Allahabad High Court
Pappu Dhobi @ Suresh Kumar vs State Of U.P. Thru. Prin. Secy. Home, ... on 18 November, 2020
Bench: Ritu Raj Awasthi, Saroj Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- MISC. BENCH No. - 17379 of 2020 Petitioner :- Pappu Dhobi @ Suresh Kumar Respondent :- State Of U.P. Thru. Prin. Secy. Home, Lko. & Ors. Counsel for Petitioner :- Amod Kumar Mishra Counsel for Respondent :- G.A. Hon'ble Ritu Raj Awasthi,J.
Hon'ble Mrs. Saroj Yadav,J.
Heard learned counsel for the petitioner as well as learned A.G.A. for the State.
The writ petition has been filed for following reliefs:-
"i. Issue a writ, order or direction in the nature of mandamus commanding and directing to the opposite party No.1 to 4 , to assure to conduct free, fair, just and reasonable investigation by C.B. C.I.D. or any other fair agency in Case Crime No. 0053 of 2020 under Sections 452/354/308/323/504/506 I.P.C. and 7/8 POCSO Act, 2012, Police Station Gurbaks Ganj, District Raebeily, annexed as Annexure No.1, in the interest of justice.
ii. Issue a writ, order or direction in the nature of mandamus, commanding and directing and pass such orders or directions to investigating agency, not to arrest or use any corrosive measures or harass and torture, till the pendency of investigation of Case Crime No. 0053 of 2020 under Sections 452/354/308/323/504/506 I.P.C. and 7/8 POCSO Act, 2012, Police Station Gurbaks Ganj, District Raebeily, in the interest of justice."
Learned A.G.A. has submitted the copy of written instructions, which is taken on record.
Learned A.G.A. on the basis of written instructions submits that police has completed the investigation and prepared the chargesheet dated 17.10.2020 against certain main accused, which has been forwarded to the concerning Circle Officer for submission before the Court concerned.
The charge sheet dated 17.10.2020, shall be filed before the Court concerned within four weeks.
In view of the above, the writ petition has become infructuous.
Accordingly, the writ petition is dismissed as having become infructuous.
Interim order, if any, stands discharged.
Order Date :- 18.11.2020 A.K. Singh