Lakshami Narayan vs Sri Anand Sen, S.P. Mirzapur
2016 Latest Caselaw 3258 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2870 of 2016
 

 
Applicant :- Lakshami Narayan
 
Opposite Party :- Sri Anand Sen, S.P. Mirzapur
 
Counsel for Applicant :- Mahabir Yadav
 

 
Hon'ble Manoj Misra,J.

The applicant is the informant of case crime no. 827 of 2014, P.S. Padari, District Mirzapur. It appears that the investigation was conducted and charge sheet was submitted by the police. It appears that Criminal Misc. Writ Petition No. 8064 of 2015 was filed which was disposed of by order dated 25.8.2015 directing the SSP, Mirzapur to supervise the investigation and ensure that the same is completed without any undue delay.

As admittedly, charge sheet has been submitted and there is no direction by the Writ Court for further investigation or for reinvestigation, no reasonable ground has been made out to draw contempt proceedings against the opposite party.

The contempt application is consigned to the record with liberty to the applicant to take recourse to appropriate legal remedies in case he is aggrieved by not filing of charge sheet against some of the accused persons.

Order Date :- 31.5.2016

Arvind