Jagannath vs State Of U.P. Thru. Prin. Secy., ...
2014 Latest Caselaw 5252 ALL

Citation : 2014 Latest Caselaw 5252 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Jagannath vs State Of U.P. Thru. Prin. Secy., ... on 28 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 8113 of 2014
 

 
Petitioner :- Jagannath
 
Respondent :- State Of U.P. Thru. Prin. Secy., Home & 5 Others
 
Counsel for Petitioner :- Durga Prasad Verma,Prabhakar Verma
 
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 Jagannath with a prayer that a suitable direction may be issued to the authority concerned for ensuring the fair investigation of case crime No. 100 of 2014, under section 307 IPC, P.S. Maharua, District Ambedkar Nagar and to transfer the investigation to any other investigating officer.

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