Allahabad High Court
Sujit Kumar vs State Of U.P. Thru. Addl. Cheef Secy. ... on 27 October, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2025:AHC-LKO:66196
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
CRIMINAL MISC. WRIT PETITION No. - 7212 of 2024
Sujit Kumar
.....Petitioner(s)
Versus
State Of U.P. Thru. Addl. Cheef Secy. Home And 4 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Saryu Prasad Tiwari
Counsel for Respondent(s)
:
G.A., Rama Niwas Pathak
Court No. - 13
HON'BLE SAURABH LAVANIA, J.
1. Heard Sri Saryu Prasad Tiwari, learned counsel for the petitioner, Sri Badrul Hasan, learned AGA for the State of U.P. and Sri Rama Niwas Pathak, learned counsel for the private opposite party(s) as well as perused the record.
2. By means of this petition, the petitioner has sought the following main relief(s):-
"(a) Issue a writ, order or direction in the nature of certiorari quashing the impugned Order dated 01.06.2024 passed by the Additional Session Judge-I, Ambedkar Nagar and impugned Order dated 04.01.2024 passed by the Civil Judge (J.D.) / Judicial Magistrate, Ambedkar Nagar as contained in ANNEXURE NOs. 1& 2 respectively to this writ petition.
(b) Issue a writ, order or direction in the nature of mandamus directing the court below to lodge as State Case against the Opposite Party Nos. 2 to 5."
3. Brief facts, which are relevant for deciding the instant petition, are as under:-
(i) An application in terms of Section 156(3) Cr.P.C. was filed by the petitioner, whereupon, the Magistrate concerned directed the police personnel to lodge the First Information Report (in short "FIR") and investigate the matter.
(ii) It is to be noted that petitioner's counsel has not brought on record the order passed by the Magistrate concerned directing the police personnel to lodge the FIR and investigate the matter for the reasons best known to him, though, he ought to have brought the said order on record.
(iii) In terms of the order passed by the Magistrate concerned, an FIR No. 0152 of 2022 was lodged on 11.07.2022 under Sections- 452, 323, 504, 506, 308 IPC at Police Station- Jahangir Ganj, District- Ambedkar Nagar.
(iv) Thereafter, the Investigating Officer (in short "IO") submitted Final Report dated 06.08.2022 in connection with the FIR No. 0152/2022, detailed above.
(v) Upon receipt of Final Report dated 06.08.2022, the Magistrate concerned on 21.01.2023 passed the following order:-
"??????- 21.01.2023
?? ?????? ?????? ????????????? ??.?.??.-152/2022 ???????? ????-452,323,504,506,308 IPC ??? ????? ???? ???????? ???? ????
????
????? ???? ???????? ?? ??? ??? ???? ??????? ??? ???? ?? ????? ???? ??? ?????? 20.02.2023 ?? ??????
?????? ??? ???"
(vi) After the aforesaid, the petitioner filed the Protest Petition on 13.03.2023.
(vii) Thereafter, the Magistrate concerned namely Civil Judge (J.D.)/J.M., Ambedkar Nagar, after taking note of the facts of the case including the facts narrated in the Protest Petition, passed the order dated 04.01.2024, whereby treated the protest petition as a complaint case. The relevant portion of the order dated 04.01.2024 is extracted hereunder:-
"???? ??? ???????? ?? ?????? ??????? ?? ?????
???????? ?? ?????? ?? ?????? ?? ?? ???? ?? ???????? 152/2022, ???? 308,323,452,504,506 ???????? ????-??????????, ????-??????????? ??? ??????? ???? ??? ??????? ?????? ?????? ????? ??????? ??0 29/2022, ???????? 06.08.2022 ??????? ?? ??? ??? ????? ???? ?????? ????? ????? ?? ?? ???? ????? ?????? ??????? ????? ??????? ?? ????? ???? ??? ???? ?????? ??? ???? ????? ?? ??? ???? ?? ???????? ???? ??, ????? ???? ?? ????? ?? ?????? ???? ??? ??? ?????? ??? ???????? ????? ??? ???????? ?????? ????? ??? ???? ???? ?????? ??? ??? ???????? ????? ?? ?????? ?? ??? ??? ???? ???? ?? ????? ?? ???????? ?? ?????? ?? ??????
