Anurag Chaudhary vs State Of U.P. And 5 Others
2018 Latest Caselaw 624 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 12605 of 2018
 
Petitioner :- Anurag Chaudhary
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Lokesh Kumar
 
Counsel for Respondent :- G.A.
 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri Lokesh Kumar, 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 respondent nos. 2 and 3 to ensure fair investigation in pursuance of the FIR dated 1.11.2017, registered against the respondent nos. 4 to 6 in Case Crime No.931 of 2017, under Sections 120-B, 406, 420, 504, 506 I.P.C., P.S. Jhijhana, District Shamli and also to arrest the accused respondent nos. 4 to 6 in the present case.

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 respondent nos. 2 and 3 to ensure 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 four months from the date of production of a certified copy of this order.

It is further directed that the S.P., Shamli 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 :- 17.5.2018/NS