PRAVEEN PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed for a direction in the nature of mandamus commanding the State of U.P. to transfer investigation of case Crime No. 17 of 2005 under Sections 147/148/149/307/427 IPC and 7 Criminal Law Amendment Act, PS Handia, District Allahabad, to CBCID or any other investigating agency other than the police of PS Handia, District Allahabad.

(2.) We have heard Sri Vinod Prasad for the petitioner, and the learned A.G.A representing the State and perused the record.

(3.) Counter affidavit has been filed by Sri Prem Kumar Yadav, the present investigating officer of this case. As the learned counsel for the petitioner did not want to file a rejoinder affidavit hence this case has been heard on merits.