(1.) This petition has been filed to quash in F.I.R. in Cr. No. 277 of 2010 on the file of the 1st Respondent and direct that the investigation in the case to be transferred to the C.B.C.I.D. for fresh investigation.
(2.) Heard both sides.
(3.) The long and short of the relevant facts which are absolutely necessary and germane for the disposal of this petition would run thus: