Nita Devi vs State Of U.P. Thru. Prin. Secy. Home ...
2024 Latest Caselaw 98 ALL

Allahabad High Court

Nita Devi vs State Of U.P. Thru. Prin. Secy. Home ... on 2 January, 2024

Bench: Rajan Roy, Narendra Kumar Johari

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:29-DB
 
Court No. - 9
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 9234 of 2023
 

 
Petitioner :- Nita Devi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Deptt. Govt. Lko. And Others
 
Counsel for Petitioner :- Ajay Veer Singh,Piyush Pandey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajan Roy,J.
 

Hon'ble Narendra Kumar Johari,J.

Heard.

Sri Ajay Veer Singh, learned counsel for the petitioner says that F.I.R. is not being lodged, hence this petition, however, the prayer in the writ petition is something different. If F.I.R. has not been lodged, he can avail the remedy under Section 156(3) Cr.P.C. or approach the higher authorities in terms of judgment of Hon'ble the Supreme Court rendered in the case of 'Lalita Kumari Vs. Government of Uttar Pradesh and others' reported in (2014) 2 SCC 1.

Accordingly, the petition is disposed of.

(Narendra Kumar Johari,J.) (Rajan Roy,J.)

Order Date :- 2.1.2024

Shanu/-