Goverdhan Singh S/O Shri Bharat ... vs State Of Rajasthan
2023 Latest Caselaw 2183 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR
             S.B. Criminal Writ Petition No. 287/2022

Goverdhan Singh S/o Shri Bharat Singh Parihar
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan & Ors.
                                                                ----Respondents

Connected With

1. S.B. Criminal Miscellaneous (petition) No. 1815/2020

2. S.B. Criminal Miscellaneous (petition) No. 3960/2020

3. S.B. Criminal Writ Petition No. 69/2022

4. S.B. Criminal Miscellaneous (petition) No. 4388/2022

5. S.B. Criminal Miscellaneous (petition) No. 4442/2022

6. S.B. Criminal Miscellaneous (petition) No. 5005/2022

7. S.B. Criminal Miscellaneous (petition) No. 5951/2022

8. S.B. Criminal Miscellaneous (petition) No. 6799/2022

9. S.B. Criminal Miscellaneous (petition) No. 10945/2022

For Petitioner(s) : Mr. Manish Gupta Mr. Ravindra Singh Shekhawat Mr. Prameshwar Lal Pilania Mr. Ajit Singh & Mr. Ajaj Nabee For Respondent(s) : Mr. R.P. Singh, AAG assisted by Mr. Jayvardhan Singh Shekhawat & Mr. Aditya Singh Dr. V.B. Sharma, AAG Mr. Riyasat Ali, PP Mr. Abhinav Sharma Mr. Swadeep Singh Hora

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

15/02/2023

S.B. Criminal Writ Petition No. 287/2022:

The petitioner, an accused, seeks transfer of investigation in

all the FIRs lodged against him by the Rajasthan Police to the

Central Bureau of Investigation.

(2 of 2) [CRLW-287/2022]

Learned Additional Advocate General has raised a preliminary

objection as to maintainability of the writ petition seeking change

of Investigating Agency on behest of an accused relying upon the

judgment of a Larger Bench of the Hon'ble Supreme Court in case

of Romila Thaper Vs. Union of India: (2018) 10 SCC 735

followed by their Lordships in case of Arnab Ranjan Goswami

Vs. Union of India & Ors.:(2020) 14 SCC 12 and a co-ordinate

Bench of this Court dated 10.11.2022 passed in S.B. Criminal

Writ Petition No.672/2022: Nirmala Devi & Anr. Vs. State of

Rajasthan & Ors.

Learned counsel for the petitioner prays for and is granted

two weeks' time to counter the preliminary objection.

List these matters after two weeks.

Interim order, if any, to continue till the next date in S.B.

Criminal Misc. Petition No.6799/2022.

(MAHENDAR KUMAR GOYAL),J

Sudha/12-21

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