LAWS(ALL)-2019-7-309

ANSAR AHMAD Vs. STATE OF UP THRU

Decided On July 10, 2019
ANSAR AHMAD Appellant
V/S
State Of Up Thru Respondents

JUDGEMENT

(1.) The present petition has been filed seeking issuance of a writ in the nature of certiorari quashing order dated 18th May, 2018 passed by respondent no. 4, by which the investigation of First Information Report No. 0017 of 2018, under Sections 147, 148, 149, 307, 302, 120-B, 34 Indian Penal Code and Section 3/4 Explosive Substances Act, Police Station Jagdishpur, District Amethi, has been transferred from local police to CBCID.

(2.) The impugned order dated 18th May, 2018 (Annexure-1) has been read in extenso. The order does not disclose any reason for transfer of investigation. The order rather reflects the name of wife of the accused and respondent no. 11 who happens to be Member of Legislative Assembly.

(3.) We have heard learned counsel for the petitioner Shri Brij Mohan Sahai, learned counsel for respondent no. 10, Sri Rajendra Kumar Dwivedi and learned counsel for the State Sri S.P. Singh.