Rahul Gaurav vs State Of U.P. And 7 Others
2021 Latest Caselaw 1576 ALL

Citation : 2021 Latest Caselaw 1576 ALL
Judgement Date : 25 January, 2021

Allahabad High Court

Rahul Gaurav vs State Of U.P. And 7 Others on 25 January, 2021

Bench: Surya Prakash Kesarwani, Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 16421 of 2020
 

 
Petitioner :- Rahul Gaurav
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Rajendra Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Shamim Ahmed,J.

This writ petition has been filed, praying for issue a writ or direction in the nature of mandamus directing the respondent nos. 2 and 3 for fair investigation in the matter of the FIR No. 23 of 2020, dated 19.01.2020, under Sections 147, 504, 354, 336, 353, 332 I.P.C. and Section 3 (2) (va) of SC/ST (P/A) Act, 1989, Police Station Phoolpur, District Prayagraj.

Learned A.G.A. has pointed out that the writ petitions with relief for fair investigation have been heard and the judgment has been reserved in the leading Criminal Misc. Writ Petition No.15692 of 2020.

In view of the aforesaid, the judgment is reserved.

Connect with Criminal Misc. Writ Petition No.15692 of 2020.

Order Date :- 25.1.2021

T.S.