Rakesh Kumar Mishra vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 2461 ALL

Citation : 2014 Latest Caselaw 2461 ALL
Judgement Date : 3 July, 2014

Allahabad High Court

Rakesh Kumar Mishra vs The State Of U.P Thru Principal ... on 3 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 5586 of 2014
 

 
Petitioner :- Rakesh Kumar Mishra
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Amar Nath Dubey
 
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 with a prayer that investigation of case crime No. 335 of 2013 under sections 363, 366, 376 IPC, P.S. Jethwara, District Pratapgarh may be transferred to other police station of district Pratapgarh.

From the perusal of the records it reveals that there is no good ground for transferring the investigation to any other police station, therefore, such prayer is refused.

Accordingly this petition is dismissed.

Order Date :- 3.7.2014

RPD