Allahabad High Court
Kunwar Shobhit Singh vs State Of U.P. Thru. Prin. Secy. Home And ... on 22 October, 2019
Bench: Shabihul Hasnain, Rekha Dikshit
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- MISC. BENCH No. - 30394 of 2017 Petitioner :- Kunwar Shobhit Singh Respondent :- State Of U.P. Thru. Prin. Secy. Home And Others Counsel for Petitioner :- Narendra Gupta,Ishan Baghel,Parikshit Singh Counsel for Respondent :- Govt. Advocate AND Case :- MISC. BENCH No. - 1199 of 2018 Petitioner :- Kunwar Shobhit Singh Respondent :- State Of U.P. Thru. Prin. Secy. Home And Ors. Counsel for Petitioner :- Pankaj Gupta,Ishan Baghel,Narendra Gupta,Parikshit Singh Counsel for Respondent :- Govt. Advocate,Nandita Bharti,Vivek Raj Singh AND Case :- MISC. BENCH No. - 20743 of 2019 Petitioner :- Kunwar Mohit Singh Respondent :- State Of U.P. Prin.Secy. Home And Ors. Counsel for Petitioner :- J.B. Singh Counsel for Respondent :- G.A. Hon'ble Shabihul Hasnain,J.
Hon'ble Mrs. Rekha Dikshit,J.
Heard learned counsel for the petitioners as well as Mr. S.P. Singh, learned A.G.A., who has filed an affidavit of compliance, wherein the order dated 23.09.2019 has been complied with. It has been requested that since the Additional Superintendent of Police, Vidhan Sabha, who was entrusted with the job of investigation by this Court, is having so many other charges and as such he is unable to carry out the investigation efficiently. Hence, a liberty may be given to change the officer concerned.
We feel that the prayer of the opposite parties is prima facie genuine. Accordingly, we give liberty to the Director General of Police to assign this investigation to any other equal rank officer, who was conducting the matter earlier.
With this observations, the writ petitions stand disposed of.
Order Date :- 22.10.2019 Anupam S/-