Dataram Verma vs State Of Up Thru. Prin. Secy. Home & ...
2017 Latest Caselaw 2500 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 15662 of 2017
 

 
Petitioner :- Dataram Verma
 
Respondent :- State Of Up Thru. Prin. Secy. Home & Ors.
 
Counsel for Petitioner :- Ajai Pratap Singh Chauhan
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard Sri A.P.S.Chauhan, 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. 

At the very outset, learned AGA has pointed out that the petitioner,, who is informant of the case, has earlier approached this Court for expediting the investigation of the present case by means of filing a Writ Petition No.3270 (M/B) of 2017 which has been disposed of by another Bench of this Court vide order dated 2.3.2017, copy of which is annexed as Annexure-1 to the writ petition. He further submits that this is the second writ petition and is not maintainable and if the petitioner so desires, he may file a contempt petition, to which learned counsel for the petitioner submits that investigation has not yet been concluded. 

Accordingly, the present writ petition is dismissed on this ground alone.

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

Order Date :- 18.7.2017/NS