Allahabad High Court
Shree Mati Soni Sahu vs State Of U.P. And 2 Others on 8 October, 2020
Bench: Pritinker Diwaker, Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- CRIMINAL MISC. WRIT PETITION No. - 10236 of 2020 Petitioner :- Shree Mati Soni Sahu Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Udai Narain Khare,Gopal Khare Counsel for Respondent :- G.A. Hon'ble Pritinker Diwaker,J.
Hon'ble Prakash Padia,J.
Heard Sri Udai Narain Khare, learned counsel for the petitioner and Sri J.K. Upadhyay, learned A.G.A. for the State-respondents.
This writ petition has been filed by the petitioner seeking direction to the police authorities to conduct fair and proper investigation in respect of Crime No. 0266 of 2020 for the offence under Sections 452, 354, 387 of I.P.C., P.S. Karvi Kotwali, District Chitrakoot (U.P.).
According to the petitioner on 06.06.2019, he lodged an FIR against as many as four persons but till date nothing has been done by the police. Apprehension of the petitioner is that either the police is favouring the accused or not interested to complete the investigation. Learned counsel for the petitioner submits that purpose of filing this petition would be served if direction is issued to the police authorities to complete the investigation fairly and impartially.
State counsel submits that the police authorities are under the obligation to do the investigation fairly and impartially and the same would be done in accordance with law.
The present petition is disposed of directing the police authorities to conclude the investigation of the said case fairly, impartially and expeditiously in accordance with law on the basis of evidence so collected within a period of three months from the date of production of certified copy of this order.
It is made clear that this Court has not expressed any opinion on merit of the case and the police authorities to act in accordance with law.
The party shall file a computer generated copy of this order downloaded from the official website of High Court Allahabad, self attested by the petitioners along with a self attested identity proof of the said person (s) (preferably Aadhar Card) mentioning the mobile number (s) to which the said Aadhar Card is linked.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 8.10.2020 SK