Anwar Ali vs Umesh Kumar Shrivastav, S.P.
2013 Latest Caselaw 941 ALL

Citation : 2013 Latest Caselaw 941 ALL
Judgement Date : 15 April, 2013

Allahabad High Court

Anwar Ali vs Umesh Kumar Shrivastav, S.P. on 15 April, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1803 of 2013
 

 
Petitioner :- Anwar Ali
 
Respondent :- Umesh Kumar Shrivastav, S.P.
 
Petitioner Counsel :- V.R. Tiwari
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Learned counsel for the petitioner is permitted to implead Nizamuddin Khan (Sub-Inspector), Thana Baghauchghat, District Deoria as one of the opposite parties during course of the day.

Issue notice fixing 28.5.2013.

Present contempt application has been filed for alleged noncompliance of direction dated 20.11.2012 passed by this Court in Criminal Misc. Writ Petition No. 16565 of 2012.

The writ petition was disposed of with a direction to the Investigating Officer to conclude the investigation of the case crime no. 918 of 2012 expeditiously and shall try to recover the victim Bhukudi alias Gudiya. It was further directed that the investigation shall be monitored by the senior police officer.

Learned counsel for the applicant has brought on record two pages of the case diary having note dated 17.2.2013 and 26.2.2013 of the Investigating Officer namely Nizamuddin Khan (Sub-Inspector), Thana Baghauchghat, District Deoria which show that he had noted that after finishing the important official work he started investigation in the matter but had failed to get any clue regarding whereabouts of the victim.

The note put up by Nizamuddin Khan dated 17.2.2013 and 26.2.2013 reflect his casual approach in investigating the crime.

It has further been brought on record that the applicant has approached the opposite party No.1 alongwith certified copy of the order dated 20.11.2012 but he had not taken any interest in the matter nor monitored the investigation as directed by this Court.

The opposite parties are directed to file their personal affidavits on the date fixed annexing therewith details of investigation at the instance of the police officer.

List on 28.5.2013.

Order Date :- 15.4.2013

P.P.