Rakesh "Nyayik" vs State Of U.P.And 5 Others
2015 Latest Caselaw 3422 ALL

Citation : 2015 Latest Caselaw 3422 ALL
Judgement Date : 26 October, 2015

Allahabad High Court

Rakesh "Nyayik" vs State Of U.P.And 5 Others on 26 October, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 15839 of 2014
 

 
Petitioner :- Rakesh "Nyayik"
 
Respondent :- State Of U.P.And 5 Others
 
Counsel for Petitioner :- Ashish Kumar Gupta,Saiful Islam Siddiqui,Syed Safdar Ali Kazmi,Tahira Kazmi
 
Counsel for Respondent :- Govt.Advocate,Manish Goyal
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties.

In the facts and circumstances of the case, it is desirable that the investigation of Case Crime No. 151 of 2014 under Sections 419, 420, 467, 468, 471 I.P.C. and 7(11) Prevention of Corruption Act, Police Station Bhelpur, District Varanasi be monitored by the Senior Superintendent of Police, Varanasi. It must be ensured that the investigation is completed in utmost fair and transparent manner at the earliest possible.

The writ petition is disposed of.

Order Date :- 26.10.2015

Ashish Pd.