Kanwaljit Singh Ahluwalia, J. - (1.) It is a matter of pain and anguish to record the contention of the learned counsel appearing for the petitioner/aggrieved-wife that in an ordinary matrimonial dispute where the investigation was twice conducted and the Investigating Agency came to a conclusion that the husband and his relatives are to be prosecuted upon complaint filed by the petitioner/ aggrieved-wife, at the intervention of the Office of the Home Minister, investigation has been transferred to C.I.D. (C.B.).
(2.) The learned Public Prosecutor appearing for the State submits that the investigation, under the directions of the Superintendent of Police (Civil Rights), Rajasthan, Jaipur, was transferred to Additional Superintendent of Police, C.I.D. (C.B.), Range Cell, Bharatpur.
(3.) The learned counsel appearing for the petitioner has submitted that the Special Crime Branch investigate the matters, which have wide ramifications and only those important matters which deal with organized crime and law & order can be transferred to C.I.D. (C.B.). It is submitted that there was no justification to transfer ordinary husband-wife dispute to the C.I.D. (C.B.) and that too, on the intervention of the Office of the Home Minister. Counsel has further submitted that the husband wield political influence and, thus, on-going investigation has been trampled and this amounts to interference in criminal administration of justice.;