USMAN ALI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Rakesh Pande, learned Senior Advocate assisted by Mohd. Aman Khan, learned counsel for the petitioner and Shri Paritosh Malviya, learned AGA-I alongwith Shri Sanjay Kumar Singh, learned AGA for the State-respondents.

(2.) The instant writ petition is preferred under Article 226 of Constitution of India seeking following reliefs:

(3.) The real brother of the petitioner namely Imtiyaz Ahmad, who was sitting Chairman of the Town Area Chopan, District Sonbhadra, was murdered in the morning of 25/10/2018. The incident was immediately reported to the concerned police station, whereupon First Information Report, [FIR] dtd. 25/10/2018 was registered as Case Crime No.238 of 2018 under Ss. 147, 148, 302, 120-B of Indian Penal Code,[IPC] and Sec. 7 of Criminal Law Amendment Act, 1932, Police Station Chopan, District Sonbhadra against Rakesh Jaiswal, Ravi Jalan and four unknown shooters. One assailant/accused Kashmir Paswan @ Rauket was arrested by the police from the spot with prohibited 9mm Carbine and its cartridges. The matter was investigated by the police and during investigation Secs. 149 and 34 IPC were added. Six accused persons including Kashmir Paswan were arrested by the police.