bihar, Patna and investigation of the same had already been taken over by the C.I.D. The petitioner has alleged that such re -transfer is wiithaout any valid and justified reason and 1 is actually at the instance of local M.L.A. who made a request for such action through his letter dated 6.3.2000 (An - nexure -4). Bihar State Industrial Development Corporation Limited Versus Dharmaraj Pandey

(3.) ON the basis of material available on record, I am constrained to hold that the impugned action of the respondents in re -transferring the case to the local police is without any valid and cogent reason and accordingly this writ application is allowed and the order contained in An -nexure -5 is hereby quashed. The aforesaid criminal case should be investigated in accordance with law by the C.I.D. Bihar.