Ram Swaroop vs State Of U.P. Thru. Prin. Secy., ...
2014 Latest Caselaw 5208 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 8109 of 2014
 

 
Petitioner :- Ram Swaroop
 
Respondent :- State Of U.P. Thru. Prin. Secy., Home & 2 Others
 
Counsel for Petitioner :- Pramod Kumar Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This petition has been filed by the petitioner Ram Swaroop with a prayer that a suitable direction may be issued to the authority concerned for ensuring the fair investigation  and to take action against the accused persons in case crime No. 48 of 2014, under sections 498-A, 304-B IPC and section 3/4 D.P. Act, P.S. PGI, District Lucknow.

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.S.P. Lucknow who shall look into the matter and shall ensure the fair investigation of the above mentioned case.

With this direction, this petition is finally disposed of.

Order Date :- 28.8.2014

RPD