MOHAMMAD SHAHID SIDDIQUI Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition has been filed challenging the order dtd. 11/11/2020 passed by the learned Sessions Judge, Rae Bareli and praying for trial of Sessions Trial No. 429 of 2015, 'State of U.P. Vs. Shailendra Singh' and Sessions Trial No. 473 of 2015, ' State of U.P. vs. Rashid Siddiqui' be expedited in the interest of justice.

(2.) It is the case of the petitioner that the son of the petitioner was a lawyer practicing primarily in the District & Sessions Court, Prayagraj, who was murdered by the respondent No.2 in broad daylight within the Civil Court premises of District Prayagraj on 11/3/2015. The respondent no.2 who is a police officer used his service revolver to commit the crime in question by firing on the chest of the deceased which injury proved fatal and caused death on the spot.

(3.) It has been submitted that the crime in question was committed in connivance with respondent no.3, namely, Rashid Siddiqui, who had earlier threatened the deceased son of the petitioner, FIR No. 161 of 2016 under Sec. 302 IPC was registered against the respondent nos. 2 and 3 at police station Karnal Ganj, District Allahabad which was later renumbered as Case Crime No. 183 of 2015.