Allahabad High Court
Bharat @ Bharat Harijan vs State Of U.P. Thru. Prin. Secy. Home ... on 16 July, 2024
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:48059 Court No. - 13 Case :- APPLICATION U/S 482 No. - 6220 of 2024 Applicant :- Bharat @ Bharat Harijan Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 3 Others Counsel for Applicant :- Narendra Pratap Mishra Counsel for Opposite Party :- G.A. Hon'ble Saurabh Lavania,J.
Heard learned counsel for the parties.
By means of this application, the applicant has prayed for the following main relief:-
"Wherefore it is most respectfully prayed that this Hon'ble Court may graciously be pleased to direct to the learned court below i.e. Special Judge SC/ST (PA) Act Sultanpur to decide the Protest Application F. No. 1904/2024 CNR No. UPST010020282024 bearing final report No. 239/2024 Bharat Harijan Vs. Sabhajit Singh in Crime No. 96/2023 U/S 419/420/467/468/504/506 I.P.C & 3 (2)(v) SC/ST Act P.S. Shivgarh, District Sultanpur pending before him, within stipulate period, in the interest of justice."
Learned counsel for the applicant says that the against the FIR lodged by the applicant against the respondent Nos. 2 to 4, without conducting proper investigation, the Investigating Officer concerned has submitted final report against which the applicant filed protest application, in issue, which is pending consideration, as such, suitable directions directions may be issued to the court/authority concerned regarding disposal of the said protest application.
Considering the aforesaid, the present application is disposed of with a direction to the authority/court concerned to do the needful in the matter and conclude the pending proceedings expeditiously.
Order Date :- 16.7.2024 Arun/-