Shiv Prasad Singh And Another vs The State Of U.P.Throu.Its Home ...
2014 Latest Caselaw 3543 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4019 of 2014
 

 
Petitioner :- Shiv Prasad Singh And Another
 
Respondent :- The State Of U.P.Throu.Its Home Secy.Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- C.P.Verma
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners and learned A.G.A.

This petition has been filed by the petitioners with a prayer that a suitable direction may be issued to the O.P. No. 1 to 3 to provide the police protection regarding the safety of life and property of the petitioners from O.P. No. 4 to 7  in case crime No. 182 of 2014 under section 307/308, 376Ka & gha, 326, 506, 120-B/34 IPC and added section 302 IPC, P.S. Harchandpur, District Raibarely.

Considering the submission made by learned A.G.A. that in the present case the accused persons have been arrested and the investigation is fairly going on.  We do not feel it proper to issue any direction in this regard, but S.P. Raibareli shall ensure the fair investigation. So far as the protection is concerned, in case the petitioners appears before the S.P. Raibareli  with regard to the police protection  and safety of the life  and property of the petitioners, the same shall be considered so that injustice may not be with the petitioners.

With this direction, this petition is finally disposed of.

Order Date :- 23.7.2014

RPD