Vijendra Singh vs State Of U.P. And 4 Others
2023 Latest Caselaw 35171 ALL

Allahabad High Court

Vijendra Singh vs State Of U.P. And 4 Others on 14 December, 2023

Author: Manju Rani Chauhan

Bench: Manju Rani Chauhan

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:237161
 
Court No. - 6
 

 
Case :- WRIT - C No. - 39418 of 2023
 

 
Petitioner :- Vijendra Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sanjay Kumar Pal,Firoz Haider
 
Counsel for Respondent :- CSC
 

 
Hon'ble Mrs. Manju Rani Chauhan,J.
 

Learned Standing Counsel, at the very outset, submits that this is the complainant's petition wherein petitioner had made a complaint against the Pradhan in respect of embezzlement of government money of development work. He further submits that being complainant petitioner has no locus to file such petition, therefore, the same is not maintainable. In support of his contention, he has relied upon the Full Bench judgment of this Court in the case of Vivekanand Yadav vs. State of U.P. and another reported in 2010(10) ADJ 1 (FB) and the judgment of Co-ordinate Bench of this Court in the case of Narendra Kumar vs. State of U.P. and Ors. reported in 2013(1) ADJ 228.

Accordingly, the petition is dismissed as not maintainable.

Order Date :- 14.12.2023

Rahul.