Aksha Azeem vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 5622 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 594 of 2023
 

 
Petitioner :- Aksha Azeem
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home, Lko. And Others
 
Counsel for Petitioner :- Salman Abbas
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Narendra Kumar Johari,J.

Heard Shri Salman Abbas, learned Counsel for the petitioner and Shri D.S. Rana, learned A.G.A. for State-respondent Nos. 1 to 3.

This writ petition has been filed by petitioner- Aksha Azeem, seeking following primary relief:

"(i) issue a Writ, Order or direction in the nature of mandamus commanding and directing the opp. party no.2 and 3 immediately registered the FIR and investigate the matter on a written complaint dated 18.12.2022 and 18.12.2022 content as Annexure No. to this writ petition."

Learned A.G.A. has drawn our attention towards the prayer made in the present writ petition. When a pointed query was made from learned counsel for the petitioner regarding maintainability of the prayer made in the present writ petition, he could not give a satisfactory reply.

Learned A.G.A. further pointed out that the controversy involved in the present matter has already been decided by this Court in similar matter in Misc. Bench No.24492 of 2020 : Waseem Haider Vs. State of U.P. Through Principal Secretary, Home Others, vide judgment and order dated 14.12.2020 dismissing the said petition, hence, the present petition be also dismissed in terms of the said order.

Accordingly, the present writ petition is dismissed with liberty to the petitioner to avail the appropriate remedy before appropriate Forum.

(Narendra Kumar Johari,J.) (Ramesh Sinha,J.)

Order Date :- 20.2.2023

ML/-