Om Prakash Singh vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 8589 ALL

Citation : 2022 Latest Caselaw 8589 ALL
Judgement Date : 29 July, 2022

Allahabad High Court

Om Prakash Singh vs State Of U.P. Thru. Prin. Secy. ... on 29 July, 2022

Bench: Rajan Roy, Shekhar Kumar Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5395 of 2022
 

 
Petitioner :- Om Prakash Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home And Others
 
Counsel for Petitioner :- Vishal Kumar Srivastava,Ajeet Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajan Roy,J.

Hon'ble Shekhar Kumar Yadav,J.

Heard.

The petitioner herein seeks a writ, order or direction in the nature of Mandamus to direct the opposite party no. 3 for registering the First Information Report on the application given by the petitioner dated 22.05.2022 and to do fair and proper investigation.

Let the Commissioner of Police, Lucknow consider the application of the petitioner in the light of the judgment of Hon'ble the Supreme Court in the case of Lalita Kumari v. State of U.P. & ors., (2014) 2 SCC 1. If the petitioner is still aggrieved, he can seek the remedy under section156(3), Cr.P.C. With these observations/directions this writ petition is disposed of.

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

Order Date :- 29.7.2022

A.Nigam