Allahabad High Court
Lakhmi Chandra vs State Of U.P. And 6 Others on 29 April, 2020
Bench: Ramesh Sinha, Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?In Chamber Case :- CRIMINAL MISC. WRIT PETITION No. - 5006 of 2020 Petitioner :- Lakhmi Chandra Respondent :- State Of U.P. And 6 Others Counsel for Petitioner :- Santosh Kumar Pandey,Rajendra Kumar Dubey Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Samit Gopal,J.
By means of this petition, the petitioner has prayed for a direction in the nature of mandamus commanding and directing for fair investigation of Case Crime No.340 of 2019, under Section 302 I.P.C., Police Station Patiyali, District Kasganj in pursuance of the F.I.R. dated 7.10.2019 lodged by the petitioner against the respondent nos. 5 to 7.
The office has placed before the Court a written objection/reply received by E-mail from the learned Additional Government Advocate for the State, the same is taken on record and considered by the Court.
It transpires from the impugned F.I.R. as well as pleadings made in the writ petition that the petitioner is the informant of the present case and has come up before this Court with the prayer for a direction to conclude the investigation of the aforesaid case in a fair manner.
From perusal of the objection/reply submitted by the learned Additional Government Advocate it transpires that the main accused, namely, Sanjay Singh has been arrested in the present case and the investigation with respect to the other accused persons is still going on and shall be concluded very soon without any inordinate delay After having examined the pleadings made in the writ petition, perusing the impugned First Information Report and objection/reply submitted by the learned Additional Government Advocate, we direct the Investigating Officer of the present case to conclude the investigation of the present case and submit a police report before the Magistrate concerned expeditiously preferably within a period of two months from the date of production of a copy of this order.
It is further directed that respondent no.2, Superintendent of Police, Kasganj shall supervise the investigation and ensure that the same is completed speedly without any undue delay.
With the aforesaid directions, this petition is finally disposed of.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioner alongwith a self attested identity proof of the said person (s) (preferably Aadhar Card) mentioning the mobile number (s) to which the said Aadhar Card is linked.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
(Samit Gopal, J.) (Ramesh Sinha, J.) Order Date :- 29.4.2020 NS