SANJAY GUPTA Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Perused the report submitted in pursuance of orders of the Court. This Court does not deem it proper to go into the question of compliance of an earlier order passed in a second bail application in the present writ petition there being no prayer for compliance in the present writ petition.

(2.) Petitioner has preferred this writ petition stating therein that on 21.12.2017, while he was at Jawahar Circle, a Innova Car bearing Registration No. RJ-14-UB-8912 turned toward the Airport without giving indicator, as a result of which complainant lost his balance, when he made a complaint to the persons sitting in the Innova Car, they gave beating to him. Police registered an F.I.R. and submitted charge-sheet under Section 341, 323, 427 IPC. On submission of the charge-sheet, Magistrate directed the police to re-investigate the matter. On re-investigation, police added Section 279 IPC.

(3.) It is contended by counsel for the petitioner that police has not investigated the case properly as some Police Officers were involved in this case. A prayer is made in the writ petition for transferring the investigation to Central Bureau of Investigation (in short 'CBI') or Special Investigating Team or to Police S.O.G., Jaipur.