ASHISH MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) The abovementioned writ petitions have been filed by petitioner Ashish Mishra son of Sri Arun Kumar Mishra, who is accused in Case Crime No.72 of 2014, under Section 302 IPC, Police Station Gomati Nagar, District Lucknow relating to murder of Vijay Pandey alias Ashish Mishra and Rohit.

(2.) In Writ Petition No.1333 (M/B) of 2014, the relief sought is for quashing of the first information report by issuing a writ of certiorari and further for issuing mandamus against the opposite parties not to arrest the petitioner.

(3.) In Writ Petition No.7146 (M/B) of 2014, the relief sought is for issue a writ of certiorari quashing the order whereby the application moved by the mother of the petitioner to transfer the investigation to CBCID or any other independent agency, has been rejected by the Principal Secretary (Home) and further to issue a mandamus to the opposite parties to transfer the investigation of the abovementioned case to CBCID or other independent investigating agency to ensure fair and judicious investigation. In this writ petition, the mandamus sought by the petitioner for directing the opposite parties not to arrest him, the similar relief has already been sought by the petitioner in Writ Petition No.1333 (M/B) of 2014.