Anil Kumar And Anr. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 4082 ALL

Citation : 2014 Latest Caselaw 4082 ALL
Judgement Date : 6 August, 2014

Allahabad High Court

Anil Kumar And Anr. vs The State Of U.P Thru Principal ... on 6 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4288 of 2014
 

 
Petitioner :- Anil Kumar And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Kunwar Ravi Prakash,Dhirendra Pratap Shahi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners and learned A.G.A.for the State of U.P.

Learned A.G.A.files counter affidavit, which shows that in this matter FIR in case crime No. 221 of 2014 under section 366 I.P.C., Police Station Gosaiganj, district Lucknow was already registered against petitioner no. 1.

This petition is dismissed.

Order Date :- 6.8.2014

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