(1.) The factual matrix of the case as emerges from the pleading of the parties is that on 30.04.2013 the petitioner, Vikram Bhardwaj, who alleges himself to be the Manager of Shree 108 Mauni Baba Ram Leela Committee, Kashi lodged a First Information Report against respondent nos. 8 to 15 under sections 147, 148, 149, 307, 504, 506 & 120 B IPC and 7 of Criminal Law Amendment Act at Police Station Jaitpura, Varanasi. As per the said FIR, at the behest of respondents no. 9, 11 & 15 the other private respondents attempted to grab the land of the Ram Leela Committee and when the petitioner obstructed, they opened fire. The said case was registered as case crime no. 60 of 2013. The matter was being investigated by the local police.
(2.) Smt. Neelam Rao wife of Sanjay Kumar Rao - respondent no. 10 is alleged to have made a representation to the Chief Minister, U.P. in which she stated that for a fair investigation in case crime no. 60 of 2013, 80 of 2013 and 89 of 2013, pending against her and her husband, the investigation be ordered to be conducted by Crime Branch, Crime Investigation Department (CB-CID).
(3.) On 16.05.2013 Shri Kailash Chaurasia, State Minister, Bal Vikas Evam Pustahar, Basic Shiksha, Lucknow wrote a letter to the Chief Minister, U.P. requesting the latter to pass necessary orders for investigation of the false cases lodged against the husband of Smt. Neelam Rao by the CB-CID. The letter / representation made by Smt. Neelam Rao alleged to have been enclosed along with the letter dated 16.05.2013 is not on record. The letter dated 16.05.2013 written by Shri Kailash Chaurasia to the Chief Minister, Uttar Pradesh is being quoted below: