Ram Autar vs State Of U.P. Thru Prin.Secy. Home ...
2021 Latest Caselaw 8805 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 15742 of 2021
 

 
Petitioner :- Ram Autar
 
Respondent :- State Of U.P. Thru Prin.Secy. Home And Ors.
 
Counsel for Petitioner :- Ashok Kumar Verma,Rohit Shankar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

Heard Shri Ashok Kumar Verma, learned counsel for the petitioner, Shri Meera Tripathi, learned A.G.A. for the State-respondents no.1 to 5 and perused the record.

This writ petition has been filed by the petitioner, namely, Ram Autar with a prayer to issue a writ of mandamus directing the respondent nos.4 and 5 to register the FIR with a further prayer to conduct fair investigation of the case.

Learned counsel for the petitioner submits that he has moved an application before Superintendent of Police, District Unnao- respondent no.4 on 29.06.2021 requesting him to register the FIR.

Learned A.G.A., on the other hand, has submitted that the grievance of the petitioner can be very well redressed before the court below by filing an application under Section 156(3) Cr.P.C. She further submits 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 High Court Allahabad, 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.

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

Order Date :- 27.7.2021

Anand/-