- (1.) Counter affidavit filed Sri Rajeev Kumar Singh, learned counsel for the respondent nos. 4, 5 and 6, are taken on record.
(2.) This petition has been filed with the prayer to issue a writ, order or direction in the nature of mandamus directing the respondent nos. 2 and 3 to stop the further investigation of Case Crime No. 341 of 2015, under Section 498-A, 304-B, 201 I.P.C. and Section 3/4 D.P. Act, Police Station Mugalsarai, District Chandauli and further to quash the impugned order dated 05.10.2016.
(3.) Heard Sri S.P.K. Tripathi, learned counsel for the petitioner, Sri R.P.S. Chauhan holding brief of Sri Rajeev Kumar Singh, learned counsel for respondent nos. 4, 5 and 6 as well as Sri Ashish Pandey, learned A.G.A. for the State and perused the record.;