PUSHPLATAKHERA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) We have heard learned counsels and proceed to dispose of this writ petition.

(2.) The petitioner has preferred the present writ petition to seek a direction to the Central Bureau of Investigation (for short 'CBI') to investigate FIR No. 659/2008 (Case No.138 of 2016), u/s 365/302 IPC and FIR No.657/2008, u/s 325/302 IPC, both registered at P.S. Kotwali, Haridwar, Uttarakhand, in view of the directions issued by this Court, in its judgment dtd. 1/6/2010, in Habeas Corpus Petition No.12 of 2008.

(3.) The petitioner's brother, namely Rakesh Pahuja, who was the resident of Delhi, went to Mussoorie and, thereafter, to Haridwar along with his wife Veena Pahuja, daughter Preeti and son Paras, apart from Ms. Priyanka, who was the daughter of respondent no.3. Respondent no.3 is the brother of Veena Pahuja.