CHANDRAVIR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The facts giving rise to this writ petition are that on the basis of first information report lodged against the petitioners a case was registered being case crime No. 190 of 1994 under Sections 147, 148, 149, 307 and 302, I.P.C. at Police Station Fatehpur Sikri Sub-District Kirawali District Agra. In the said first information report all thefour petitioners, namely, Chandraveer, Raghunath, Gopal and Ramesh, were named as assailants who were armed with deadly weapons and caused death of Harveer and also caused injuries to other persons. The investigation of the case was taken by local police but later on the investigation was transferred to CBCID on 4-8-1994 by order of the Government. The investigation of the case continued with the CBCID till 9-9-1994 and on that date the State Government cancelled its earlier order dated 4-8-1994 and again transferred the investigation to the local police.

(2.) In this writ petition the order dated 9-9-1994 re-transferring the investigation from CBCID to the local police has been challenged and a relief of quashing that order has been sought.

(3.) Our attention has been drawn towards various documents by learned counsel of both the parties in support of their respective contentions.