CHANDAR SHEEL DWIVEDI Vs. STATE OF U P

JUDGEMENT

(1.) Written submission filed on behalf of respondent no.7 is taken on record.

(2.) This petition has been filed by the father of missing child with the prayer that the investigation of case crime no. 262/2010 under Section-364 IPC be transferred to the Central Bureau of Investigation. The other prayer made is for quashing of the first information reports bearing case crime no. 144/2010 under Sections-307, 394, 504, 506 IPC and case crime no. 146/2010 under Sections- 452, 504 & 506 IPC lodged against the petitioner.

(3.) We are of the considered opinion that there is no good reason to quash the first information report relating to case crime no. 144/2010 and Case Crime No. 146/2010. The first information reports disclose cognizable offence and therefore the prayer in that regard is rejected.