Basudev Verma vs State Of U.P. Prin. Secy. Home U.P. ...
2017 Latest Caselaw 986 ALL

Citation : 2017 Latest Caselaw 986 ALL
Judgement Date : 22 May, 2017

Allahabad High Court

Basudev Verma vs State Of U.P. Prin. Secy. Home U.P. ... on 22 May, 2017

Bench: Ajai Lamba, Vijay Laxmi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 450 of 2017
 

 
Petitioner :- Basudev Verma
 
Respondent :- State Of U.P. Prin. Secy. Home U.P. & Ors. & Ors.
 
Counsel for Petitioner :- Mukesh Kumar Pandey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Hon'ble Dr. Vijay Laxmi,J.

1. This petition seeks issuance of a writ in the nature of mandamus directing speedy and effective investigation of Case Crime No.35 of 2016, under Section 302 I.P.C., Police Station Naka Hindola, District Lucknow.

2. Short counter affidavit has been filed on behalf of investigating agency, in court today, which is taken on record. In the affidavit, it has been stated that the report from Forensic Science Laboratory has been received. Investigation would be concluded at the earliest.

3. In view of the developments in the case, as noted above, learned counsel for the petitioner states that let this petition be disposed of.

4. The petition is disposed of with direction to Circle Officer, Qaiserbagh, Lucknow to supervise investigation on weekly basis and ensure that it is concluded at the earliest.

Order Date :- 22.5.2017

Shukla