Allahabad High Court
Netrapal Singh vs State Of U.P. And 10 Others on 9 January, 2020
Bench: B. Amit Sthalekar, Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- CRIMINAL MISC. WRIT PETITION No. - 182 of 2020 Petitioner :- Netrapal Singh Respondent :- State Of U.P. And 10 Others Counsel for Petitioner :- Rabindra Bahadur Singh Counsel for Respondent :- G.A. Hon'ble B. Amit Sthalekar,J.
Hon'ble Shekhar Kumar Yadav,J.
Heard Sri Rabindra Bahadur Singh, learned counsel for the petitioner as well as learned A.G.A. for the State-respondents.
This petition has been filed seeking direction to the respondent authorities to conduct fair investigation pursuant to the first information report dated 26.09.2019 in Case Crime No.698 of 2019, under Sections 406, 420, 467, 468, 471, 120 B, 504 and 506 IPC, Police Station New Agra, District Agra.
The allegation in the writ petition is that the police are acting in collusion with the accused persons and till date no charge sheet has been submitted by the police. It is further alleged that the petitioner has come to know that very soon the police will submit final report on extraneous consideration.
Without expressing any opinion on the merits of the FIR, this writ petition is, therefore, disposed of with a direction to the respondent no.2- Senior Superintendent of Police, District Agra to ensure a fair and proper investigation in the aforesaid First Information Report and conclude the same preferably within a period of three months from the date of production of certified copy of this order.
Order Date :- 9.1.2020 N Tiwari