Smt. Kusum Devi vs State Of U.P. Thru. Its Secy. ...
2014 Latest Caselaw 2712 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 11825 of 2013
 

 
Petitioner :- Smt. Kusum Devi
 
Respondent :- State Of U.P. Thru. Its Secy. Deptt. Of Home & Ors.
 
Counsel for Petitioner :- K.P. Pandey
 
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 with a prayer that a suitable direction may be issued to the authority concerned for ensuring the fair investigation and to make the arrest of the accused persons in case crime No. 131 of 2013, under section 376-D, 504, 506 IPC, P.S. Maheshganj, District Pratapgarh.

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. 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 :- 9.7.2014

RPD