Phool Chandra Soni vs The State Of U.P Thru Principal ...
2012 Latest Caselaw 1518 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3474 of 2012
 

 
Petitioner :- Phool Chandra Soni
 
Respondent :- The State Of U.P Thru Principal Secy., Home., And Ors.
 
Petitioner Counsel :- Abhay Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Sudhir Kumar Saxena,J.

Heard learned counsel for the petitioner and learned Additional Government Advocate.

By means of this petition, the petitioner, who happens to be complainant of Case Crime No. 208 of 2011, under Sections 419, 420, 467, 468 & 471 IPC, police station Udaipur, district Pratapgarh, has prayed for issuance of a writ in the nature of mandamus commanding opposite party No. 2 to conclude the investigation of aforesaid case  within stipulated time and arrest opposite parties No. 4 to 9.

The prayer sought cannot be granted under Article 226 of the Constitution of India .

The writ petition is misconceived and is accordingly dismissed.

Order Date :- 9.5.2012

Pradeep/-