Suresh Singh vs Shri Ghule Sushil Chandrabhan, ...
2023 Latest Caselaw 1366 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 78 of 2023
 

 
Applicant :- Suresh Singh
 
Opposite Party :- Shri Ghule Sushil Chandrabhan, S.P., Sitapur
 
Counsel for Applicant :- Ajay Sharma
 

 
Hon'ble Rajnish Kumar,J.

Heard.

This application has been filed alleging non compliance of the order dated 17.10.2022 passed in Criminal Misc. Writ Petition No.7643 of 2022 by means of which this Court had directed to the Superintendent of Police, Sitapur to verify the facts and ensure prompt, fair, impartial and objective investigation in the matter. He or some Officer immediately sub-ordinate to him, as authorized by him, may monitor the investigation so as to ensure the aforesaid. However, if the petitioner is still aggrieved that is in spite of the aforesaid, he may approach the 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 40. Therefore, in case the applicant is aggrieved by the investigation or non completion of same he may be approach judicial magistrate as provided by this Court but contempt petition is not maintainable.

Dismissed accordingly.

...................................................................(Rajnish Kumar, J.)

Order Date :- 12.1.2023

Haseen U.