Chhotelal v. State Of U.P. Thru. Prin. Secy. Home Lko. And Others

Court No. - 9

Case :- CRIMINAL MISC. WRIT PETITION No. - 43 of 2023

Petitioner :- Chhotelal Respondent :- State Of U.P. Thru. Prin. Secy. Home Lko. And Others Counsel for Petitioner :- Sandeep Singh Counsel for Respondent :- G.A.

Hon'ble Devendra Kumar Upadhyaya,J. Hon'ble Narendra Kumar Johari,J.

Heard learned counsel for the petitioner and learned A.G.A for the State-respondents.

On the basis of instructions received from the Sub-Inspector of Police Station concerned which are contained in his letter dated 03.01.2023, learned A.G.A. has submitted that after investigation of the FIR in question, final closure report has been submitted to the supervising authority, namely, the Circle Officer concerned. He has further stated that final closure report is likely to be sent to the court.

Accordingly, this petition is disposed of finally with liberty to the petitioner to lodge protest petition in case final closure report is submitted to the court concerned. In case any protest petition is filed by the petitioner on submission of final closure report, the same shall be considered and decided in accordance with law.

Order Date :- 5.1.2023 Renu/-

Neutral Citation No. - 2023:AHC-LKO:1219-DB