Priyanshi Raj Srivastava vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Priyanshi Raj Srivastava vs State Of U.P. Thru. Prin. Secy. Home ... on 30 October, 2025

Author: Rajnish Kumar

Bench: Rajnish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:67667-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
CRIMINAL MISC. WRIT PETITION No. - 10042 of 2025   
 
   Priyanshi Raj Srivastava    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 9 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Shivam Rai   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 10
 
   
 
 HON'BLE RAJNISH KUMAR, J.  

HON'BLE ZAFEER AHMAD, J.

1. Heard Sri Kumar Kartikey,Advocate holding brief of Sri Shivam Rai, learned counsel for the petitioner and learned AGA.

2. This petition has been filed with the following prayer:-

"(i) Issue a writ, order or direction in the nature of mandamus thereby directing the opposite party no.2 to 4 to conduct the investigation in a fair and impartial manner in the matter of Case Crime/ F.I.R. No.0215 of 2025, under Section 69, 89, 352, 351(2) of B.N.S. 2023 and 3/4 Dowry Act, 1961, Police Station Sushant Golf City, District Lucknow South(Commissionerate Lucknow), within shortest time as directed by this Hon'ble Court, in the interest of justice."

3. Learned counsel for the petitioner submits that the impugned F.I.R. was lodged on 26.03.2025 but till the investigation has not been done in a fair and proper manner and has not been concluded.

4. Learned AGA, on the basis of instructions, submits that the respondent no.5 had filed Criminal Misc. Writ Petition No.2934/2025 before this Court, in which, on the argument of learned counsel for the respondent no.5 that he wants to settle the dispute, an interim protection was granted by this Court by means of the order dated 22.09.2025 and the parties were summoned to know their wishes for mediation. In compliance thereof, the parties appeared before the Coordinate Bench of this Court on 08.10.2025 and the petitioner refused to go for mediation in the matter. Consequently, the petition has been dismissed. Thereafter, the petitioner is being searched for providing the relevant information but she is not traceable, therefore, the investigation could not proceed.

5. In view of above, this petition is disposed of with direction to the petitioner to appear before the Investigating Officer on 06.11.2025 at 11:00 a.m. with relevant information and provide it to him and the Investigating Officer shall proceed expeditiously accordingly and in case the petitioner has still any grievance, he will have a remedy before the concerned court in view of the judgment of the Honb'le Supreme Court in the case of Sakiri Vasu vs. State of Uttar Pradesh and others; (2008) 2 SCC 409,in case the occasion arises.

(Zafeer Ahmad,J.) (Rajnish Kumar,J.)

October 30, 2025

Akanksha Sri/-