- (1.) Heard Sri Mohd. Khalid, learned counsel for the petitioner, Sri A.K. Sand, learned AGA for the State and perused the record.
(2.) The relief sought in this petition is for quashing of the impugned order dated 26.2.2018 passed by respondent no.2 in Case Crime No.323 of 2017, under Sections 307, 504,506 I.P.C. by which he has transferred the investigation of the case to police Station Purvaish from the Police Station Suingarhi. A further prayer has also been made to direct the respondent no.3 to investigate the case properly in accordance with law within a stipulated period.
(3.) After having heard the learned counsel for the parties present and perused the impugned order as well as the material brought on record, I am of the view that the impugned order is based upon relevant considerations and supported by cogent reasons, the same does not suffer from any irregularity, illegality or jurisdictional error, hence no interference is required by this Court. The prayer for quashing the impugned order is refused.;