Allahabad High Court
Ramraj vs State Of U.P. And 3 Others on 19 May, 2023
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:109802 Court No. - 6 Case :- WRIT - C No. - 5985 of 2023 Petitioner :- Ramraj Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Vinod Kumar,Pradeep Yadav Counsel for Respondent :- C.S.C.,Jai Singh Yadav Hon'ble Piyush Agrawal,J.
At the very outset, Shri Jai Singh Yadav, learned counsel for the respondent no. 4 and learned Standing Counsel raise a preliminary objection with regard to maintainability of the writ petition on the ground that the petitioner has no right to file the instant writ petition being a complainant in view of the judgements of the Division Bench of this Court in Smt. Saavan Sri Vs. State of U.P. & Others (Writ C No. 5791 of 2022, decided on 30.03.2022) as well as Dharam Raj Vs. State of U.P. & Others [2009 (77) ALR 564).
Learned counsel for the petitioner does not dispute the said fact.
In view of the above, the writ petition is dismissed on the ground of maintainability.
Order Date :- 19.5.2023 Amit Mishra