KRISHNA PRATAP SINGH,J. - (1.) Supplementary affidavit filed today, is taken on record. Photo stat copy of the order dated 02.03.2016 of D. G. Complaint, Varanasi passed on the application of one of the accused Aditya Singh and order dated 08.03.2016 of S.S.P. Varanasi, which are also on record.
(2.) Heard Sri Sunil Kumar Singh, holding brief of Sri Gaurav Singh, learned counsel for the petitioner, Sri A. K. Shukla, learned counsel for the respondent Nos. 4 to 8, Sri Ashish Pandey, learned A.G.A. for the State and perused the impugned F.I.R. and material brought on record.
(3.) The present writ petition has been filed by by the petitioner with the following prayers: (i) It is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to issue writ or certiorari quashing the impugned order passed by D.G-Complain Section, vide letter no."DG-COMPLAIN SECTION-14/2016 dated 2.3.2016 passed on the application of one of the accused Aditya Singh Respondent no.7 (appears to be wrongly mentioned in prayer clause as respondent No.4) in Case Crime No.213/2015, under SectionsbPolice Station Lanka District Varanasi, ordering the further investigation of the case by Crime Branch Varanasi, transferring from the Police Station-Lanka, Varanasi, otherwise the humble applicant shall suffer an irreparable loss and injury, by calling the records of impugned order passed by respondent nos.2 and which is not served to the petitioner. (ii) it is, therefore, most respectfully prayed that this Hon'ble court may graciously be pleased o issue writ or mandamus to respondent Nos.1 to 3 to arrest the known absconding accused of the case crime no.213 of 2015 Police Station Lanka, District Varanasi. (iii) it is, therefore, most respectfully prayed that this Hon'ble court may graciously be pleased to issue writ of mandamus to respondent Nos.1 to 3 to arrest the 5 shooters hired by the accused Kamaldev Singh, those who have been arrested at Mirzapur, in the case crime no.213 of 2015, Police Station Lanka, District Varanasi. (iv) it is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to issue writ of mandamus to respondent Nos.1 to 3 to provide the police protection and security as provided to them and (v) or, to pass any such other and further order, which this Hon'ble court may deem fit and proper, in the facts and circumstances of the case. ;