Indrapal Sonkar vs State Of U.P. And 4 Others
2021 Latest Caselaw 9661 ALL

Citation : 2021 Latest Caselaw 9661 ALL
Judgement Date : 5 August, 2021

Allahabad High Court

Indrapal Sonkar vs State Of U.P. And 4 Others on 5 August, 2021

Bench: Surya Prakash Kesarwani, Piyush Agrawal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5928 of 2021
 

 
Petitioner :- Indrapal Sonkar
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Shahzadi Momina Khatoon,Vipin Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Piyush Agrawal,J.

Heard learned counsel for the petitioner and the learned A.G.A.

This writ petition has been filed praying for the following reliefs:

"(1) Issue a writ, order or direction in the nature of mandamus directing the respondent no. 2 to 4 to make fair and proper investigation of Case Crime No. 0091 of 2021, under section 363 I.P.C., Police Station Dhata, District Fatehpur and also be directed to respondent No. 2 & 3 for take action in the matter with regard to recover the son of petitioner namely Matesh Kumar Sonkar.

(II) Issue a writ, order or direction in the nature of mandamus directing the respondent No. 2 to decide the representation dated 04.06.2021 of the applicant with regard to making fair and proper investigation of Case Crime No. 0091 of 2021, under section 363 I.P.C., Police Station Dhata, District Fatehpur."

Learned counsel for the petitioner submits that the investigating officer is not properly investigating the matter and collusively not taking action against the accused.

Be that as it may, the petitioner has a remedy under Section 156(3), Cr.P.C. to move an appropriate application before the concerned Magistrate. This legal position has also been clarified by this court vide judgment dated 27.01.2021 in Criminal Misc. Writ Petition No.15692 of 2020 (Ajay Kumar Pandey vs. State of U.P. and others).

In view of the aforesaid, we do not find any good reason to entertain this writ petition. Therefore, without expressing any opinion on merits of the case of the petitioner, this writ petition is disposed of leaving it open to the petitioner to move an appropriate application before the concerned Magistrate under Section 156(3), Cr.P.C. In the event such an application is filed by the petitioner, it is expected that the concerned Magistrate shall proceed in accordance with law.

Order Date :- 5.8.2021

Amit Mishra