ANIL KUMAR,J. - (1.) Heard Sri Purnendu Chakravarty, learned counsel for the petitioner , learned Additional Government Advocate for opposite parties no.1 to 3 and Ms. Samidha, learned counsel for opposite party no.4.
(2.) By means of present writ petition, petitioner has prayed the following reliefs:- "(a) to issue a writ order or direction in the nature of mandamus for passing appropriate directions for investigation by CBI or by any other Investigating Agency regarding the false implication and brutality caused by the Police Officers and Policemen against the petitioner and false implication in the alleged three crime numbers (314/2019,44/2019 and 315/2019) so as to unveil the truth of the facts for punishment of the arraying police officers/ policemen in the interest of justice. (b) to issue a writ, order or direction in the nature of mandamus commanding the opposite party no.1 ( State of Uttar Pradesh) to conduct fair and impartial investigation of this entire allegation in respect of three crime numbers (314/2019,44/2019 and 315/2019) which shall be conducted by a Police Officer at least at the rank of Superintendent of Police or above in the interest of justice."
(3.) Learned counsel for the respondents has raised a preliminary objection to the effect that in the present case in respect to relief claimed, petitioner has not approached the authority concerned, so in view of the said fact writ of mandamus cannot be granted to him.;