Citation : 2023 Latest Caselaw 28137 ALL
Judgement Date : 11 October, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:195980 Court No. - 6 Case :- WRIT - C No. - 25745 of 2023 Petitioner :- Razaullah Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Vikas Tripathi Counsel for Respondent :- C.S.C.,Kaushal Kishore Mani 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 pursuant to the complaint of the petitioner is going on, 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 :- 11.10.2023
Rahul.
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