- (1.) Heard Sri I.K. Chaturvedi, learned counsel for the petitioner, Sri D.R. Chaudhary, learned counsel for respondent no.5 and learned Additional Government Advocate for the State-respondents.
(2.) Petitioner, before this Court, seeks quashing of the order dated 6th May, 2014 passed by the Senior Superintendent of Police, Jhansi with reference to the letter of the Deputy Inspector General of Police, Jhansi Range, Jhansi dated 22nd April, 2014, where-under the Circle Officer, Moth, Jhansi, Sri Avinash Kumar Gautam, has been directed to conduct further investigation of Case Crime No. 374 of 2013, under Sections 387, 323, 504 and 506 of the Indian Police Code, Police Station-Prem Nagar, District Jhansi and to submit his report before the Superintendent of Police.
(3.) Facts on record of this petition are as follows: Petitioner lodged a first information report against Dinesh Gautam i.e. respondent no.5 and two other unknown persons on 31st October, 2013 at Police Station-Prem Nagar, District Jhansi being Case Crime No. 374 of 2013, under Sections 387, 323, 504 and 506 of the Indian Penal Code.;