Allahabad High Court
Netrapal Singh vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 31 May, 2024
Bench: Vivek Chaudhary, Narendra Kumar Johari
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:41483-DB Court No. - 9 Case :- CRIMINAL MISC. WRIT PETITION No. - 3800 of 2024 Petitioner :- Netrapal Singh Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko. And Others Counsel for Petitioner :- S.C. Misra Counsel for Respondent :- G.A. Hon'ble Vivek Chaudhary,J.
Hon'ble Narendra Kumar Johari,J.
Heard learned counsel for petitioner and learned A.G.A. for the State.
Present writ petition is filed by petitioner for the following primary relief:-
"(i) to issue, a writ, order or direction in the nature of Mandamus Commanding the opposite party no-2 to take necessary action on the application moved by the petitioner on 22.03.2024 for conduction fair investigation relating to case crime no.62 of 2024, under section-279, 304-A I.P.C. relating to Police Station-Arval District-Hardoi, in the interest of justice."
Learned A.G.A. informs the Court that charge-sheet has been sent to the supervisory authority and the same is pending for consideration.
If petitioner has any grievance in respect of charge-sheet, petitioner can express it by way of application before the supervisory authority, who shall do the needful in the matter expeditiously in accordance with law.
With the aforesaid, the writ petition is disposed of.
Order Date :- 31.5.2024 Arti/-
[Narendra Kumar Johari,J.] [Vivek Chaudhary,J.]