PAL ALIAS PALLA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order passed by the Allahabad High Court on 14th December, 2007, disposing of the Appellants application under Section 482 Cr.P.C. directions which were in keeping with the orders of the learned Magistrate impugned in the said petition.

(3.) On 1st July, 1996, the Appellant herein lodged a First Information Report at Nanauta Police Station in the District of Saharanpur, U.P., in regard to offences alleged to have been committed by Yashpal, Pramod, Dharma, Kalu and Kanwar, all residents of Village Bhojpur under Nanauta Police Station, under Sections 147, 323 and 302 I.P.C. The said five accused were alleged to have committed the murder of Bhartu, the father of the Appellant. According to the Appellant, the Investigating Officer began to conduct the investigation in a manner which was geared to favouring the accused. The Appellant, accordingly, filed a Writ Petition (Crl.) No. 1166 of 1997, together with Gyan Singh, before the Allahabad High Court and prayed for the investigation to be entrusted to an independent agency.