Anurag Singhal vs State Of U.P And 11 Others
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Allahabad High Court

Anurag Singhal vs State Of U.P And 11 Others on 16 May, 2024

Author: Siddharth

Bench: Siddharth

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:88482-DB
 
Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5871 of 2024
 

 
Petitioner :- Anurag Singhal
 
Respondent :- State Of U.P And 11 Others
 
Counsel for Petitioner :- Najakat Ali
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Siddharth,J.
 

Hon'ble Surendra Singh-I,J.

1. Heard learned counsel for the petitioner and learned A.G.A. for the State-respondents.

2. This writ petition has been filed praying for fair investigation in Case Crime No.0122 of 2024, under Sections 419, 420, 467, 468, 471, 384, 342, 504, 506 and 120 B IPC, Police Station Bhelupur, District Kashi (Commissionerate Varansi).

3. The First Information Report was lodged on 31.03.2024 and statutory investigation is not come to an end.

4. The petition is disposed of directing the Investigating Officer of this case to conclude the investigation against the petitioner within a period of 60 days. In case, the same is not completed, the petitioner may take recourse provided by the judgment of the Hon'ble Apex Court in the case of Sakiri Vasu Vs. State of U.P. LAWS(SC)-2007-12-69.

Order Date :- 16.5.2024

Amit

(Surendra Singh-I,J.) (Siddharth,J.)