VIRENDRA KUMAR SRIVASTAVA,J. - (1.) Heard Sri Dilip Kumar Pandey, learned counsel for petitioners, Sri S.P. Singh, learned A.G.A. and perused the record.
(2.) By means of the present writ petition, the petitioners have prayed for a direction to opposite parties to made the fair and proper investigation by transferring the investigation of Crime No. 17/2020 U/s 302, 201, 323, 506 I.P.C ., Police Station Harchandpur, District Raibareli by other competent investigating agency/Central Bureau of Investigation, heard quarter at New Delhi, to protect them from undue harassment as they have been implicated in present case due to political pressure in order to protect the actual culprits.
(3.) Sri Dilip Kumar Pandey, learned counsel for petitioners while pressing the said relief submits that respondent No. 8/Dilip Kumar Gupta has lodged an F.I.R. dated 02.02.2020, Case Crime No. 17/2020 U/s 302, 201, 323, 506 I.P.C ., Police Station Harchandpur, District Raibareli.;