Smt. Pooja Singh vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
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Allahabad High Court

Smt. Pooja Singh vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 1 October, 2024

Bench: Vivek Chaudhary, Narendra Kumar Johari

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:68104-DB
 
Court No. - 9
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 7441 of 2024
 
Petitioner :- Smt. Pooja Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko And Others
 
Counsel for Petitioner :- Pankaj Kumar Shukla
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Narendra Kumar Johari,J.

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

2. Learned counsel for the petitioner states that he does not press Prayer no.1.

3. By means of this petition the petitioner, who is the informant, is seeking a writ of mandamus directing the opposite parties to investigate the matter judiciously, fairly, etc. and conclude the investigation of FIR dated 6.6.2024 bearing FIR/Case Crime No.123 of 2024, under Sections 363, 366, 504, 506 I.P.C. registered at Police Station Sangramgarh, District Pratapgarh in a time bound manner.

4. The petitioner wants fair and prompt investigation.

5. Without expressing any opinion on the merits of the allegations as the investigation is still pending, let the petitioner approach the Superintendent of Police, Pratapgarh raising her grievance, who shall get the matter inquired and ensure fair and prompt investigation. However, if the petitioner is still aggrieved that is in spite of the aforesaid, she may approach the Jurisdictional Magistrate concerned in this regard in view of the judgment of the Supreme Court in the case of Sakiri Vasu vs. State of Uttar Pradesh and others; (2008) 2 SCC 409.

6. With the aforesaid observations/directions, the petition is disposed of.

.

[Narendra Kumar Johari,J.] [Vivek Chaudhary,J.]

Order Date :- 1.10.2024

Sachin