Ghanshyam Arya vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3166 ALL

Citation : 2014 Latest Caselaw 3166 ALL
Judgement Date : 15 July, 2014

Allahabad High Court

Ghanshyam Arya vs The State Of U.P Thru Principal ... 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. - 6060 of 2014
 

 
Petitioner :- Ghanshyam Arya
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- D.K Srivastava
 
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 for taking the action against the accused persons in NCR NO. 22 of 2013 under section 323 I.P.C., P.S. Motipur, District Bahraich.

From the perusal of the record it reveals that in the present case the petitioner is a person who lodged the FIR, it is a non cognizable office. In case the petitioner is having any grievance, the same may be raised before the court of Magistrate concerned by way of moving an application under section 155(2) Cr.P.C.

With this direction, this petition is finally disposed of.

Order Date :- 15.7.2014

RPD