Ram Adhar vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3410 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 230 of 2014
 

 
Petitioner :- Ram Adhar
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Ashok Kumar Tripathi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard Sri A.K. Tripathi, 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 deciding the representation dated 24.12.2013.

Considering the facts that in the present case one application has been given by the petitioner to S.P. Raibarely. In case the petitioner is having any grievance, the same may be raised before the court concerned by way of moving an application under section 156(3) Cr.P.C. or by filing the complaint case, but the relief sought may not granted, such prayer is refused.

Accordingly this petition is dismissed.

Order Date :- 21.7.2014

RPD