Neelu And Another vs State Of U.P. Thru Prin Secy Home ...
2012 Latest Caselaw 2329 ALL

Citation : 2012 Latest Caselaw 2329 ALL
Judgement Date : 29 May, 2012

Allahabad High Court

Neelu And Another vs State Of U.P. Thru Prin Secy Home ... on 29 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 4098 of 2012
 

 
Petitioner :- Neelu And Another
 
Respondent :- State Of U.P. Thru Prin Secy Home Deptt And Others
 
Petitioner Counsel :- Bhupendra Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Prayer made is misconceived.

It is informed that F.I.R. has already been registered.

It is open for the petitioner to challenge the F.I.R.

Petition is dismissed.

Order Date :- 29.5.2012

S. Kumar

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