ASHA RAM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Sri Apul Misra, learned counsel for the petitioner, Sri R. K. Rathor, counsel for respondent No. 3 and Sri Surendra Singh, learned A.G.A. are present. Pursuant to order dated 12-4-2001, counter-affidavit sworn to by Special Secretary, Home Department, Government of U.P. has been filed.

(2.) Heard the counsel for the respective parties.

(3.) The petitioner, accused of a murder charge by filing this petition under Section 482, Cr. P. C. has prayed for quashing the State Government's order dated 20-1-2001 whereby investigation in case crime No. 214 of 2000 under Sections 302 and 307, I.P.C. of P. S. Kisni, District Mainpuri has been transferred from C.B.C.I.D. to general police. Further prayer has also been made to direct the C.B.C.I.D., Agra Division to investigate the aforesaid case in accordance with law.