Smt. Alka Shukla vs State Of U.P. & Others
2012 Latest Caselaw 5585 ALL

Citation : 2012 Latest Caselaw 5585 ALL
Judgement Date : 8 November, 2012

Allahabad High Court

Smt. Alka Shukla vs State Of U.P. & Others on 8 November, 2012

Bench: Ravindra Singh, Anil Kumar Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 16225 of 2012
 

 
Petitioner :- Smt. Alka Shukla
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sanjay Sharma
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Anil Kumar Agarwal,J.

Heard the learned counsel for the petitioner and the learned A.G.A.

It is submitted by the learned counsel for the petitioner that in the present case, cross case has been registered. From the side of the petitioner her husband and her driver driver has been arrested but no action has been taken by the police agaisnt the co-accused persons on the basis of the F.I.R. lodged from the side of the petitioner.

The learned A.G.A. prays for and is granted 10 days time to seek instruction.

Put up on 21.11.2012 as a fresh case.

Order Date :- 8.11.2012

N.A.

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