Parveen vs Superintendent Of Police Sitapur ...
2014 Latest Caselaw 6949 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9610 of 2014
 

 
Petitioner :- Parveen
 
Respondent :- Superintendent Of Police Sitapur & 7 Ors.
 
Counsel for Petitioner :- Devendra Pratap Singh
 
Counsel for Respondent :- Govt. Advocte
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioner and learned A.G.A.

This petition has been filed by the petitioner Parveen with a prayer that a suitable direction may be issued to the authority concerned for  the purpose of fair investigation and to ensure the arrest of the accused respondent in case crime No. 417 of 2012 under sections 147, 148, 149, 376, 354, 323 IPC, P.S. Biswan, District Sitapur.

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 she is having any grievance with regard to the fair investigation, the same may be raised before S.P. Sitapur 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 :- 24.9.2014

RPD