Alok Sharma, J. - (1.) The prayer in the petition is to transfer the investigation of the FIR No.78/2011, registered at Police Station Kalwar, Jaipur Rural to Central Bureau of Investigation for further investigation with the ancillary directions of expeditious and fair investigation.
(2.) The facts of the case are that the petitioner's father Banshidhar was brutally murdered in the "under construction campus" of a college on 4-6-2011, whereupon an FIR No.78/2011 was lodged at Police Station Kalwar, Jaipur inter alia for an offence u/s.302 IPC by the petitioner.
(3.) It is submitted by Shri Bajwa that the petitioner has in his statements u/s.161 Cr.P.C. detailed persons against whom there was suspicion for the murder of his father and yet no effective and fair investigation appears to have been conducted. He submits that even after a lapse of about one year from the registering of the FIR no conclusions from the investigations have been arrived at. It is submitted that the petitioner is aggrieved of slipshod and slack investigation by the police authorities and the investigation is thus apparently not in accordance with the statutory prescription of Section 173 Cr.P.C. 1973 which mandates that every investigation under Chapter 12 of the Act should be completed without unnecessary delay. It is submitted that the petitioner is continuing to suffer a sense of injustice on being denied the perpetrator of his father's murderer brought to justice.;