Avnish Mishra vs State Of U.P.
2012 Latest Caselaw 35 ALL

Citation : 2012 Latest Caselaw 35 ALL
Judgement Date : 9 April, 2012

Allahabad High Court

Avnish Mishra vs State Of U.P. on 9 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 983 of 2012
 

 
Petitioner :- Avnish Mishra
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.C.Shukla
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Sri Piyush Ranjan Srivastava, D.S.P., Chowk, Lucknow, is present in Court and states that chargesheet has been filed in Case Crime No.349 of 2010 under Sections 382/364/368/342/323/504/506/406/420/114 I.P.C. P.S. Chowk, Lucknow, and cognizance has been taken by the trial court. Chargesheet has been filed only against Sunil Bajpai and Anil Kumar Bajpai. No incriminating material could be collected against Santosh Patil and Umesh Patil and, therefore, the said two persons have not been chargesheeted.

Sri Srivastava assures the Court that all efforts would be made to bring the evidence to Court at the earliest in prosecution of Case Crime No.349 of 2010 under Sections 382/364/368/342/323/504/506/406/420/114 I.P.C. P.S. Chowk, Lucknow.

In regard to allegations of tainted investigation in Case Crime No.349 of 2010 under Sections 382/364/368/342/323/504/506/406/420/114 I.P.C., P.S. Chowk, Lucknow, and allegations of accepting illegal gratification by Inspector Rana, who was then posted at at P.S. Chowk, Lucknow, an assurance has been given to court that the matter would be looked into forthwith by the Dy. Inspector General of Police.

List on 23.4.2012.

D.I.G. Lucknow is directed to refer to the representation being made at the instance of the applicant and personally supervise the enquiry. In case further investigation is required, it be conducted in Case Crime No.349 of 2010 under Sections 382/364/368/342/323/504/506/406/420/114 I.P.C. P.S. Chowk, Lucknow, under sub-Section 8 of Section 173 Cr.P.C.

Copy of order be provided to the concerned A.G.A.

Issue of investigation in Case Crime No.349 of 2010 under Sections 382/364/368/342/323/504/506/406/420/114 I.P.C. P.S. Chowk, Lucknow, is being considered, as arguments in that regard have been addressed. It has been argued that there seems motive for false implication of the applicant, as the applicant is complainant in Case Crime No.349 of 2010 under Sections 382/364/368/342/323/504/506/406/420/114 I.P.C. P.S. Chowk, Lucknow.

Order Date :- 9.4.2012

A.Nigam