Ram Raj @ Vaidya Ji vs State Of U.P. And Others
2011 Latest Caselaw 245 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 4414 of 2011
 

 
Petitioner :- Ram Raj @ Vaidya Ji
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- J.P. Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vineet Saran,J.

Hon'ble Surendra Singh,J.

Heard learned counsel or the petitioner as well as learned A.G.A. for the State-respondents.

The grievance of the petitioner is that though he has lodged a F.I.R. against the private respondents, which has been registered as case crime no. 5 of 2011, under sections 302, 504 IPC, section 3(2)5 S.T.S.T. Act and section 7 Criminal Law Amendment Act, police station Mahewa Ghat, District Kaushambi the respondent-authorities are not making proper investigation.

Considering the facts and circumstances of this case, we dispose of the writ petition with the direction that the Superintendent of Police, Kaushambi, respondent no.2, shall look into the matter and ensure that proper investigation is conducted in the F.I.R. in question.

With the aforesaid observation/direction, this writ petition is disposed of.

Order Date :- 14.3.2011

dps

(Surendra Singh, J) (Vineet Saran, J)