Vinod Kumar Verma vs State Of U.P. Thru Prin.Secy. Home ...
2021 Latest Caselaw 7316 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 
Case :- MISC. BENCH No. - 14022 of 2021
 
Petitioner :- Vinod Kumar Verma
 
Respondent :- State Of U.P. Thru Prin.Secy. Home Lucknow And Ors.
 
Counsel for Petitioner :- Virendra Singh,Ashok Kumar Shukla
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Narendra Kumar Johari,J.

The Court has convened through Video Conferencing.

Heard Sri Virendra Singh, learned counsel for the petitioner, Sri S.N. Tilhari, learned AGA for the State/respondents No. 1 to 3 and perused the material on record.

The present writ petition has been filed by the petitioner, namely, Vinod Kumar Verma, seeking a writ of mandamus directing the respondent no.3 to consider the application dated 21.06.2021 made by the petitioner in the light of the judgment of the Apex Court in Lalita Kumari Vs. Government of U.P. and others : 2014 (2) SCC 1 and register the First Information Report against the respondents no. 4 to 6 in appropriate sections of I.P.C. and take necessary action against them.

Learned AGA has submitted that the issue involved in the instant writ petition has already been adjudicated and decided by this Court in Misc. Bench No. 24492 of 2020 : Waseem Haider Vs. State of U.P. and others vide judgment and order dated 14.12.2020, dismissing the writ petition, hence, the instant writ petition be also dismissed in terms of the aforesaid order, to which learned Counsel for the petitioner could not give satisfactory reply.

In view of the aforesaid, the writ petition is dismissed with liberty to the petitioner to avail the appropriate remedy before the appropriate forum as provided under law.

(Narendra Kumar Johari, J.) (Ramesh Sinha, J.)

Order Date :- 8.7.2021

Ajit/-