Smt. Meena Singh vs State Of U.P. Thru. Secretary Home ...
2013 Latest Caselaw 1413 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3480 of 2013
 

 
Petitioner :- Smt. Meena Singh
 
Respondent :- State Of U.P. Thru. Secretary Home & Others
 
Petitioner Counsel :- Dilip Pandey
 
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 has approached this Court with a prayer for issuance of a writ of mandamus commanding the respondent authorities to transfer  investigation of case crime no.173/2013, under sections 376(2)(g) I.P.C. registered at police station Shiv Ratanganj, district Amethi  to some other police station since she being victim of the aforesaid case is being harassed by the accused persons and  the investigation is not being done fairly and properly in its correct perspective.

Learned counsel for the petitioner submits that petitioner has filed an affidavit before the  Superintendent of Police concerned on 30.3.2013, contained in annexure 2 to the petition. 

Accordingly, we direct the Superintendent of Police concerned to look into the matter and see that no harm is caused to the petitioner and the investigation is done in fair and  proper manner. 

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

Order Date :- 26.4.2013

kvg/-