Ramesh Sinha, J. - (1.) The present petition has been preferred by the petitioner with a prayer to quash the impugned order dated 5.5.2016 passed by respondent no.1, Principal Secretary (Home), U.P. Lucknow, whereby the investigation of Case Crime No.769 of 2015, under Sections 147, 148, 149, 302, 307, 504 I.P.C. and Section 7 of Criminal Law Amendment Act, Police Station-Kotwali Jalaun, District Jalaun has been transferred to CBCID and further to ensure the arrest of accused respondent nos. 4 to 7 in the present case.
(2.) The brief facts of the case are that petitioner, who is informant of the case, has lodged an FIR on 6.8.2015 for the murder of his son, namely, Surya Pratap @ Vidyur Ji, which was registered as Case Crime No.769 of 2015, under Sections 147, 148, 149, 302, 307, 504 I.P.C. and Section 7 of Criminal Law Amendment Act, Police Station-Kotwali Jalaun, District Jalaun for an incident taken place on 6.8.2015 at about 9.00 a.m. against five accused persons, namely, Sanjeev, Balveer Singh, Ravindra Singh @ Ramu, Lalla Raja & Sita Ram Upadhyay, who had shot dead his son by firearm weapons.
(3.) The investigation of the case was carried out by the civil police which submitted charge sheet against the accused persons on 12.11.2015, on which the Court took cognizance of the offence referred above.;