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Rohit Kumar Verma vs State Of ...
2021 Latest Caselaw 7908 ALL

Citation : 2021 Latest Caselaw 7908 ALL
Judgement Date : 13 July, 2021

Allahabad High Court
Rohit Kumar Verma vs State Of ... on 13 July, 2021
Bench: Ramesh Sinha, Saroj Yadav



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 9226 of 2021
 

 
Petitioner :- Rohit Kumar Verma
 
Respondent :- State Of U.P.Thru.Prin.Secy.Home,Lucknow & Ors.
 
Counsel for Petitioner :- Durgendra Kumar Tiwari
 
Counsel for Respondent :- G.A.
 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

The court is convened through video conferencing.

None appears on behalf of the petitioner.

Shri Aniruddha Singh, learned A.G.A. is present for the State-respondents.

This writ petition has been filed by Rohit Kumar Verma, 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 representations dated 4.2.2021, 19.2.2021 and 9.3.2021 (Annexure No.3,4, 5 and 6).

Learned A.G.A. for the State has raised preliminary objection regarding maintainability of the present writ petition.

The learned A.G.A. 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.

The party shall file computer generated copy of order downloaded from the official website of Allahabad High Court, self attested by it alongwith a self attested identity proof of the said person(s) (preferably Aadhar Card) mentioning the mobile number(s) to which the said Aadhar Card is linked, before the concerned Court/Authority/Official.

The concerned Court/Authority/Official shall verify the authenticity of the computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

.

(Saroj Yadav,J) (Ramesh Sinha,J)

Order Date :- 13.7.2021

Shukla

 

 

 
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