BOHATI DEVI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Vivek Kumar Singh, learned counsel for the petitioner, Sri Nipun Singh, learned counsel for respondents and Sri Deepak Mishra, learned AGA.

(2.) Petitioner has filed this writ petition for issuing a writ or direction or order in the nature of certiorari quashing the impugned order dtd. 13/2/2019 passed by respondent no. 1 / Secretary (Home), State of UP, Lucknow whereby he ordered for further investigation by CBCID of Case Crime No. 1069 of 2014 under Sec. 302, 120-B IPC at Police Station Baraut, district Baghpat.

(3.) Petitioner's case in short is that his son Satyveer alias Kallu was murdered by unknown persons, in respect thereof an FIR was lodged by the informant Sanjeev Kumar, S/o Ishwar Singh, son-in-law of the petitioner against Smt. Anju (Wife of deceased) and 2 unknowns.