Rajeev Sharma v. State Of U.P. Thru Secy. And 4 Others

Court No. - 45

Case :- CRIMINAL MISC. WRIT PETITION No. - 24644 of 2014

Petitioner :- Rajeev Sharma Respondent :- State Of U.P. Thru Secy. And 4 Others Counsel for Petitioner :- Bhupendra Pal Singh Counsel for Respondent :- Govt.Advocate

Hon'ble Ravindra Singh,J. Hon'ble Arvind Kumar Mishra-I,J.

Heard learned counsel for the petitioner and learned A.G.A.

This petition has been filed by the petitioner Rajeev Sharma with a prayer that a suitable direction may be issued to the authority concerned to transfer the investigation of case crime No. 36 of 2014, under sections 420, 467, 468, 471, 120-B, 218 IPC and section 171, 174 UPZA and L.R. Act, P.S. Banna Devi, District Aligarh to any other independent investigating agency including CBCID.

From the perusal of the record it reveals that the petitioner is first informant of the above mentioned case. There is no good ground to transfer the investigation to other investigating agency, such prayer is refused. But it is directed that in case petitioner is having any grievance with regard to the fair investigation, the same may be raised before S.P./ S.S.P. Aligarh who shall look into the matter and shall ensure the fair and expeditious investigation of the above mentioned case.

With this direction, this petition is finally disposed of.

Order Date :- 13.1.2015 RPD

Neutral Citation No. - 2015:AHC:3085-DB