- (1.) Heard Sri Dilip Kumar, Sri S.P.S. Chauhan, Smt. Meenakshi Chauhan, Sri Niklank Jain, counsel for the etitioner of both the writ petitions, Sri Viresh Misra, Senior Advocate assisted by Sri Sudhanshu Srivastava, counsel for Sri Anurodh Singh.
(2.) The Criminal Misc. Writ Petition No. 14250 of 2012 has been moved by the petitioner Sonu Verma with the following prayers : (i) to issue a writ, order or direction in the nature of certiorari quashing the impugned undated letter/order issued by the respondent no. 2 to the respondent no. 3 (Annexure no. 5 to the writ petition); (ii) to issue any such other and further writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case; and (iii) to award the cost of the petition in favour of the petitioner.
(3.) The Criminal Misc. Writ Petition No. 712 of 2012 has been moved by the petitioner Sonu Verma with the following prayers : (i) to issue a writ order or direction in the nature of mandamus commanding and directing the respondent no. 1 to 6 to take appropriate action/arrest to the respondent no. 7 to 11 in Case Crime No. 145 of 2011, under sections 147, 148, 149, 302, 307, 404 I.P.C. and 7 Criminal Law Amendment Act, Police Station Jaithara, District Etah. (ii) to issue a writ order or direction in the nature of mandamus commanding/ directing the respondent no. 1 to investigate the Case Crime No.145 of 2011, under section 147, 148, 149, 302, 307, 404 I.P.C. and 7 Criminal Law Amendment Act, Police Station Jaithara, District Etah through any other superior investigating agency. (iii) to issue any other writ order or direction in which this Hon'ble Court which may deem fit and proper under the circumstances of the case.;