Putan vs State Of U.P. Thru. Secy. Home And ...
2017 Latest Caselaw 2495 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 15674 of 2017
 

 
Petitioner :- Putan
 
Respondent :- State Of U.P. Thru. Secy. Home And Ors.
 
Counsel for Petitioner :- Rehan Ahmad Siddiqui
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard Sri R.A.Siddiqui, learned counsel for the petitioner, Sri R.K.Dwivedi, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

This petition has been filed by the petitioners with a prayer to direct the opp. parties no. 1 to 3  to transfer the investigation of the present Case Crime No.133 of 2017, under Sections 302, 504, 506 I.P.C., Police Station Ramkot, District Sitapur to any other police station or any other Investigating Agency for fair and impartial investigation of the case and to arrest the accused persons.

It has been contended by learned for the petitioner that petitioner is the informant of the present and he has come up before this Court with a prayer that direction be given to opp. parties no.1 to 3 for fair investigation in the matter as he apprehends that investigation is not being carried out in a fair and proper manner.

Considering the facts and circumstances of the case and submissions advanced by learned counsel for the parties, we direct the Investigating Officer of the present case to conclude the investigation of the present case and submit a police report before the Magistrate concerned expeditiously preferably within a period of three months from the date of production of a certified copy of this order.

It is further directed that the SP., Sitapur shall supervise the investigation and ensure that the same is completed speedly without any undue delay.

With the above directions this petition is finally disposed of.

(Mrs. Rekha Dikshit,J.)     (Ramesh Sinha, J.)

Order Date :- 18.7.2017/NS