Shobha Mishra vs State Of U.P. And 3 Others
2024 Latest Caselaw 17132 ALL

Allahabad High Court

Shobha Mishra vs State Of U.P. And 3 Others on 14 May, 2024

Author: Siddharth

Bench: Siddharth

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:86352-DB
 
Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 6343 of 2024
 

 
Petitioner :- Shobha Mishra
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Bhupendra Kumar Pandey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Siddharth,J.
 

Hon'ble Surendra Singh-I,J.

1. Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the record.

2. Petitioner is informant in this case. She has submitted that fair investigation is not being conducted in Case Crime No.0128 of 2023, under Sections 354-Kha, 386, 506, 452 I.P.C., Police Station-Mauaima, District-Prayagraj.

3. Counter affidavit has been filed stating that investigation of the case is being conducted by the Police and offence under Section 376 I.P.C. was also found and proved against the respondent No.4 and said section has been added in the implication. The Court cannot further monitor the investigation.

4. The petition is disposed of with the direction to the petitioner to approach the Magistrate concernedfor fair investigation in view of the judgment of the Hon'ble Apex Court in the case of Sakiri VasuVs. State of U.P. LAWS(SC)-2007-12-69.

Order Date :- 14.5.2024

Amit