PER A.S.CHANDURKAR,J. - (1.) Heard.
(2.) By this Writ Petition, the petitioner prays that the investigation that has been conducted in Crime No. 109/09 with regard to an accident that took place on 26th May, 2009 be transferred to another independent agency in view of the fact that the investigation has not been done in a fair and proper manner.
(3.) It is the case of the petitioner that on 26th May, 2009 when he was riding his two -wheeler, he was hit by another vehicle, due to which he had a fall and suffered injuries. He made an oral report on the same day which was registered as Crime No. 109/09. According to the petitioner, he was admitted in a hospital at Pune on 27th May, 2009 and was under treatment till 1st June, 2009.;