Rajesh Pratap Singh vs State Of U.P. And 9 Others
2021 Latest Caselaw 10611 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5224 of 2021
 

 
Petitioner :- Rajesh Pratap Singh
 
Respondent :- State Of U.P. And 9 Others
 
Counsel for Petitioner :- Qazi Vakil Ahmad
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Manoj Kumar Gupta,J.

Hon'ble Ajai Tyagi,J.

Heard learned counsel for the petitioner and learned AGA for the State.

Learned counsel for the petitioner has pressed only relief no. 2, which is for a mandamus to the respondents to conduct proper and fair investigation in Case Crime No. 52 of 2021, under Sections 406, 420, 504, 506 IPC, P.S. Talgram, District Kannauj.

The petitioner has an efficacious remedy of approaching learned Magistrate under Section 156(3) CrPC as held by Division Bench of this Court in its judgment dated 27.1.2021 in Criminal Misc. Writ Petition No. 15692 of 2020 (Ajay Kumar Pandey vs. State of U.P. and 2 others).

The writ petition is accordingly disposed of with liberty to the petitioner to invoke the jurisdiction of learned Magistrate under Section 156(3) CrPC or avail such other remedy as may be advised.

(Ajai Tyagi, J.) (Manoj Kumar Gupta, J.)

Order Date :- 18.8.2021

Jaideep/-