Allahabad High Court
Jairam vs State Of U.P. Thru. Prin. Secy. ... on 28 July, 2021
Bench: Ramesh Sinha, Ravi Nath Tilhari
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- MISC. BENCH No. - 13276 of 2021 Petitioner :- Jairam Respondent :- State Of U.P. Thru. Prin. Secy. Home,Lko.& Ors. Counsel for Petitioner :- Rajesh Kumar,Om Prakash,Puneet Tripathi Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Ravi Nath Tilhari,J.
None appears on behalf of the petitioner to press this petition.
However, Sri Arunendra, learned Additional Government Advocate for the State is present.
This writ petition has been filed by the petitioner, Jairam, seeking a writ of mandamus directing the respondents to take appropriate action against the accused persons of F.I.R. No. 0269 of 2021, under Sections 363, 366 I.P.C., Police Station Madhoganj, District Hardoi.
Learned AGA, on the basis of instructions, has submitted that as no incriminating and incredible evidence has been found against the accused persons during the course of investigation, hence the Investigating Officer has prepared the final report and forwarded to the Circle Officer.
The Superintendent of Police, Hardoi shall ensure that the police report under Section 173(2) Cr.P.C. be submitted before the Court concerned within two weeks from today.
The writ petition is, accordingly, dismissed as infructuous.
However, liberty is granted to the petitioner to take legal recourse as provided in law, if he is aggrieved by the police report.
Learned AGA shall communicate this order to the Superintendent of Police, Hardoi for information and compliance.
Order Date :- 28.7.2021 Ajit/-