VISHNU SHANKAR TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been placed for passing order.

(2.) I have already heard all the concerned parties.

(3.) Petitioners have filed this criminal writ petition for issuance of writ in the nature of mandamus for handing over investigation of Gaya Civil Lines P.S. Case No. 118 of 2011 to an independent agency and to prosecute the real culprits including the erring police officials for deliberately framing the petitioners as an accused in above stated case and also for holding that ongoing investigation of above stated case in respect of the petitioners is illegal/bad.