Smt. Seema Rastogi vs State Of U.P. Thru. Secy. Home And ...
2022 Latest Caselaw 14778 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 7853 of 2022
 

 
Petitioner :- Smt. Seema Rastogi
 
Respondent :- State Of U.P. Thru. Secy. Home And Others
 
Counsel for Petitioner :- Anurag Dwivedi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajan Roy,J.

Hon'ble Sanjay Kumar Pachori,J.

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

The petitioner seeks issuance of a writ, order or direction in the nature of mandamus commanding the opposite parties to do fair investigation in Case Crime No.0449/2022, under Sections-377, 323, 504, 506, 498-A I.P.C. and Section 3/4 of the D.P. Act, Police Station -Madiyawan, District-.Lucknow North (Commissionerate Lucknow).

The petitioner seeks fair and proper investigation into the matter.

Let the petitioner approach the Commissioner of Police, Lucknow who shall 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, she may approach the jurisdictional 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.

(Sanjay Kumar Pachori,J.) (Rajan Roy,J.)

Order Date :- 20.10.2022

Shanu/-