- (1.) Heard Sri R.C.Srivastava,learned counsel for the petitioner, Sri G.P.Singh, learned A.G.A. for the State and perused the material brought on record.
(2.) This writ petition has been filed with the prayer to direct the respondents to investigate the matter by C.B.C.I.D. or any other independent agency, except the local police in case crime No.163 of 2018, under Sections 302, 201 I.P.C., Case Crime No.164 of 2018, under Section 307 I.P.C., and case crime No.165 of 2018, under Section 3/25 Arms Act, Police Station Kaundhiara, District Allahabad.
(3.) Learned counsel for the petitioner submits that father of the victim has lodged a missing report at the concerned police station against the unknown persons and thereafter the dead body of the deceased was recovered from a Bolero, hence, the case was converted under Section 302 I.P.C. and petitioner's involvement is also found in the present case, hence, the petitioner has come up before this Court for fair investigation in the matter by C.B.C.I.D. or any other independent agency, except the local police.;