RAVINDRA Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the learned A.G.A.

(2.) This writ petition has been filed for the relief that the investigation of Case Crime No. 151 of 2010. under Section 364, I.P.C. registered at Police Station Kandhala, district Muzaffar Nagar be transferred to district Rampur.

(3.) The Petitioner is an accused. It is argued by the learned Counsel for the Petitioner that the F.I.R. lodged by Smt. Bala Devi alias Rajbala alleged that the abductee Jaiveer had telephoned her from his mobile and at that time, he was at Rampur alongwith accused persons, which included the Petitioner, Ravindra, Mahipal, Rajendra and Dharmendra. After that she could not contact her husband on his mobile and she suspected that her husband has been done to death by the aforesaid four persons. It was further argued that as the informant had mentioned that she has received the telephone calls when her husband was at Rampur, hence F.I.R. at Case Crime No. 151 of 2010 could not have been registered at P.S. Kandhla, district Muzaffarnagar.