MOTI LAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Since these writ petitions are inter partes, which have been heard together, and common question of law and facts are involved in them, they are being disposed of by this common Judgment and Order.

(2.) In Criminal Miscellaneous Writ Petition No. 2124 of 1995 the prayer of the four petitioners (Petitioner No. 1 is father of petitioners Nos. 2 to 4) is to quash the order of the State Government as contained in Annexure IV. 2.1. Annexure IV is really copy of the communication made by the Joint Secretary (Department of Home) to the Additional Director General of Police (Crime Branch), dated Lucknow 2/05/1995, stating with reference to his letter dated 1/04/1995 that he has been asked to inform that the Government after reconsideration has decided to get investigation done by the local police concerning the connected prosecution and thus he is requested to stop Investigation by the C.B., CID immediately and to hand over the entire record to the local police.

(3.) In Criminal Miscellaneous Writ Petition No. 562 of 1996 the other two sons of petitioner No. 1 Moti Lal Gupta of Criminal Miscellaneous Writ Petition No. 2124 of 1995 have come up with following prayers :-