Ram Anuj Verma vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3643 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6600 of 2014
 

 
Petitioner :- Ram Anuj Verma
 
Respondent :- The State Of U.P Thru Principal Secy., Lucknow And Ors.
 
Counsel for Petitioner :- D.N 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 that a suitable direction may be issued to the authority concerned for ensuring the fair investigation of case crime No. 810 of 2014, under sections 498-A, 323, 504, 506, 507, 343 IPC, and section 3/4 D.P. Act, P.S. Kotwali Utraula, District Balrampur.

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. Balrampur 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 :- 25.7.2014

RPD