Srimati vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 5278 ALL

Citation : 2022 Latest Caselaw 5278 ALL
Judgement Date : 17 June, 2022

Allahabad High Court

Srimati vs State Of U.P. Thru. Addl. Chief ... on 17 June, 2022

Bench: Devendra Kumar Upadhyaya, Narendra Kumar Johari




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 4006 of 2022
 

 
Petitioner :- Srimati
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Home Deptt. Civil Sectt. Gove. Of U.P. Lko. And Others
 
Counsel for Petitioner :- Shishir Pradhan
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Narendra Kumar Johari,J.

Heard learned counsel for the petitioner and learned Additional Government Advocate.

This petition has been filed seeking a direction to the Investigating Officer/Agency to conduct fair and proper investigation in respect of First Information Report dated 04.02.2022 lodged at Case Crime No.0066 of 2022, under Sections 504, 376-D IPC and Section 3 (2) (v) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, Police Station Sareni, District Raebareli.

We have perused the averments made in the writ petition and are not convinced that any direction, as has been prayed for by the petitioner in this writ petition, can be granted in these proceedings. The Supreme Court in the case of Sudhir Bhaskarrao Tambe vs. Hemant Yashwant Dhage and others, reported in (2016) 6 SCC 277 relying upon an earlier judgment of the Supreme Court in the case of Sakiri Vasu vs. State of U.P. and others, reported in (2008) 2 SCC 469 has held that this Court normally should not entertain such petitions for the reason that complainant in such situations is at liberty to avail the alternative remedy by approaching the Magistrate concerned under Section 156(3) Cr.P.C.

Accordingly, we are not inclined to entertain this writ petition, which is hereby dismissed.

However, notwithstanding dismissal of the writ petition, it will be open to the petitioner to approach the Magistrate concerned by moving an application under Section 156(3) Cr.P.C. If any such application is moved by the petitioner/complainant, the same shall be dealt in accordance with law by the Magistrate concerned.

Order Date :- 17.6.2022

Renu/-