Siyaram vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 2551 ALL

Citation : 2014 Latest Caselaw 2551 ALL
Judgement Date : 4 July, 2014

Allahabad High Court

Siyaram vs The State Of U.P Thru Principal ... on 4 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 12087 of 2013
 

 
Petitioner :- Siyaram
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Arun Kumar Yadav
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Counsel for the petitioner is not present.

Heard learned A.G.A.

This petition has been filed by the petitioner with a prayer that a suitable direction may be issued to the authority concerned for ensuring the fair investigation of case crime No. 358 of 2013, under sections 419, 420, 467, 468, 471, 352, 504, 506 IPC, P.S. Kotwali Mahmoodabad, District Sitapur.

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. Sitapur 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 :- 4.7.2014

RPD