Kalawati vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 8983 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5493 of 2022
 

 
Petitioner :- Kalawati
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Home Civil Secrett. Lucknow And Others
 
Counsel for Petitioner :- Alok Kr. Misra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajan Roy,J.

Hon'ble Shekhar Kumar Yadav,J.

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

The petitioner seeks issuance of a writ, order of direction in the nature of mandamus commanding the opposite parties no. 2 and 3 to ensure the fair and speedy investigation in Case Crime No. 0491 of 2019, under Section 323, 504, 506 IPC and 3(1)(dh) of SC/ST Act, Police Station - Visheshwarganj, District- Bahraich.

The petitioner is aggrieved by the pace of further investigation after being ordered by the Magistrate concerned.

Let the Superintendent of Police, Bahraich look into the matter, verify the facts and ensure prompt, fair, impartial and objective investigation in the matter. However, if the petitioner is still aggrieved that is inspite of the aforesaid, she may approach the Judicial Magistrate concerned in this regard in view of the judgment of Hon'ble the Supreme Court rendered in the case Sakiri Vasu Vs. State of U.P. and Ors. reported in (2008) 2 SCC 409.

With the aforesaid observations/directions, the writ petition is disposed of.

.

(Shekhar Kumar Yadav,J.) (Rajan Roy,J.)

Order Date :- 2.8.2022

R.K.P.