Ravinder Singh Chaudhary vs State Of U.P. And 2 Others
2024 Latest Caselaw 19806 ALL

Allahabad High Court

Ravinder Singh Chaudhary vs State Of U.P. And 2 Others on 29 May, 2024

Author: Siddharth

Bench: Siddharth

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:98232-DB
 
Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 7479 of 2024
 

 
Petitioner :- Ravinder Singh Chaudhary
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Praveen Shrivastav
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Siddharth,J.
 

Hon'ble Prashant Kumar,J.

Heard learned counsel for petitioner and learned AGA for the State-respondents.

This writ petition has been filed praying for ensuring the registration of FIR forthwith as per the order dated 27.02.2024.

Learned AGA informs that as prayed FIR has been registered on 07.05.2024.

Learned counsel for petitioner states that the FIR has been belatedly lodged. Hence direction may be given for speedy investigation conducting in this case.

The petition is disposed of directing the investigating officer to conclude the investigation in pursuance of the the FIR within period of 60 days.

In case of failure, it shall be open for the petitioner to approach the trial court for monitoring the investigation as per judgment of the Apex Court in the case of Sakiri Vasu Vs. State of U.P. LAWS(SC) 2007-12-69.

 
Order Date :- 29.5.2024
 
Abhishek
 

 
(Prashant Kumar,J.)           (Siddharth,J.)