Ashish Kumar Singh vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3760 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6693 of 2014
 

 
Petitioner :- Ashish Kumar Singh
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Afzal Hasan
 
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 O.P. No. 3  to lodge the FIR in pursuance of the order dated 17.4.2014 passed by learned C.J.M. Unnao in Misc. Case No. 165 of 2014.

From the perusal of the order dated 17.4.2014 it reveals that in the present case the learned C.J.M. Unnao has passed the order in pursuance of the power conferred under section 156 (3) Cr.P.C. by which the Officer Incharge has been directed to  lodge the FIR and investigate the same in accordance with law. It is directed that in  case the petitioner is having any grievance  with regard to the order dated 17.4.2014, the same may be raised before C.J.M. Unnao.

With this direction, this petition is finally disposed of.

Order Date :- 28.7.2014

RPD