Satish Sharma @ Pankaj Sharma And ... vs State Of ...
2014 Latest Caselaw 4813 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Case :- REVIEW PETITION No. - 603 of 2014
 
Petitioner :- Satish Sharma @ Pankaj Sharma And Ors. 6922(M/B)2014
 
Respondent :- State Of U.P.Throu.Prin.Secy.Home Civil Sectt.Lko. & Ors.
 
Counsel for Petitioner :- Parijaat Belaura
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This review petition has been filed  to review  the order dated 1.8.2014 pased by this court.

Considering the submission made by learned counsel for petitioner that in the present case  the police of the district Lucknow is not having territorial jurisdiction to investigate the matter  in case crime No. 4 of 2014.

From the allegation made in the FIR itself reveals  that the demand of dowry has been made on telephone, the same has been received at Lucknow  and the cause of action is at Lucknow also.

There is no good ground to review the order dated 1.8.2014, such prayer is refused.

Accordingly this application is disposed of.

Order Date :- 22.8.2014/RPD