Surendra Kumar vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3672 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6606 of 2014
 

 
Petitioner :- Surendra Kumar
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Ajay Kumar Singh
 
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 taking the action against the accused respondents in case crime No. 465 of 2013, under sections 420, 467, 468, 471, 447 IPC, P.S.  Gomti Nagar, District Lucknow.

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 petitioners is having any grievance with regard to the fair investigation, the same may be raised before S.S.P. Lucknow 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