BOHATIE DEVI (DEAD) Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Allahabad in Criminal Misc. Writ Petition No. 7093/2019, by which, the High Court has dismissed the said writ petition preferred by the appellant herein - mother of the deceased - Satyveer alias Kallu, in which, the appellant challenged order dtd. 13/2/2019 passed by the Secretary (Home), State of UP, Lucknow, whereby he ordered for further investigation by CBCID of Case Crime No. 1069/2014, the original writ petitioner has preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell are as under: -

(3.) Ms. Vibha Datta Makhija, learned Senior Advocate has appeared on behalf of the appellant and Shri S. Nagamuthu and Shri Rameshwar Singh Malik, learned Senior Advocates have appeared on behalf of respondent Nos. 8 and 11. Shri Anand Sanjay M. Nuli, learned counsel has appeared on behalf of the intervenor.