RANBEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.K.Garg, learned counsel for the petitioner, Sri R.K.Mishra, learned Brief Holder for the State and perused the impugned FIR as well as material brought on record.

(2.) This petition has been filed by the petitioners with a prayer to direct the respondents concerned to transfer the investigation of Case Crime No.991 of 2017, under Sections 498A, 304-B, 201 I.P.C., Police Station Surajpur, District Gautam Buddh Nagar to independent investigation Agency, i.;e., C.B.I. or Special Investigation Team and submit the report in accordance with law. A further prayer has also been made to direct the respondents/police to arrest the accused persons, i.e., respondent nos. 4 to 8 in pursuance of the FIR dated 23.11.2017 registered as Case Crime No.991 of 2017, under Sections 498A, 304B, 201 I.P.C., Police Station Surajpur, District Gautam Buddh Nagar.

(3.) It has been contended by learned for the petitioner that petitioner is the informant of the present case and he has lodged an FIR against the accused respondent nos. 4 to 6 for the death of his daughter and the accused respondent nos. 4 to 6 have challenged the said FIR before this Court by means of filing Crl. Misc. Writ Petition 27701 of 2017 in which arrest of the Nanad of the deceased has only been stayed by Coordinate Bench of this Court vide order dated 112.2017, copy of which is annexed at page-25 of the writ petition, and the investigation has not been concluded till date, hence he has come up before this Court.