Umesh Veer Vikram Singh vs State of Uttarakhand and Others

Prafulla C. Pant, J.—Heard.

By means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought direction that the investigation of crime No. 116 of 2011, relating to offences punishable u/s 420, 406, 504, 506 Indian Penal Code, Police Station Dalanwala, District Dehradun, be transferred to Central Bureau of Investigation.

The allegations in the First Information Report are that the complainant, and his wife were cheated of Rs. 5,10,000/- by the accused by promising to provide Government job. The Petitioner is said to be Legal Advisor of the organization run by the other two accused. It is also alleged that other persons were also cheated by the three accused. Earlier also a writ petition No. 631 of 2011, was filed by the accused for quashing of the FIR, which was dismissed by this Court vide its order dated 28.07.2011.

Learned Counsel for the Petitioner submitted that the Petitioner is innocent, and false allegations have been made by the dismissed employee of the Petitioner''s organization, in the FIR in connivance of the State Police. However, having considered submissions of learned Counsel for the parties, and after going through the papers on record, this Court does not find any sufficient reason to transfer the investigation of the case at this stage.

Therefore, without expressing any opinion as to final merits in the matter, the writ petition is dismissed summarily. (Stay application No. 9128 of 2011, stands disposed of).