Allahabad High Court
Dikhsa Pandey Minor vs State Of U.P. Through Prin. Secy. Home ... on 8 July, 2022
Bench: Ramesh Sinha, Saroj Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- CRIMINAL MISC. WRIT PETITION No. - 5169 of 2020 Petitioner :- Dikhsa Pandey Minor Respondent :- State Of U.P. Through Prin. Secy. Home Dept. Lko. And Others Counsel for Petitioner :- Ramakar Shukla Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Mrs. Saroj Yadav,J.
This writ petition has been filed by the petitioner with the following prayers :-
"i). to issue a writ, order or direction in the nature of mandamus directing the opposite party no.1 to 3 to ensure free, fair, proper and impartial and speedy investigation of F.I.R. No.174/2019 under Section 323, 354C, 506, 376 I.P.C. and Section 7/8 Protection of Children from Sexual Offences Act and Section 66 I.T.Act, Police Station Akhand Nagar, District Sultanpur.
ii). to issue a writ, order or direction in the nature of mandamus directing the opposite party no.2 to transfer the investigation of FIR No.174/2019 under Section 323, 354C, 506, 376 I.P.C. and Section 7/8 Protection of Children from Sexual Offences Act and Section 66 I.T.Act, Police Station Akhand Nagar, District Sultanpur to any other police station of District Sultanpur in the ends of justice."
It appears that by efflux of time, the instant writ petition has become infructuous.
Accordingly, the present writ petition is dismissed as infructuous.
However, it is open for the petitioner to move an appropriate application within two months from today, if the matter survives.
.
(Mrs. Saroj Yadav, J.) (Ramesh Sinha, J.) Order Date :- 8.7.2022 Shukla