SHASHI KANT GUPTA,J. - (1.) This writ petition has been filed by the petitioner (Munnar) to quash the impugned order dated 19.06.2017 passed by Inspector General of Police, Meerut Zone, Meerut in case crime no. 233 of 2016 under Sections 147, 148, 149, 452, 302, 504, 506 Indian Penal Code (hereinafter referred to as "IPC"), Police Station Parikshitgarh District Meerut and consequential order dated 23.07.2017 passed by Senior Superintendent of Police, Meerut, order dated 25.07.2017 passed by Superintendent of Police (Gramin), Meerut.
(2.) By the impugned order dated 19.06.2017, the Inspector General of Police, Meerut Zone, Meerut directed the Superintendent of Police, Meerut to get further investigation of the above mentioned case.
(3.) In compliance of his order, Senior Superintendent of Police, Meerut had directed the Superintendent of Police (Gramin), Meerut to get the case investigated by the competent investigating officer under his supervision. Superintendent of Police (Gramin), Meerut had directed Sri Vinod Kumar, S.O. Police Station Parikshitgarh, Meerut to investigate the case.;