Dhirubhai Naranbhai Patel, J. - (1.) COUNSEL appearing for the petitioner after going through the counter affidavits and also after hearing respondent No. 12, who is applicant in I.A. No. 6928 of 2013, seeks permission to delete respondent No. 12 from the array of the respondents. Permission, as prayed for, is granted. Accordingly, the interlocutory application being I.A. No. 6928 of 2013 is allowed and disposed of.
(2.) COUNSEL for the petitioner is permitted to delete respondent No. 12 from the array of the respondents and the names of other respondents shall be renumbered accordingly. Necessary amendments shall be carried out in red ink during course of the day. Counsel for the petitioner further submitted that there are several allegations against respondent No. 11. The report of the Deputy Commissioner has also been pointed out before this Court along with various annexures annexed with this writ petition and the subsequent affidavits filed by the parties and it is submitted that let the matter be investigated by the Central Bureau of Investigation under Delhi Special Police Establishment Act, 1946.
(3.) COUNSEL for the State submitted that in pursuance of several allegations and the reports etc. adequate action has already been taken against respondent No. 11. Respondent No. 11 is facing criminal charges and he has been dismissed from the services of the respondents -State of Jharkhand. Moreover, in criminal cases charge -sheets have also been filed after proper investigation under Section 173 of the Code Criminal Procedure, 1973. The concerned trial court is in seisin with the matter and hence, if the petitioner is seeking further investigation then there are other Sections like 173(8) and 319 of the Code of Criminal Procedure, 1973 and thus, at this stage, this petition may not be entertained by this Court.;