Imtivaz Murtaza, Amar Saran, JJ. - (1.) This writ petition has been filed by the complainant with a prayer to set aside the order dated 14.12.2005 passed by the State Government transferring the investigation from local police to CBCID and also for a direction to the Station House Officer of police station Titabi, district Muzaffarnagar to conclude the investigation of case crime No. 383 of 2005, under Sections 147/148/149/504/307/302 IPC (which was the case filed by the petitioner against Soban and Ors.) and also of the cross case at case crime No. 383-A of 2005, under Sections 147/148/323/307/302/504 IPC (in which petitioner and Ors. were made accused Both pertain to the police station Titabi, district Muzaffarnagar.
(2.) We have heard learned Counsel for the petitioner and learned Additional Government Advocate representing the State and perused the petition and the counter affidavit file by Ruchita Chaudhari, Deputy Superintendent of Police, CBCID, Meerut Sector, Meerut, the investigating officer on behalf of the Director General, CBCID, Lucknow and D.I.G, CBCID, Meerut Region, Meerut.
(3.) It has been specifically averred by the petitioner in paragraphs 7 and 8 of the petition that transfer was effected as the accused of case crime No. 383 of 2005 approached the Samajwadi Party Member of Parliament from Muzaffarnagar Shri Chaudhary Munawwar Husain, who wrote a letter to the Chief Minister dated 30.10.2005 and on that basis the State Government passed the order dated 14.12.2005 without application of mind and has transferred the investigation of both the cases, i.e. case crime Nos. 383 of 2005 and 383-A of 2005 to the CBCID.;