Vijay Anand vs State Of U.P. Thru. Addil. Chief/ Prin. ...
2024 Latest Caselaw 18574 ALL

Allahabad High Court

Vijay Anand vs State Of U.P. Thru. Addil. Chief/ Prin. ... on 22 May, 2024

Bench: Vivek Chaudhary, Narendra Kumar Johari

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:38975-DB
 
Court No. - 9
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3624 of 2024
 
Petitioner :- Vijay Anand
 
Respondent :- State Of U.P. Thru. Addil. Chief/ Prin. Secy., Deptt. Of Home, Lucknow And Others
 
Counsel for Petitioner :- Kunwar Bahadur Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Narendra Kumar Johari,J.

Heard learned counsel for the petitioner, learned AGA for the State-respondent and perused the record.

This writ petition has been filed with the following main relief:

"(i) Issue a writ, order or direction in the nature of mandamus commanding thereby directing to the respondents authority to ensure fair and transparent investigation in the petitioner's matter with respect to F.I.R. dated 17.3.2024, bearing F.I.R. No. 0157/2024, under Section 420,406 I.P.C. lodged at Police Station Kotwali Nagar, District Gonda and take action against opposite party no.4, accordingly."

The petitioner is aggrieved by the pace and manner of the investigation.

Having regard to the nature of grievance raised in this petition, we disposed of this petition with liberty to the petitioner to approach the respondent No.2/Superintendent of Police, Gonda by way of making a detailed application for redressal of his grievances. In case, any such application is made, the same shall be considered and appropriate decision thereon shall also be taken by the Superintendent of Police, Gonda in accordance with law expeditiously without any undue delay. However, if the petitioner is still aggrieved that is inspite of the aforesaid, he may approach the Judicial Magistrate concerned in this regard in view of the judgment of Hon'ble the Supreme Court rendered in the case Sakiri Vasu Vs. State of U.P. and Ors. reported in (2008) 1 SCC (Crl.) 440.

(Narendra Kumar Johari,J.) (Vivek Chaudhary,J.)

Order Date :- 22.5.2024

Arjun/-