Mahendra Pratap Singh vs State Of U.P. And 2 Others
2023 Latest Caselaw 27108 ALL

Citation : 2023 Latest Caselaw 27108 ALL
Judgement Date : 4 October, 2023

Allahabad High Court

Mahendra Pratap Singh vs State Of U.P. And 2 Others on 4 October, 2023

Bench: Manju Rani Chauhan





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:190158
 
Court No. - 6
 

 
Case :- WRIT - C No. - 25234 of 2023
 

 
Petitioner :- Mahendra Pratap Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ravindra Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Manju Rani Chauhan,J.

Learned Standing Counsel submits that being complainant petitioner has no locus to file such petition, even otherwise the enquiry has already been concluded pursuant to the complaint of the petitioner, therefore, this petition 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 misconceived and is dismissed.

Order Date :- 4.10.2023

Rahul.