Smt Muskan vs State Of Up And 4 Others
2024 Latest Caselaw 19517 ALL

Allahabad High Court

Smt Muskan vs State Of Up And 4 Others on 28 May, 2024

Author: Siddharth

Bench: Siddharth

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:96563-DB
 
Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 8329 of 2024
 

 
Petitioner :- Smt Muskan
 
Respondent :- State Of Up And 4 Others
 
Counsel for Petitioner :- Irshad Ahmad
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Siddharth,J.
 

Hon'ble Prashant Kumar,J.

1. The petitioner has rushed to this Court for fair investigation with regard to the F.I.R. lodged on 06.04.2024 in Case Crime No.0152 of 2024, under Sections 323, 376, 504, 506 I.P.C., Police Station Thakurdwara, District Moradabad within statutory period of 60 days. The Investigation has not yet been concluded.

2. The petition is disposed of with the direction to the Investigating Officer to investigate the matter conclusively and submit a report within a period of 60 days from today. In case, the report is not filed within 60 days, the Investigating Officer shall record reasons for its delay, and the petitioner would be at liberty to approach the Magistrate concerned for fair investigation in view of 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 :- 28.5.2024

S.P.