Sobaran vs State Of U.P. Thru. Prin. Secy. Home ... on 7 October, 2025

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Allahabad High Court

Sobaran vs State Of U.P. Thru. Prin. Secy. Home ... on 7 October, 2025

Bench: Rajnish Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:61441-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
CRIMINAL MISC. WRIT PETITION No. - 9184 of 2025   
 
   Sobaran    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Deptt. U.P. Lko. And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Hariom Divedi, Manoj Kumar Singh, Prashant Tiwari   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 10
 
   
 
 HON'BLE RAJNISH KUMAR, J.

HON'BLE ZAFEER AHMAD, J.

Heard Sri Prashant Tiwari learned counsel for the petitioner and learned A.G.A. for the State.

This writ petition has been filed with the following prayers :-

(i) Issue a writ, order or direction in the nature of mandamus directing transfer of investigation in case crime no. 313 of 2024, police station Sidhauli, district Sitapur contained as Annexure No. 1 from the local police to an independent agency such as CBI/CBCID/Special Investigation Team to ensure free and fir and impartial investigation.

(ii) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to ensure that the accused police officers do not influence the investigation, witnesses or evidence in any manner.

(iii) Issue a writ, order or direction as this Hon'ble Court may deem just and proper in the interest of justice.

Learned counsel for the petitioner submits that since the allegations in the impugned F.I.R. are against a police personnel, as such, a fair investigation in the case is not being done by the police.

Learned A.G.A. on the basis of instructions received on 7.9.2025 from the Sub-inspector, police station Sidhauli, district Sitapur, which is taken on record, submits that the investigation has already been transferred by the Superintendent of Police from police station Sidhauli, district Sitapur to the crime branch, district Sitapur. It has also been submitted that one of the accused Sub-inspector Manikant Srivastava has been arrested and sent to jail. He further submits that now the investigation is being conducted by the crime branch, Sitapur expeditiously. Thus, the petition has not only been filed on misconceived and baseless grounds but has rendered infructuous also.

In view of above, the writ petition is disposed of in terms of the statement of the learned A.G.A. with liberty to the petitioner to avail the appropriate remedy as may be available under law, if needed.

(Zafeer Ahmad,J.) (Rajnish Kumar,J.) October 7, 2025 kanhaiya

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