Bindeshwari Prasad Yadav vs State Of U.P. Thru. Prin. Secy., ...
2014 Latest Caselaw 2365 ALL

Citation : 2014 Latest Caselaw 2365 ALL
Judgement Date : 1 July, 2014

Allahabad High Court

Bindeshwari Prasad Yadav vs State Of U.P. Thru. Prin. Secy., ... on 1 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4564 of 2014
 

 
Petitioner :- Bindeshwari Prasad Yadav
 
Respondent :- State Of U.P. Thru. Prin. Secy., Home & 2 Others
 
Counsel for Petitioner :- Manjeet Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This petition has been filed by the petitioner Bindeshwari Prasad Yadav with a prayer that a suitable direction may be issued to the authority concerned for concluding the investigation of case crime No. 12 of 2014 under sections 307, 323 IPC, P.S. Jethwara, District Pratapgarh and to take the action against the accused person.

Considering the facts and circumstances of the case, it is directed that in case the petitioner appears before the S.P. Pratapgarh with regard to his grievance, the same shall be considered by the S.P. Pratapgarh to ensure the fair investigation of the above mentioned case.

Accordingly it is disposed of.

Order Date :- 1.7.2014

RPD