Hari Om Upadhyay vs State Of U.P Thru Principal Secy., ...
2014 Latest Caselaw 3624 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9058 of 2013
 

 
Petitioner :- Hari Om Upadhyay
 
Respondent :- State Of U.P Thru Principal Secy., Home Lucknow And 3 Ors.
 
Counsel for Petitioner :- Omji Srivastava,Sri Niwas Jaiswal
 
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 O.P. No. 2 to take action against O.P No. 4 and lodge the FIR.

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  by filing application under section 156 (3) Cr.P.C. or by complaint before the court concerned.

With this direction, this petition is finally disposed of.

Order Date :- 25.7.2014

RPD