Ram Chandra vs State Of U.P. And 2 Others
2024 Latest Caselaw 17627 ALL

Allahabad High Court

Ram Chandra vs State Of U.P. And 2 Others on 16 May, 2024

Author: Siddharth

Bench: Siddharth

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:88393-DB
 

 
Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 6919 of 2024
 

 
Petitioner :- Ram Chandra
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Akhilesh Kumar Tiwari,Mahfooz Ahmad
 
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. He has submitted that fair investigation is not being conducted in Case Crime No.172 of 2023, under Sections 34 and 302 I.P.C., Police Station-Bilhaur, District-Kanpu Nagar.

3. Learned A.G.A. informs that investigation of the case in question is still in progress.

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 :- 16.5.2024

Amit

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