Shanti Singh vs State Of U.P. And 5 Others
2018 Latest Caselaw 1151 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 14220 of 2018
 
Petitioner :- Shanti Singh
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Om Prakash Singh
 
Counsel for Respondent :- G.A.
 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri O.P.Singh, learned counsel for the petitioner, Sri N.K.Verma, 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 respondents no.2 and 3 to conclude fair investigation in pursuance of the FIR dated 27.2.2018, registered as case crime No.43 of 2018, under Sections 419, 420, 467, 468 I.P.C., Police Station Ahraula, District Azamgarh.

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 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 six months from the date of production of a certified copy of this order.

It is further directed that the S.P.,Azamgarh 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 :- 30.5.2018/NS