Sarla Sakya vs State Of U.P. And 2 Others
2018 Latest Caselaw 873 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13480 of 2018
 
Petitioner :- Sarla Sakya
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sunil Kumar Kushwaha,Geeta Kushwaha
 
Counsel for Respondent :- G.A.
 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri S.K.Kushwaha, learned counsel for the petitioner, Sri G.P.Singh, 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 respondent no.3 to conduct fair investigation in pursuance of the FIR dated 18.9.2017, registered as case crime No.754 of 2017, under Sections 320, 506 I.P.C., Police Station Tundla, District Firozabad and conclude the same within stipulated period.

It has been contended by learned counsel for the petitioner that petitioner is the informant of the present case and she has come up before this Court with a prayer that direction be given to respondent no.3 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 two months from the date of production of a certified copy of this order.

It is further directed that the S.S.P.,Firozabad 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 :- 24.5.2018/NS