Ajit Kumar, J. - (1.) By means of this writ petition the petitioner is challenging the order dated 15.03.2016 passed by the Senior Superintendent of Police, Allahabad transferring the investigation to C.B.C.I.D. Crime Branch pertaining to case crime no. 80 of 2015 under Sections 419, 420, 467 and 468 I.P.C. Police Station Karchhana, District-Allahabad.
(2.) Fact matrix of the case is that the petitioner lodged a First Information Report dated 11.02.2015 against the respondent Nos. 6, 8 and 9 with the allegation that a revocable general power of attorney executed by his father, namely, Krishna Bihari Agarwal dated 06.04.2005 in favour of his elder brother Shyam Sunder Agarwal to which Azad Singh was a witness, was misused by Azad Singh as he produced some one else as Shyam Sunder Agarwal and got a sale deed executed on 24.07.2009 in favour of his daughter Smt. Manjula Singh, the 7th respondent. The further allegation is that though Shyam sunder Agarwal had already died on 01.06.2010 and yet the 6th respondent got other sale deed executed in his favour on 11.07.2012 by an imposter as Shyam Sunder Agarwal.
(3.) It appears that during investigation Smt. Manjula Singh made some application to Deputy Director General of Police, Allahabad on 04.03.2016 for investigation by some independent agency and report was called for on the same. Accordingly after due application of mind and expressing difficulties in investigation for non-availability of experienced and senior Police Officer at the concerned police station, the Circle Officer vide letter dated 16.04.2016 recommended transfer of investigation by some other agency. Similar recommendation was made by the Additional Superintendent of Police, Yamunapur, Allahabad on 26.04.2016.;