- (1.) Sri Rakesh Prasad has filed vakalatnama on behalf of the petitioner which is taken on record. He states that he has taken no objection from Ms. Mamta Sen earlier counsel for the petitioner.
(2.) Heard Sri Rakesh Prasad, learned counsel for the petitioner, Ms. Swati Agrawal, learned counsel appearing for respondent no. 6, Sri Gaurav Pratap Singh, learned A.G.A. for the State and perused the record.
(3.) By means of present writ petition, the petitioner has prayed for quashing the order dated 20.7.2018 passed by respondent no. 2 transferring the investigation to the C.B.C.I.D. in case crime no. 217 of 2016 under sections 323, 376, 506 I.P.C. and 3/4 POCSO Act, police station Utraon, District Allahabad and case crime no. 255 of 2016 under sections 323, 504, 506, 452 I.P.C., police station Utraon, District Allahabad.;