Allahabad High Court
Raj Kumar vs State Of U.P. And 7 Others on 23 April, 2020
Bench: Ramesh Sinha, Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?In Chamber Case :- CRIMINAL MISC. WRIT PETITION No. - 4721 of 2020 Petitioner :- Raj Kumar Respondent :- State Of U.P. And 7 Others Counsel for Petitioner :- Rakesh Kumar Verma,Ram Jatan Yadav Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Samit Gopal,J.
This petition has been filed by the petitioner with a prayer that suitable direction may be issued to the respondent authorities to conduct fair and impartial investigation in relation to Case Crime no. 01 of 2020, under sections 147, 323, 34, 304 I.P.C., Police Station Lahamandi, District- Agra.
Perused the FIR and the pleadings as has been averred in the present writ petition which is supported by an affidavit.
The office has placed written objection received from the learned Additional Government Advocate in the present matter, the same is taken on record and considered by the Court.
On perusal of para-4 and 5 of the writ petition and the F.I.R. it transpires that the petitioner is the informant of the case. He has lodged the present F.I.R. on 06.1.2020 but till date the investigation has not been concluded, hence he has come up before this Court by filing the present petition.
Considering the facts and circumstances of the case and the pleadings made in the pleadings made in the present writ petition, 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 three months from the date of production a copy of this order in accordance with law.
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.
The S.S.P., Agra shall ensure the compliance of present order within the aforesaid period.
With the aforesaid order, the present petition stands disposed of.
Order Date :- 23.4.2020 Naresh (Samit Gopal, J.) (Ramesh Sinha, J.)