- (1.) Heard Sri Narendra Singh, learned counsel for the petitioner and learned A. G. A. for the State.
(2.) Petitioner, Ranjay Singh by means of this writ petition seeks quashing of the G. O. No. 176 P/8 Police 3-12-15 (11) P./2012 dated 26.7.2012 issued by the Government of U. P. directing further investigation (Annexure 3 to the writ petition) in Case Crime No. 144 of 2012, under Sections-420, 392 and 342 I. P. C., P. S.-Panki, district-Kanpur Nagar.
(3.) Facts on record of this writ petition are as follows: Petitioner lodged a first information report at P. S.-Panki, district-Kanpur Nagar on 23.4.2012 which was registered as Case Crime No. 101 of 2012 under Sections-420, 392 and 342 I. P. C. in the F. I. R. the petitioner had claimed himself to be the owner of truck bearing registration No. U. P. 78-BT-5243 and stated that the aforesaid truck was stopped by four persons between Mauni and Panki on 21.4.2012 who over powererd the driver of the truck and drove the same away to an un-known destination. The driver of the truck had later informed him that the names of the persons who had stolen the vehicle were Mahesh Yadav and Zafar Abbasi. It was further alleged in the F. I. R. that they had after robbing a sum of Rs. 24,000/- from the driver had sent the truck to Jhansi.;