SUMIT KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the petitioners is permitted to implead Director, Central Bureau of Investigation, New Delhi, in the array of the respondents, in Writ Petition No. 6583 of 2022, during the course of the day.

(2.) Heard Sri Sudhir Mehrotra, learned counsel for the petitioner, Sri Anwar Hussain, learned counsel for the complainant and learned A.G.A. for the State. Perused the material placed on record.

(3.) By the instant writ petition, petitioners seek quashing of the F.I.R. dtd. 24/3/2022, lodged by the third respondent against unknown persons, registered as Case Crime No. 108/2022, under Sec. 363, 366 I.P.C., Police Station Rasoolpur, District Firozabad. Further, prayer has been made not to arrest the petitioners and to transfer the investigation to the Central Bureau of Investigation, New Delhi (for short 'CBI').