Lalita And Anr. vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 4320 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 7440 of 2014
 

 
Petitioner :- Lalita And Anr.
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- R.K.S Chauhan
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This petition has been filed by the petitioners with a prayer that a suitable direction may be issued to the authority concerned for transferring the investigation to other independent agency of case crime No. 99 of 2013, under sections 323, 325, 504, 506 IPC and section 3(1)X SC/ST Act, P.S. Bihar, District Unnao.

From the perusal of the record it appears that the petitioner is first informant of the above mentioned case, it is directed that in case he is having any grievance with regard to the fair investigation, the same may be raised before S.P. Unnao who shall look into the matter and shall ensure the fair investigation of the above mentioned case.

At this stage, there is no good ground to transfer the investigation of the above mentioned case, Such prayer is refused.

Accordingly this petition is dismissed.

Order Date :- 12.8.2014

RPD