Vipin Kumar Maurya vs State Of U.P. Thru Prin. ...
2021 Latest Caselaw 4174 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 7548 of 2021
 

 
Petitioner :- Vipin Kumar Maurya
 
Respondent :- State Of U.P. Thru Prin. Secretary, Home, Lko. & Ors.
 
Counsel for Petitioner :- Krishna Kumar Verma
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Alok Mathur,J.

Heard learned counsel for the petitioner as well as learned Additional Government Advocate for the State respondents.

By means of this writ petition the petitioner has prayed for writ, order or direction in the nature of mandamus commanding the opposite parties for holding fair investigation in pursuance of the first information report registered as FIR/Case Crime No. 0041 of 2021, under Sections 147, 148, 307, 323, 380, 427, 504, 506 I.P.C., Police Station - Unchahar, District - Raibareli.

Learned Additional Government Advocate submits that the petitioner has appropriate remedy before the competent Court. He has placed reliance on the judgment of Sakiri Vasu Vs. State of U.P. and Others, 2008 (9) SCC 409.

In view of the law laid down by Hon'ble Apex Court in the case of Sakiri Vasu (Supra) this writ petition stands disposed of.

Order Date :- 19.3.2021

A. Verma