????
???????? 152/2022, ???? 308,323,452,504, 506 ?????? ??? ?????? ???? ??????? ??? ???? ??????????? ??? ?????? ?????? ??????? ????? ??????? ??0 29/2022 ???????? 06/08/2022 ?????? ?? ???? ?? ??? ???????? ????? ?? ?????? ?? ??? ??? ????????? ???? ???? ??? ???????? ????? ?????????? ?????? ?? ??? ??? ???? ???? ????? ???????? ?????? ?? ??? ??? ???? ???? ?????? 05.02.2024 ?? ?????? ???? ??????? ???? 200 ????????? ??? ???"
(viii) Being aggrieved by the order dated 04.01.2024, the petitioner filed a Criminal Revision No. 22/2024 and vide order dated 01.06.2024, the Revisional Court namely Additional Session Judge, 1st, Ambedkar Nagar affirmed the order dated 04.01.2024 passed by the Magistrate. The relevant portion of the order dated 01.06.2024 is extracted hereunder:-
"7. ??????? ?? ????? ??? ???????? ?? ?????? ?????? ?? ?????? ??????? ?? ????? ?? ???? ???????????? ?????? ??????? 152/2022, ????-308,323,452,504,506 ???????? ????-??????????, ????-???????? ??? ??? ??????? ??? ???????? ?? ????? ?????? ?????? ??????? ????? ??????? ??? 29/2022 ???????? 06.08.2022 ?? ??????? ????????? ????????? ???? ??????? ??? ???????? ?? ????? ???????? ?? ??? ???? ?? ?????? ?????? ???????? ?? ?????? ??????? ??? ?? ?????? ???? ??? ????? ????? ?? ?????? ???? ???? ???? ??? ?? ??? ????? ??? ???? ?? ???? ??? ????? ??? ????? ???? ??? ?? ?????? ???? ?????? ?? ????? ???? ???? ?? ?????? ??????? ??? ???? ??????? ?? ?????? ???? ???? ???? ??? ??? ?????? ?????? ?? ????? ? ???????? ?? ???? ???? ???? ??? ?? ???? ?? ?????? ??? ?????? ?????? ???? ????????? ?????????? ?? ?????? ??? ??? ?? ?? ?? ??? ???????????? ?????? ????? ??????? ?? ?????? ???? ???? ? ??????? ?? ????? ??? ?? ??? ??? ???? ???? ?????? ???? ???????? ?? ??? ???? ???? ?? ????? ?? ?? ??? ?? ??????? ??? ???????? ?? ?????? ?? ????? ?? ?????? ??? ???? ?? ?????? ????? ???? ?? ???? ????? ????? ??????? ?????????? ???????? ?????? ???????? ???? ???????? 04.01.2024 ????? ???? ??? ??? ???? ???????? ???? ?? ??????? ?? ?? ?????? ?? ?? ??????? ??? ???????? ?????? ????????? ???? ????? ???????????? ??? ??????????? ?? ???? ??? ????? ???? ??? ??? ???????? ???? ??? ??? ????? ??????? ?? ?????? ????????? ???? ???? ??? ???????????? ?? ??????? ???????? ?? ??? ?? ???? ?? ?? ??? ???? ?? ?? ???? ???? ?? ????, ????? ???? ???????? ??????? ???? ????? ???? ?? ???? ??? ???????? ?? ?? ?? ?? ?? ??? ???????????? ?????? ???? ??????? ?? ????? ???? ???? ?????? ?? ??? ???? ???????? ?? ????? ???????? ?? ???? ?? ?? ???????? ?? ????? ?? ????? ??????? ?? ????? ???? ???? ???? ??????
