- (1.) Heard Sri Pawan Kishore, Sri Piyush Srivastava, learned counsel for the petitioner, learned A.G.A. for the State of U.P. and Sri Nisheeth Yavav and Sri Shiv Sagar Singh, learned counsel for Ankur Yadav son of Sri Ramesh Chandra Yadav.
(2.) The criminal Misc. impleadment application no. 61180 of 2013 has been moved on behalf of Anukr Yadav with a prayer that he may be impleaded as respondent no. 5 for the purpose of hearing the arguments. Learned counsel for the petitioner is permitted to implead Ankur yadav as respondent no.5.
(3.) This petition has been filed by the petitioner with a prayer that : a) issue a writ order or direction in the nature of certiorari quashing the impugned order dated 6.2.2013 passed by the respondent no.2 Deputy Secretary, U.P. Government, Lucknow transferring the investigation to CBCID from the local police(Annexure No. 2 to the writ petition). b) issue a writ order or direction in the nature of mandamus commanding the respondents to get the investigation of Case Crime no. 686 of 2012 under sections 307,302 IPC registered in Police Station Civil Lines, District Meerut be continued and concluded by the local police. c) issue any other suitable direction which this Hon'ble court may deem fit and proper in the circumstances of the case.;