Sripati Mishra vs State Of U.P. Thru. Prin. ...
2013 Latest Caselaw 1437 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3507 of 2013
 

 
Petitioner :- Sripati Mishra
 
Respondent :- State Of U.P. Thru. Prin. Secy.,Home & Others
 
Petitioner Counsel :- Alok Kr. Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

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

The petitioner, who happens to be complainant of case crime no.14/2011 under sections 352,406,506 I.P.C. police station Paraspur, district Gonda has approached this Court with the prayer that a direction may be issued  to the investigating agency to further investigate the matter.

It has been submitted by learned counsel for the petitioner that already report under section 173(2) has been filed by the investigating officer. The petitioner wants further investigation. As such, the petitioner can move an application before the court concerned, having jurisdiction. 

The writ petition is misconceived.  It is accordingly dismissed.

Order Date :- 26.4.2013

kvg/-