Savitri Devi vs State Of U.P. And Another
2018 Latest Caselaw 1067 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 14088 of 2018
 
Petitioner :- Savitri Devi
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Yogendra Arya,Yogendra Arya
 
Counsel for Respondent :- G.A.
 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri Yogendra Arya, learned counsel for the petitioner, Sri A.K.Sand, 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 petitioner with a prayer to direct the respondents to conclude the investigation in pursuance of the FIR dated 11.2.2018, registered as case crime No.44 of 2018, under Sections 302, 201 I.P.C. & 27 Arms Act, Police Station Nawabganj, District Bareilly.

It has been contended by learned counsel for the petitioner that petitioner is the informant of the present case and he has come up before this Court with a prayer that direction be given to the respondents for fair investigation in the matter as she 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 S.S.P., Bareilly 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.

(Dinesh Kumar Singh-I,J.) (Ramesh Sinha, J.)

Order Date :- 29.5.2018/NS