NAHEED ARA MOONIS,J. - (1.) Heard the learned counsel for the petitioners, the learned counsel Sri Sanjay Kumar Yadav appearing for the Union of India the respondent no.5 and the learned A.G.A. on behalf of the State and have perused the record.
(2.) By means of the present petition the petitioners have prayed for a direction in the nature of mandamus commanding the respondent nos. 1 and 2 to entrust the investigation of the case Crime No. 1131 of 2019, under Section 302/34 I.P.C., police station Dhoomanganj, district Prayagraj to the Central Bureau of Investigation or some other independent agency for fair and impartial investigation.
(3.) It is further prayed to issue a writ in the nature of mandamus commanding the respondent no. 4 (The Station House Officer/Investigating Officer), police station Dhoomanganj, district Prayagraj not to arrest the petitioner no. 3 Mohd. Athar in the aforesaid case.;