Smt. Urmila Srivastava vs State Of U.P. & Others
2011 Latest Caselaw 4258 ALL

Citation : 2011 Latest Caselaw 4258 ALL
Judgement Date : 1 September, 2011

Allahabad High Court

Smt. Urmila Srivastava vs State Of U.P. & Others on 1 September, 2011

Bench: Amar Saran, Shyam Shankar Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 15900 of 2011
 

 
Petitioner :- Smt. Urmila Srivastava
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ayank Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Amar Saran,J.

Hon'ble Shyam Shankar Tiwari,J.

Heard learned counsel for the petitioner and learned AGA for the State.

The petitioner has an alternative remedy of filing an application under section 156 (3) Cr.P.C. or a complaint, hence the writ petition is dismissed on the ground of alternative remedy.

Order Date :- 1.9.2011

Gss

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