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Saddam Husain vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 20 March 2025 · Citation: (2025) 03 UK CK 0889

HON’BLE JUDGES
Alok Kumar Verma, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 406, 504 · Constitution Of India, 1950 — Article 226
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 1241 Of 2024
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Judgment

12 paragraphs · 360 words

Alok Kumar Verma, J

1.

The present Criminal Writ Petition under Article 226 of the Constitution of India has been filed with the following prayers : -

“(i) Issue a writ, order or direction in the nature of mandamus directing to respondent no. 2 to constitute a Special Investigating Team for conducting investigation in F.I.R. No. 156 of 2024, dated 27.09.2024, under Section 406 & 504 of 1.P.C. registered at Police Station- Pulbhatta, District- Udham Singh Nagar.

(ii) Issue a writ, order or direction in the nature of mandamus directing the respondent no.2 to change the Investigating Officer to any higher officer to investigate for conducting investigation in F.I .R. No.156 of 2024, dated 27.09.2024, under Section 406 & 504 of I .P.C. registered at Police Station-Pulbhatta, District- Udham Singh Nagar.

(iii) Issue a writ, order or direction in the nature of mandamus directing the respondents to call for the progress report of the Investigation done so far and to monitor the investigation in F.I .R. No. 156 of 2024, dated 27.09.2024, under Section 406 & 504 of 1.P.C. registered at Police Station-Pulbhatta, District- Udham Singh Nagar.

(iv) Issue a writ, order or direction in the nature of mandamus directing the respondent no.2 to decide the representation dated 10.11.2024.

(v) Pass any other and further order, which this Hon'ble Court may deem fit and proper in the facts and circumstances of the cases.

(vi) Award the cost of writ petition to the petitioner.”

2.

Heard Mr. M.K. Ray, learned counsel for the petitioner and Mr. Deepak Bhardwaj, learned Brief Holder for the respondent nos.1 to 4.

3.

Mr. Deepak Bhardwaj, Brief Holder, on instructions, submitted that a Special Investigation Team has already been constituted and the investigation has been transferred from the Investigating Officer Prakash Chandra to the Investigating Officer Pankaj Kumar.

4.

After the said submission, Mr. M.K. Ray, Advocate submitted that the purpose to file the present writ petition has been fulfilled. Therefore, he has requested to decide the present writ petition in the light of the submissions made by learned counsel for the State.

5.

Present Criminal Writ Petition (WPCRL No.1241 of 2024) is disposed of accordingly.