Allahabad High Court
Horilal vs State Of U.P. And 5 Others on 5 November, 2019
Author: Naheed Ara Moonis
Bench: Naheed Ara Moonis
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 46 Case :- CRIMINAL MISC. WRIT PETITION No. - 23298 of 2019 Petitioner :- Horilal Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Hari Shukla Counsel for Respondent :- G.A. Hon'ble Naheed Ara Moonis,J.
Hon'ble Anil Kumar-IX,J.
Heard Sri Hari Shukla, learned counsel for the petitioner as well as learned A.G.A. for the State.
The instant petition has been filed by the petitioner with a prayer to transfer the investigation of the case to an independent agency like CBCID for reinvestigation of the case and immediately arrest the respondent no.4 to 6 who are involved in committing the offence against the petitioner in Case Crime No. 0130 of 2018 under Sections 380, 411 I.P.C., Police Station-Kadaura, District-Jalaun.
In view of the objection raised by learned A.G.A. that there is no provision of reinvestigation of the case and after investigation the local police has already submitted the charge sheet against the accused/respondents who were involved in the aforesaid case as such, we are not inclined to entertain this petition, the petition is accordingly dismissed.
Order Date :- 5.11.2019 Rahul.