Allahabad High Court
Shiv Ratan Singh Solanki vs State Of U.P. & Others on 2 July, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 11564 of 2010 Petitioner :- Shiv Ratan Singh Solanki Respondent :- State Of U.P. & Others Petitioner Counsel :- Rajiv Gupta,Dileep Kumar,R.K. Singh,Rajrshi Gupta Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Naheed Ara Moonis,J.
It is submitted by the learned counsel for the petitioner that, after investigation in case crime no.2487 of 2009 chargesheet was submitted against certain accused persons and the petitioner was exonerated. Thereafter on an application moved by the complainant, State Government has transferred the investigation to C.B.C.I.D. It is submitted by the learned counsel for the petitioner that, there was no justification for the State Government for directing the investigation by C.B.C.I.D. when the charge sheet was pending before the Court.
Learned A.G.A. prays for and is granted two weeks time to file counter affidavit. Rejoinder affidavit if any may be filed within one weeks next thereafter.
List this matter after expiry of the aforesaid period. Till the next date of listing the order dated 22.4.2010 and 26.4.2010, transferring the investigation of Case Crime no.2487 of 2009, under Section 115, 120B, 353/34 IPC, P.S. Prem Nagar, District Bareilly, shall remain stayed.
Order Date :- 2.7.2010 Mustaqeem.