RESHAM SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Arvind Verma, learned Senior Advocate assisted by Sri Jaspreet Singh Rai, Sri Anurag Bajapayee and Smridhi Sharma, learned counsels for the petitioner and Sri Raghvendra Singh, learned Advocate General assisted by Sri Shiv Nath Tilhari, learned A.G.A. for the State - respondents.

(2.) This writ petition has been filed praying for the following relief:

(3.) Thus, the sole prayer of the petitioner is that a fair investigation be conducted in the matter of incident dtd. 3/5/2021 with respect to which the petitioner has lodged a First Information Report No.0272/2021 dtd. 8/5/2021 under Ss. 147, 323, 342, 504 I.P.C., P.S. Puranpur, District Pilibhit and the FIR No.0264/2021 dtd. 3/5/2021, P.S. Puranpur, District Pilibhit lodged by the police. Initially, the police has registered FIR against the petitioner and his family members under Sec. 147, 149, 188, 269, 332, 353, 427, 504 I.P.C. but subsequently, as per Para-3(xix) of the supplementary affidavit of Sweta Kumari Yadav, Circle Officer, Crime Bareilly, dtd. 16/7/2021 filed on behalf of Director General of Police, Uttar Pradesh, Lucknow, the names of the other family members of the petitioner namely Satyendra Singh, Harjindar Singh, Sukhvindar Singh and Rajendra Kaur relating to FIR No.264/2021 (lodged by the police) have been dropped and Ss. 147 and 149, I.P.C. against the petitioner was also dropped and now the investigation against the petitioner is continuing for offences only under Sec. 188, 269, 332, 353, 427, 504 I.P.C.