Allahabad High Court
Ojas Jmd Buildcon And Pramotors Private ... vs State Of U.P. And 9 Others on 10 April, 2025
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:53226-DB Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 6772 of 2025 Petitioner :- Ojas Jmd Buildcon And Pramotors Private Limited And 2 Others Respondent :- State Of U.P. And 9 Others Counsel for Petitioner :- Abhijat Awasthi,Kabeer Tiwari Counsel for Respondent :- G.A. Hon'ble Mahesh Chandra Tripathi,J.
Hon'ble Prashant Kumar,J.
1. Heard Shri Anil Tiwari, learned Senior Counsel assisted by Shri Kabeer Tiwari, learned counsel for the petitioners and learned A.G.A. for the State respondents.
2. In pith and substance, the petitioners are seeking direction to respondents to ensure fair, impartial and proper investigation of the Case Crime No.291 of 2024 under Sections 419, 420, 467, 468, 471, 120B, 504, 506 IPC, P.S. Civil Lines Commissionerate, Distt. Prayagraj.
3. It is alleged that fair investigation is not being conducted on account of influence exercised by the accused persons. An apprehension has been shown by the petitioners that either the police is protecting the accused or is not interested to take any action against them. Learned counsel has prayed for issuance of suitable direction for fair and impartial investigation.
4. Learned A.G.A. submits that the police authorities are under the obligation to do the investigation fairly, impartially and expeditiously and the same would be done in accordance with law.
5. The present petition is disposed of directing the police authorities to conclude the investigation of the said case fairly, impartially and expeditiously.
6. It is made clear that this Court has not expressed any opinion on the merits of the case and the competent authority to act in accordance with law.
(Prashant Kumar,J.) (Mahesh Chandra Tripathi,J.) Order Date :- 10.4.2025 SP/