Pankaj Kumar Yadav vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 1285 ALL

Citation : 2013 Latest Caselaw 1285 ALL
Judgement Date : 24 April, 2013

Allahabad High Court

Pankaj Kumar Yadav vs The State Of U.P Thru Principal ... on 24 April, 2013

Bench: Abdul Mateen, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3393 of 2013
 

 
Petitioner :- Pankaj Kumar Yadav
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Petitioner Counsel :- Manoj Kumar Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioner and the learned Additional Government Advocate.

The petitioner who appears to be complainant of case crime no.69 of 2013 under sections 363, 366 I.P.C. police station Tikait Nagar, district Barabanki has approached this Court with the prayer for issuing a Writ of Mandamus directing the oopposite parties to arrest the accused person.

The prayer made in the petition cannot be granted in a writ petition under Article 226 of the Constitution of India.

The writ petition is misconceived. It is accordingly dismissed.

Order Date :- 24.4.2013

kvg/-

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Pankaj Kumar Yadav vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 1285 ALL

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Pankaj Kumar Yadav vs The State Of U.P Thru Principal ...2013 Latest Caselaw 1285 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Pankaj Kumar Yadav vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 1285 ALL