Neutral Citation No. - 2024:AHC-LKO:28717-DB
Court No. - 9
Case :- CRIMINAL MISC. WRIT PETITION No. - 2425 of 2024
Petitioner :- Kadir Khan
Respondent :- State Of U.P Thru. Prin. Secy. Deptt. Home Civil Secrt. Lko.
And Others
Counsel for Petitioner :- Abdul Alim Khan
Counsel for Respondent :- G.A.
Hon'ble Vivek Chaudhary,J.
Hon'ble Narendra Kumar Johari,J.
1. Heard learned counsel for the petitioner, learned A.G.A. appearing for the
State/opposite parties and perused the record.
2. Petitioner has approached this Court for the following main reliefs:
"(i) issue a writ, order or direction in the nature of Mandamus directing the
Opposite Party No.02 the Superintendent of Police Baharaich, District-
Baharaich to ensure the fair and impartial investigation of the First Information
Report dated 11.03.2023 lodged by the petitioner in F.I.R./Case Crime
No.115/2023, Under Section 120-B, 420, 467, 468, 471 IPC pertaining to Police
Station - Motipur, District- Baharaich.
(ii) issue a writ, order or direction in the nature of mandamus directing the
Opposite Party No.02 the Superintendent of Police Baharaich, District-
Baharaich to take appropriate action on the application dated 05.02.2024 filed
by the petitioner as contained in Annexure No.5 to this writ petition, forthwith.
And further to provided necessary safety and security to the petitioner and his
entire family members, in the interest of justice."
3. Learned A.G.A., on instructions, states that after the first final report was
submitted on protest petition, the court had directed for further investigation.
Thereafter, the police has submitted final report in the case on 11.10.2023.
4. With liberty to the petitioner to move an appropriate application before the
court concerned, present writ petition is consigned to record.
.
[Narendra Kumar Johari,J.] [Vivek Chaudhary,J.]
Order Date :- 9.4.2024
Sachin