Ram Bhole Singh vs State Of U.P. Thru. Secy. Home Lko. ...
2021 Latest Caselaw 10793 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 18477 of 2021
 

 
Petitioner :- Ram Bhole Singh
 
Respondent :- State Of U.P. Thru. Secy. Home Lko. & Ors.
 
Counsel for Petitioner :- Chandra Prakash Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

Heard Shri Chandra Prakash Singh, learned counsel for the petitioner, Ms. Nand Prabha Shukla, learned A.G.A. for the State-respondents no.1 to 3 and perused the record.

This writ petition has been filed by the petitioner - Ram Bhole Singh with a prayer to issue a writ of mandamus directing the respondent nos.2 and 3 to consider and decide the representation of the petitioner dated 15.07.2021 and further to take appropriate action against respondent nos.4 to 8.

Learned counsel for the petitioner submits that he has moved a representation before Superintendent of Police, District Hardoi- respondent no.2 on 15.07.2021 requesting him to register the FIR against respondent nos.4 to 8.

Learned A.G.A., on the other hand, has submitted that the grievance of the petitioner can be very well redressed before the court below by filing an application under Section 156 (3) Cr.P.C. She further submits that the controversy involved in the present matter has already been decided by this Court in similar matter in Misc. Bench No.24492 of 2020 : Waseem Haider Vs. State of U.P. Through Principal Secretary, Home & others vide judgment and order dated 14.12.2020 dismissing the said petition, hence, the present petition be also dismissed in terms of the said order.

Accordingly, the present writ petition is dismissed with liberty to the petitioner to avail the appropriate remedy before appropriate Forum.

( Saroj Yadav, J.) (Ramesh Sinha, J.)

Order Date :- 24.8.2021

Anand/-