(8). ????????? ????? ????????? ? ????? ?????? ?? ???? ?? ?? ???????? ?? ???????? ?? ??????? ?? ?? ??????? ??? ???????? ?????? ????? ???????? ???? ???????? 04.01.2024 ????? ??????? ????? ?? ???? ?????? ?? ????? ??????????? ?? ???? ??? ??????? ??????? ?? ??? ???????? ? ?????? ?? ???? ?????? ????? ???? ??? ?? ?????? ???? ?????? ?? ????????? ?? ???????? ?????? ???? ????? ???? ????????? ???? ?? ?????????????? ?? ??? ????? ?? ?????? ?? ????? ???? ????? ??? ?????? ?????? ????????? ??????? ???? ???? ????? ???? ??? ????????? ???? ????? ???? ???? ???
????
??? ?????? ??????? ????????? ?????? ???? ???? ??? ??????? ??? ???????? ?????? ????? ???????? ???? ????????? 04.01.2024 ????? ???? ???? ??? ?? ???? ?? ?? ????? ??????? ????? ?? ??????/ ??????? ???????????, ???????? ??? ???????? ?? ??????? ?? ?????
?????? ????????? ??? ?? ???????? ?????????? ????????? ?? ?????"
4. Considered the submissions advanced by the learned counsel for the parties and also perused the material available on record.
5. Upon due consideration of the aforesaid, this Court finds no force in the instant petition. It is for the following reason(s):-
(i) In the instant case, documentary evidence vis. medical reports are available on record and therefore, there is no need to investigate the matter any further and the facts could be established/proved by the complainant and also his witness(s) including the injured witness.
(ii) Regarding expression "investigation", it would be appropriate to refer para(s) 53 to 55 of the judgment passed in the case of Kailash Vijayvargiya v. Rajlakshmi Chaudhuri, 2023 SCC OnLine SC 569, which are extracted hereinunder:-
"53. The Code vide Chapter XII, ranging from Section 154 to Section 176, deals with information to the Police and their power to investigate. Section 154 deals with the information relating to the commission of a cognizable offence and fiats the procedure to be adopted when prima facie commission of a cognizable offence is made out. Section 156 authorises a police officer in-charge of a Police station to investigate any cognizable offence without the order of a Magistrate. Sub-section (3) of Section 156 provides for any Magistrate empowered under Section 190 to order an investigation as mentioned in Section 156(1). In cases where a cognizable offence is suspected to have been committed, the officer in-charge of the Police station, after sending a report to the Magistrate empowered to take cognizance of such offence, is entitled under Section 157 to investigate the facts and circumstances of the case and also to take steps for discovery and arrest of the offender. Clauses (a) and (b) of the proviso to sub-section (1) to Section 157 give discretion to the officer in-charge not to investigate a case, when information of such offence is given against any person by name and the case is not of serious nature; or when it appears to the officer in-charge of the Police station that there is no sufficient ground for entering the investigation. In each of the cases mentioned in clauses (a) and (b) to the proviso to sub-section (1) to Section 157, the officer in-charge of the Police station has to file a report giving reasons for not complying with the requirements of sub-section (1) and in a case covered by clause (b) to the proviso, also notify the informant that he will not investigate the case or cause it to be investigated. Section 159 gives power to a Magistrate, on receiving such report of the officer in-charge, to either direct an investigation or if he thinks fit, proceed to hold a preliminary inquiry himself or through a Magistrate subordinate to him, or otherwise dispose of the case in the manner provided by the Code.
54. Sections 160 to 164 deal with the power of the Police to require attendance of witnesses, examination of witnesses, use of such statements in evidence, inducement for recording statement and recording of statements. Section 165 deals with the power of a Police officer to conduct search during investigation in the circumstances mentioned therein.
55. The power under the Code to investigate generally consists of following steps : (a) proceeding to the spot; (b) ascertainment of facts and circumstances of the case; (c) discovery and arrest of the suspected offender; (d) collection of evidence relating to commission of offence, which may consist of examination of various persons, including the person accused, and reduction of the statement into writing if the officer thinks fit; (e) the search of places of seizure of things considered necessary for investigation and to be produced for trial; and (f) formation of opinion as to whether on the material collected there is a case to place the accused before the Magistrate for trial and if so, taking the necessary steps by filing a chargesheet under Section 173."
6. For the foregoing reasons, the instant petition is dismissed. No orders as to cost.
(Saurabh Lavania,J.
October 27, 2025
Arun/-
