Rakshpal vs State Of U.P. And 6 Others
2021 Latest Caselaw 2313 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 1267 of 2021
 

 
Petitioner :- Rakshpal
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Sanjay Kumar Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Shamim Ahmed,J.

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

This writ petition has been filed for a direction to respondent-authority for fair investigation in Case Crime No.123/2019 under section 498A, 304B, 201 I.P.C. & 3/4 D.P.Act, Police Station Kakwan District Kanpur Nagar in accordance with law.

Learned counsel for the petitioner submits that the investigating officer is not properly investigating the matter and conclusively 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 dismissed leaving it open to the petitioner to move an appropriate application before the concerned Magistrate. 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 :- 12.2.2021

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