Ram Naresh vs State Of U.P.Through Prin. Secy. ...
2011 Latest Caselaw 1393 ALL

Citation : 2011 Latest Caselaw 1393 ALL
Judgement Date : 27 April, 2011

Allahabad High Court

Ram Naresh vs State Of U.P.Through Prin. Secy. ... on 27 April, 2011

Bench: Abdul Mateen, Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3863 of 2011
 

 
Petitioner :- Ram Naresh
 
Respondent :- State Of U.P.Through Prin. Secy. Home Deptt. Civil Sectt.
 
Petitioner Counsel :- S.R.Rizvi
 
Respondent Counsel :- G.A.
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Shri Kant Tripathi,J.

Let notice be issued to respondent No. 2 to appear before this court on 17.05.2011 along with case diary and inform the Court as to why inspite of specific direction issued by this Court as far back as on 28.10.2009 in Writ Petition No. 7374 (M/B) of 2009, the investigation relating to Case Crime No. 828 of 2009, under Section 302 IPC, police station Kotwali, district Barabanki, has not yet been concluded.

List on 17.05.2011.

Order Date :- 27.4.2011

Pradeep/-

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