Ikram Hussain @ Billa vs State Of U.P. And 7 Others
2021 Latest Caselaw 9036 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5722 of 2021
 

 
Petitioner :- Ikram Hussain @ Billa
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Manvendra Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Piyush Agrawal,J.

Heard learned counsel for the petitioner and the learned A.G.A.

This writ petition has been filed praying for the following relief:

"I. Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent nos. 2 and 3 to conduct fair and proper investigation Under Section 173(8) Cr.P.C. in N.C. R. No. 137 of 2020, Under Sections 323, 504 I.P.C., Police Station - Jafarganj, District - Fatehpur."

Learned counsel for the petitioner submits that the investigating officer is not properly investigating the matter and collusively not taking action against the accused.

Be that as it may, the petitioner has a remedy under Section 156(3), Cr.P.C. to move an appropriate application before the concerned Magistrate. This legal position has also been clarified by this court vide judgment dated 27.01.2021 in Criminal Misc. Writ Petition No.15692 of 2020 (Ajay Kumar Pandey vs. State of U.P. and others).

In view of the aforesaid, we do not find any good reason to entertain this writ petition. Therefore, without expressing any opinion on merits of the case of the petitioner, this writ petition is dismissed leaving it open to the petitioner to move an appropriate application before the concerned Magistrate under Section 156(3), Cr.P.C. In the event such an application is filed by the petitioner, it is expected that the concerned Magistrate shall proceed in accordance with law.

Order Date :- 29.7.2021

Amit Mishra