Allahabad High Court
Anoop Jaiswal vs State Of Up And 3 Others on 24 July, 2024
Author: Subhash Chandra Sharma
Bench: Subhash Chandra Sharma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:117984 Court No. - 82 Case :- CRIMINAL MISC. WRIT PETITION No. - 12447 of 2024 Petitioner :- Anoop Jaiswal Respondent :- State Of Up And 3 Others Counsel for Petitioner :- Ajay Pal,Saral Singh,Satyendra Kumar Singh Counsel for Respondent :- G.A. Hon'ble Subhash Chandra Sharma,J.
Heard learned counsel for the petitioner and learned counsel for the State-respondents.
This writ petition has been filed by the petitioner with the prayer to direct the respondent no.2 i.e. Police Commissioner, Commissionerate Prayagraj to direct the respondent no.3 i.e. Station House Officer, Police Station Mutthiganj, District Prayagraj to make compliance of the order dated 26.03.2021 passed by the Additional City Magistrate-III, Prayagraj by deciding the application dated 06.11.2023 within stipulated period.
It is submitted by the learned counsel for the petitioner that in this case an order was passed on 26.03.2021 by Additional City Magistrate-III, Prayagraj in Case No. 07918 of 2020 but it has not been complied till now, therefore, request to direct the authority concerned to get the order complied.
Learned A.G.A has no objection in this regard.
On considering the facts and circumstances of the case, submissions made by the learned counsel for the parties, as well as learned A.G.A. and perusal of record, it is expedient to direct the petitioner to approach to the Additional City Magistrate-III, Prayagraj for getting the order implemented and the Additional City Magistrate-III, Prayagraj will make endavour to get the order complied with in accordance with law within a period of 60 days from the date of production of certified copy of this order, if there is no any legal impediment.
With the aforesaid direction/observation, the writ petition is disposed of.
Order Date :- 24.7.2024 T.S.