Upendra vs State Of U.P. And 2 Others
2018 Latest Caselaw 999 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13813 of 2018
 
Petitioner :- Upendra
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Manish Yadav
 
Counsel for Respondent :- G.A.
 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri Manish Yadav, learned counsel for the petitioner, Sri Pawan Shukla, 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 no.2 and 3 to conclude fair investigation in respect of the FIR dated 25.22018, registered as case crime No.190 of 2018, under Section 302 I.P.C., Police Statio Tajganj, District Agra.

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 respondents no.2 and 3 to conclude 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 three months from the date of production of a certified copy of this order.

It is further directed that the S.S.P., Agra 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 :- 28.5.2018/NS