Nirendra Kumar vs State Of U.P. Thru. Secy. Home And ...
2017 Latest Caselaw 937 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 6909 of 2017
 

 
Petitioner :- Nirendra Kumar
 
Respondent :- State Of U.P. Thru. Secy. Home And Others
 
Counsel for Petitioner :- Mahesh Chandra Shukla
 
Counsel for Respondent :- Govt. Advocate,D.K.Pathak,Sudeep Seth
 

 
Hon'ble Ajai Lamba,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. This petition seeks issuance of a writ in the nature of Mandamus directing respondent to register crime on the basis of complaint made by the petitioner.

2. Short counter affidavit has been filed on behalf of the investigating agency in Court, which is taken on record. In the affidavit it has been stated that Crime No. 135 of 2017 under Section 420 I.P.C and under Section 66 of the Information Technology Act, 2000 has been registered in Police Station- Kurshi District- Barabanki.

3. From the above, it is evident that cause of action does not survive.

4. The petition is disposed of as infructuous.

Order Date :- 19.5.2017

Pachhere/-