Ganga Deen vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3150 ALL

Citation : 2014 Latest Caselaw 3150 ALL
Judgement Date : 15 July, 2014

Allahabad High Court

Ganga Deen vs The State Of U.P Thru Secy., Home ... on 15 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6054 of 2014
 

 
Petitioner :- Ganga Deen
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Counsel for Petitioner :- Devendra Pratap Singh
 
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 of case crime No.248 of 2013, under sections 354, 323, 504, 506 IPC, section 11/12 of P.C.S.O. Act and section 3(i)(x) of SC/ST Act, P.S. Kamlapur, 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 :- 15.7.2014

RPD