Smt. Kiran Devi vs State Of U.P. & Others
2011 Latest Caselaw 1919 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 9430 of 2011
 

 
Petitioner :- Smt. Kiran Devi
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Radhey Shyam Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Heard Sri R.S. Shukla learned counsel for the petitioner and learned A.G.A.

Since matter can be get investigated after leading evidence under Section 202 Cr.P.C., I am not inclined to interfere with impugned order dated 8.2.2011 passed by II Judicial Magistrate, Shahjahanpur, in Complaint Case No.119 of 2011, Smt. Kiran Devi  Vs. Jaivir and others, under Sections 498-A, 323, 504, 506 I.P.C. and 3/4 Dowry Prohibition Act, Police Station Kalan, District Shahjahanpur.  

This writ petition is, therefore, dismissed with the direction that if the prayer is made for investigation after stage of Section 202 Cr.P.C. is over, Magistrate will decide the prayer keeping in view decision of Hon'ble Apex Court in the case of Srinivas Gundluri and others Vs. Sepco Electric Power Construction Corporation and others (2010) 8 SCC 206.

Order Date :- 24.5.2011

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