Smt. Priyanka & Others vs State Of U.P. & Others
2012 Latest Caselaw 4827 ALL

Citation : 2012 Latest Caselaw 4827 ALL
Judgement Date : 5 October, 2012

Allahabad High Court

Smt. Priyanka & Others vs State Of U.P. & Others on 5 October, 2012

Bench: Amar Saran, Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?In Chamber
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 9697 of 2012
 

 
Petitioner :- Smt. Priyanka & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Seema Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Amar Saran,J.

Hon'ble Pankaj Naqvi,J.

Re: Modification Application No. 292771 of 2012.

Heard learned counsel for the parties. This is an application for modification of order dated 24.07.2012. The order dated 24.07.2012 already takes care of the interest of the applicant, as the order itself provides that the I.O. would provide proper security to the petitioners for ensuring compliance of the directions contained in the order. There is no good ground to modify the order dated 24.07.2012. Application is dismissed.

Order Date :- 5.10.2012

Chandra

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