HIGH COURT OF JUDICATURE AT ALLAHABAD
CRIMINAL MISC. WRIT PETITION No. - 20380 of 2025 Court No. - 45
HON'BLE SALIL KUMAR RAI, J.
HON'BLE ZAFEER AHMAD, J.
Heard the counsel for the petitioner and the A.G.A. for the State. The present petition has been filed praying for the following relief:
"1. Issue a writ order or direction in the nature of mandamus commanding the respondent no.2 and 3 to monitor and ensure the fair and impartial Investigation of aforesaid First Information Report dated 23.07.2025 Case crime No. 0300 of 2025 under section 191(2), 191(3), 115(2),118(1), 351(2),110 of B.N.S. Police Station Ujhani, District Budaun (Annexure No.1 to the writ petition) and submit the charge- sheet expeditiously within a short period so stipulated by this Hon'ble Court. So that justice may be done with the petitioner.
2. Issue a writ order or direction in the nature of mandamus commanding the respondent no. 3/Investigating officer to arrest the to monitor and ensure the fair and impartial Investigation of aforesaid First Information Report dated 23.07.2025 Case crime No. 0300 of 2025 under section 191(2), 191(3), 115(2), 118(1), 351(2),110 of B.N.S. Police Station Ujhani, District Budaun (Annexure No.1 to the writ petition).
3. Issue a writ order or direction in the nature of mandamus commanding the respondent nos. 2 and ensure the safety of the life and property of the petitioner and his family members as well as eye witness of the aforesaid First Information Report dated 23.07.2025 Case crime No. 0300 of 2025 under section 191(2), 191(3), 115(2),118(1), 351(2),110 of B.N.S. Police Station Ujhani, District Budaun (Annexure No.1 to the writ petition) during the pendency of the Investigation of the present case." There is nothing on record to show that the concerned Investigating Officer is not acting impartially and is not conducting a fair investigation. In view of the aforesaid, the writ petition is disposed of observing that in case, the petitioner has any grievance against the manner of investigation, he may file an Versus
Counsel for Petitioner(s) : Pradeep Kumar, Ramanveer Singh Varma Counsel for Respondent(s) : G.A.
Ramesh Chandra
.....Petitioner(s)
State Of U.P. And 8 Others
.....Respondent(s)
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application before the Superintendent of Police, District Budaun who is expected to ensure that investigation is done in accordance with law and as prescribed under the Code of Criminal Procedure, 1973/Bharatiya Nagarik Suraksha Sanhita, 2023.
September 11, 2025
n.u. CRLP No. 20380 of 2025
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(Zafeer Ahmad,J.) (Salil Kumar Rai,J.)
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