Mahmood Ahmad @ Mahmood Alam @ ... vs The State Of U.P Thru Secy., Home ...
2012 Latest Caselaw 2116 ALL

Citation : 2012 Latest Caselaw 2116 ALL
Judgement Date : 23 May, 2012

Allahabad High Court

Mahmood Ahmad @ Mahmood Alam @ ... vs The State Of U.P Thru Secy., Home ... on 23 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 2774 of 2012
 

 
Petitioner :- Mahmood Ahmad @ Mahmood Alam @ Babloo And Anr.
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., And Ors.
 
Petitioner Counsel :- Anup Kumar Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Perused the statement of the victim recorded under section 164 Cr.P.C. in which she has not supported the prosecution case.

No one is present on behalf of respondent no. 1.

Office is directed to return the statement of the victim recorded under section 164 Cr.P.C. to the C.J.M. concerned within seven days for information to the Investigating Officer.

List in the month of July, 2012.

Interim order will continue till further order.

Order Date :- 23.5.2012

S. Kumar