Rajesh Kumar vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3736 ALL

Citation : 2014 Latest Caselaw 3736 ALL
Judgement Date : 28 July, 2014

Allahabad High Court

Rajesh Kumar vs The State Of U.P Thru Principal ... on 28 July, 2014

Bench: Ravindra Singh, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6688 of 2014
 

 
Petitioner :- Rajesh Kumar
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Sanjay Kumar Yadav,Kaushlendra Tewari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Devendra Kumar Upadhyaya,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. 310 of 2014, under sections 304-B, 201, 498-A, 506 IPC and section 3/4 D.P. Act P.S. Akhand Nagar, District Sultanpur.

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. Sultanpur 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 :- 28.7.2014

RPD