Dinesh Chandra Trivedi vs The State Of U.P Thru S.S.P ...
2014 Latest Caselaw 2477 ALL

Citation : 2014 Latest Caselaw 2477 ALL
Judgement Date : 3 July, 2014

Allahabad High Court

Dinesh Chandra Trivedi vs The State Of U.P Thru S.S.P ... on 3 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 5566 of 2014
 

 
Petitioner :- Dinesh Chandra Trivedi
 
Respondent :- The State Of U.P Thru S.S.P Raebareli And Ors.
 
Counsel for Petitioner :- Shweta Gupta,Rakesh Kumar Srivastav
 
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 Dinesh Chandra Trivedi with a prayer that a suitable direction may be issued to the authority concerned to produce the progress report and case dairy of the case crime No. 339 of 2013 under section 420 IPC and section 13(i) D of the prevention of Corruption Act, P.S. Dalmau, District Raebareli.

The prayer sought by the petitioner may not be allowed because at this stage investigation is pending, it is directed that in case the petitioner is having any grievance with regard to the investigation, the same may be raised before S.P. Raebareli who shall look into the matter so that fair investigation of this case may be ensured.

Accordingly this petition is finally disposed of.

Order Date :- 3.7.2014

RPD