Saneep Patel Hansraj Singh Patel vs State Of U.P. And 2 Others
2023 Latest Caselaw 25455 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:180475
 
Court No. - 6
 

 
Case :- WRIT - C No. - 30109 of 2023
 

 
Petitioner :- Saneep Patel Hansraj Singh Patel
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Amit Kumar Mishra,Dheeraj Kumar Tiwari,Javed Alam
 
Counsel for Respondent :- CSC,Azad Rai
 

 
Hon'ble Mrs. Manju Rani Chauhan,J.

Heard Mr. Amit Kumar Mishra, learned counsel for the petitioner, Mr. Azad Rai, learned counsel for the respondent no.3 and learned Standing Counsel for the State-respondents is present.

This writ petition has been filed by the petitioner with a prayer to direct the respondent no.2 to take appropriate decision upon the application of the petitioner dated 15.04.2023 pending before him.

Learned Standing Counsel as well as learned counsel for the respondent no.3 submits that the petitioner being complainant has no locus to file such petition, 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.

In view of the above, the petitioner being complainant has no locus to file the petition.

Accordingly, the writ petition is dismissed as not maintainable.

Order Date :- 19.9.2023

Jitendra/-