B. NARENDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Appeal has been preferred against judgment and order, dtd. 5/5/2025, passed in W.P.No.27032 of 2024, whereby the Writ Petition filed by the petitioner was dismissed.

(2.) The Writ Petition was filed by the petitioner with a view to seek a Mandamus for entrusting the investigation in F.I.R. No.103 of 2024, dtd. 30/5/2024, registered with I Town Police Station, Dharmavaram, Sri Satya Sai District to the Central Bureau of Investigation. The F.I.R. in question was registered for offences under Ss. 302, 201, 120-B, read with Sec. 149 of the Indian Penal Code, 1860, and Sec. 3(2)(V) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989.

(3.) The case of the petitioner was that he had been falsely implicated in the said crime in regard to the alleged murder of Birru Sampath Kumar.