Smt. Devki vs State Of U.P. Thru. Prin. Secy. Home Lko ...
2024 Latest Caselaw 33237 ALL

Allahabad High Court

Smt. Devki vs State Of U.P. Thru. Prin. Secy. Home Lko ... on 1 October, 2024

Bench: Vivek Chaudhary, Narendra Kumar Johari

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:67976-DB
 
Court No. - 9
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 7381 of 2024
 
Petitioner :- Smt. Devki
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Lko And Others
 
Counsel for Petitioner :- Vishva Nath Pratap Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Narendra Kumar Johari,J.

Heard learned counsel for the petitioner and learned A.G.A. for the State.

The petitioner seeks issuance of a writ, order of direction in the nature of mandamus commanding the opposite parties to conclude the investigation of F.I.R./Case Crime No.0142/2024, under Sections 34, 452, 427, 504 & 506 IPC, Police Station- Haidergarh, District- Barabanki which is pending since 08.04.2024.

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

Without expressing any opinion on merits of the allegations as the investigation is still pending, let the petitioner approach the Superintendent of Police, Barabanki raising her grievance, who shall get the matter inquired and do the needful but only as per law. However, if the petitioner is still aggrieved that is inspite of the aforesaid, she 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.

With the aforesaid observation/direction, the writ petition is disposed of.

Order Date :- 1.10.2024

Reena/-

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