- (1.) Heard P. K. Upadhyay, counsel for the petitioner and V. C. Mishra, Advocate General on behalf of the State as well as other respondent authorities.
(2.) Petitioner seeks quashing of the order dated 23.05.2013 passed by Principal Secretary, Home, Government of U. P., Lucknow whereby he has refused to grant sanction for prosecution of three police personnel in Case Crime No.829 of 2010 under Sections 306, 506, 323, 120 B IPC.
(3.) Facts in short as on record of the present writ petition are as follows : FIR being Case Crime No.829 of 2010, under Sections 306, 506, 323, 120 B IPC, P. S.Kerakat, District-Jaunpur was registered on 20.10.2010, by Smt. Shila, mother of the deceased Yogendra Kumar. In the FIR it was mentioned that her son Yogendra Kumar was forced to commit suicide because of the undue pressures brought upon him by his accused wife as well as by constables Prabhu Nath Ram, Madhusudan Mishra and S.I., Vikas Pandey, In-Charge of the police outpost-Gaddi.;