RAKESH TIWARI,J. - (1.) HEARD learned counsel for the parties and perused the record.
(2.) THE petitioner was working as an Inspector of Police, P.S. Baraut, District-Meerut and now retired from service. He was in the office of the Additional Commissioner (Food) at Allahabad when this writ petition was filed. The facts of the case are that while he was posted as Inspector of Police, P.S. Baraut, District-Meerut; he was entrusted investigation of Case Crime No. 14 of 1992 under Sections 365/302/201, IPC, Police Station-Ramala, District-Meerut. The aforesaid case was earlier investigated by Sub-Inspector Lekh Raj Singh and thereafter by M.P. Singh, Sub-Inspector of Police.
(3.) IT is averred in paragraph 4 of the writ petition that before the investigation was entrusted to the petitioner, the first Investigating Officer Lekh Raj Singh had conducted enquiry from 1.2.1992 to 4.2.1992. Thereafter a complaint having been made, second Investigating Officer M.P. Singh conducted the investigation from 4.2.1992 to 7.2.1992 and thereafter by the petitioner as the third Investigating Officer from 7.2.1992 to 15.4.1992. The charge-sheet was submitted by the petitioner against the accused persons before the Court. It was registered and committed to the Court of sessions.;