UDAY RAJGARHIA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sageer Ahmed, learned Senior Advocate assisted by Sri Ajeet Singh, learned counsel for the petitioners and Sri V.P. Srivastava, learned Senior Advocate assisted by Sri Vinod Kumar Srivastava, learned counsel for the respondent No. 5 and 6 and learned A.G.A. for the State.

(2.) The petitioners are the first informants of their respective First Information Report and have challenged the order dtd. 27/2/2023 (common in all three writ petitions) passed by respondent No.2. Hence, all the three aforesaid writ petitions have been clubbed together and are being decided by a common order.

(3.) The petitioners/first informants have approached the Hon'ble High Court seeking quashing of the impugned order dtd. 27/2/2023 directing further investigation under Sec. 173(8) Cr.P.C. being conducted by the Special Investigating Team (SIT), ostensibly on the basis of fresh inputs received.