Uttarakhand High Court
Pramjeet Singh Alias Pamma vs State Of Uttarakhand And Others on 2 July, 2018
Author: Lok Pal Singh
Bench: Lok Pal Singh
WPCRL No.1025 of 2018 Hon'ble Lok Pal Singh, J.
Mr. S.R.S. Gill, Advocate for the petitioner.
Mr. P.S. Bohara, A.G.A. for the State. This writ petition has been filed for the following reliefs, among others:
"i) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent no.1 to transfer the investigation of various crime numbers in which the petitioner has been implicated with relation to recovery dated 27.01.2018 in relation to F.I.R. no.20 of 2018 under section 379 of IPC, F.I.R. No.29 of 2018, under section 379 of IPC and F.I.R. no.30 of 2018 under section 379 of IPC, police station Gadarpur, District Udham Singh Nagar to CBCID or SIT qua the petitioner."
A short counter affidavit has been filed on behalf of the Investigating Officer along with misc. application IA No.4827 of 2018.
Application is allowed. Short counter affidavit is taken on record.
It is stated in the short counter affidavit that during investigation nothing has been found against the writ petitioner. However, credible evidence has been collected against co-accused Satpal Kumar and a charge sheet has been submitted against him on 10.03.2018.
On perusal of short counter affidavit, no case is made out against the petitioner. Therefore, there is no requirement to transfer investigation of the case.
In view of the above, writ petition is dismissed.
(Lok Pal Singh, J.) 02.07.2018 Rajni