Faiz Ahmad @ Monu vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 1386 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 
Case :- MISC. BENCH No. - 3497 of 2013
 
Petitioner :- Faiz Ahmad @ Monu
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Petitioner Counsel :- Om Prakash Mishra
 
Respondent Counsel :- Govt. Advocate
 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

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

Petitioner, who happens to be complainant of case crime no.3/13 under sections 147,148,149,323,504,506,342 I.P.C. registered at police station Kotwali Utraula, district Balrampur has approached this Court with a prayer for issuance of a writ of mandamus commanding the respondent authorities to transfer the investigation from police station concerned to some other police station since he apprehends that the investigation is not being done fairly and properly in its correct perspective.

Petitioner has preferred a representation to the the Superintendent of Police, Balrampur, on 10.2.2013 a copy of which has been annexed as Annexure 4 to the writ petition but to no avail. Learned counsel for the petitioner submits that the petitioner confines the prayer made in the petition to the extent that a direction may be issued to Superintendent of Police, Balrampur to dispose of the representation so preferred by him with respect to transfer of the investigation from police station concerned to some other police station.

Since the prayer so made is innocuous in nature, we direct the Superintendent of Police, Balrampur to consider and dispose of the representation so preferred by the petitioner dated 10.2.2013 (annexure 4) by a speaking and reasoned order within two weeks form the date of production of a copy of this order along with a copy of the said representation before the Superintendent of Police,Balrampur.

Subject to above observations/directions, the writ petition is finally disposed of.

Order Date :- 26.4.2013/kvg/-