Satyendra Kumar Verma vs The State Of U.P.& 6 Ors.
2013 Latest Caselaw 2155 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- U/S 482/378/407 No. - 693 of 2005
 

 
Petitioner :- Satyendra Kumar Verma
 
Respondent :- The State Of U.P.& 6 Ors.
 
Petitioner Counsel :- Rajiva Dubey
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and learned A.G.A.

This application has been filed with a prayer that a suitable order may be issued to Addl. C.J.M. Sitapur for directing the S.H.O. Kotwali, Sitapur, District Sitapur to register the case against O.P. No. 2 to 7 and investigate the matter under section 307 IPC also.

From the perusal of the record it appears that in the present case the learned Magistrate concerned has passed the order for registering the case and investigate the same.

At the stage of investigation if some evidence come forward with regard to constitution of any offence, the same may be added at the stage of the investigation. In such circumstances, no suitable direction may be issued to the learned Magistrate concerned.

With this observation, this application is disposed of.

Order Date :- 15.5.2013

RPD