- (1.) Dr. Raj Kumar Batra has approached this Court questioning the validity of the order dated 23.10.2013 passed by the Senior Superintendent of Police, Meerut transferring the investigation from District Meerut to District Ghaziabad pursuant to the order dated 17.10.2013 passed by the Inspector General of Police, Meerut Zone, Meerut.
(2.) Record in question reflects that First information report has been lodged by the petitioner on 21.10.2012 as Case Crime No. 193 of 2012, under Sections 498A, 324, 504, 506, 307 IPC and 3/4 D.P. Act, Police Station Railway Rod, District Meerut.
(3.) Validity of lodging of first information report has been challenged by Aditya Mehra by filing Criminal Misc. Writ Petition No. 1331 of 2013 wherein this Court on 5.2.2013 disposed of the said writ petition with the direction to respondent no.5 to appear before the Court below and obtain bail within 30 days.;