Ram Lakhan Saroj vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 5236 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 8178 of 2014
 

 
Petitioner :- Ram Lakhan Saroj
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Ajeet Kumar Mishra
 
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 Lakhan Saroj with a prayer that a suitable direction may be issued to the authority concerned for ensuring the fair investigation expeditiously and to take action against accused persons  in case crime No. 242 of 2014, under sections 363, 366, 376 IPC, section 5 Prevention of Child from Sexual Offences Act & section 3(2) V SC/ST Act, P.S. Kandhai, District Pratapgarh.

From the perusal of the record it appears that the petitioner is first informant of the above mentioned case, the statement of the prosecutrix has been recorded under section 164 Cr.P.C. in which she has made allegation  of committing the rape against  accused Pradeep, Surjeet and Kamlesh. Considering the same, it is directed that in case petitioner is having any grievance with regard to the fair investigation, the same may be raised before S.P. Pratapgarh 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