Allahabad High Court
Mohd.Masood Raza (Advocate) vs State Of U.P.Thru.Prin.Secy.Home & ... on 10 January, 2020
Bench: Ritu Raj Awasthi, Rakesh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 30498 of 2019 Petitioner :- Mohd.Masood Raza (Advocate) Respondent :- State Of U.P.Thru.Prin.Secy.Home & Ors. Counsel for Petitioner :- Mohd.Masood Raza(Inperson Counsel for Respondent :- G.A.,Ankit Srivastava Hon'ble Ritu Raj Awasthi,J.
Hon'ble Rakesh Srivastava,J.
Heard Shri Mohd. Masood Raza, the petitioner, who appeared in person, as well as the learned AGA and Shri Ankit Srivastava, learned counsel for respondent no.6.
The statement of the victim recorded under Section 164 Cr.P.C. along with photocopy of the case diary has been produced before the Court. They are taken on record.
As per the statement of the victim under Section 164 Cr.P.C. the involvement of the petitioner in the alleged crime has been stated, as such we do not find any reason to grant indulgence to the petitioner in exercise of power under Article 226 of the Constitution of India. The Investigating Agency shall complete the investigation and file the police report as per Section 172(1) Cr.P.C.
The writ petition is dismissed.
Order Date :- 10.1.2020 Anupam