- (1.) Present application under Section 482, Code of Criminal Procedure has been filed for quashing of the order dated 18.3.2010, passed by Respondent No. 2, Superintendent of Police, Gramin (West), Agra.
(2.) Heard learned Counsel for the Applicant, learned A.G.A. for the State and perused the record.
(3.) Learned Counsel for the Applicant submitted that after investigation the charge-sheet was submitted by the Investigating Officer in Case Crime No. 561 of 2009 under Sections 420, 468, 469 and 471, I.P.C.. P.S. Sainya, district Agra. He contended that from perusal of the impugned order passed by Superintendent of Police on 18.3.2010, it is clear that he directed for reinvestigation though he has no power to direct for reinvestigation after the submission of charge-sheet. Hence, the aforesaid order is liable to be quashed, which cannot sustain in eye of law.;