Guddu @ Ram Sunder vs State Of U.P. Thru Secretary Home, ...
2021 Latest Caselaw 2592 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 4633 of 2021
 

 
Petitioner :- Guddu @ Ram Sunder
 
Respondent :- State Of U.P. Thru Secretary Home, Lko. & Ors.
 
Counsel for Petitioner :- Jalaj Kumar Gupta
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Rajeev Singh,J.

Heard Shri Jalaj Kumar Gupta, learned Counsel for the petitioner and Shri Ganesh Gupta, learned Brief Holder for the State-respondents.

This writ petition has been filed by Guddu alias Ram Sunder, seeking a writ of mandamus directing the police authorities to comply the circular/guidelines dated 26.12.2015 and to register the case against the accused respondent on the basis of application dated 03.02.2021.

Learned Brief Holder for the State has drawn our attention towards the prayer made in the present writ petition. When a point query was made from the counsel for the petitioner regarding maintainability of the prayer made in the present writ petition, he could not give a satisfactory reply.

The learned Brief Holder for the State further pointed out 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.

(Rajeev Singh, J.) (Ramesh Sinha, J.)

Order Date :- 18.2.2021

Arnima