R.C.Deepak and G.P.Srivastva, JJ. - (1.) Heard Sri P.C. Srivastava, learned Counsel for the petitioner, Sri Surendra Singh, learned Additional Government Advocate for the State, Sri G.S. Hajela, learned Counsel for the C.B.I. and perused the record.
(2.) This criminal misc. writ petition has been filed by the petitioner challenging the investigation as a whole and exclusion / exoneration of the main accused Ramvriksh Yadav.
(3.) We have gone through the entire record including the first information report lodged by the son of the deceased with great promptitude at 16:20 hours the same day and the first information report lodged against Ramvriksh Yadav by his own official gunner named Prem Singh. Both these first information reports were registered at police station Ghanghata, district Sant Kabir Nagar vide case crime No. 498 of 2005 under Sections 147, 148, 149, 302, 308, 504, 506, 323 IPC, Section 7 of Criminal Law Amendment Act and Sections 134-B / 135 of People Representative Act (Lok Pratinidhitva Adhiniyam) and case crime No. 498-A of 2005 under Sections 147, 323 IPC.;