- (1.) Heard finally, with the consent of the parties.
(2.) This intra-court appeal is directed against the impugned order of Single Bench dated 4th November, 2011, whereby writ petition filed by petitioner/appellant, has been dismissed.
(3.) The petitioner filed a writ petition before Single Bench, wherein he made a prayer that respondents No. 1 to 3 and 6 may be directed to transfer the investigation of FIR No.421/2011 registered at Police Station, Shipra Path, Jaipur to Central Bureau of Investigation (CBI) and CBI may be directed to investigate the matter thoroughly in fair and impartial manner in order to take appropriate action against the respondents No. 7 to 12 and other accused.;