Babu Lal vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 2690 ALL

Citation : 2014 Latest Caselaw 2690 ALL
Judgement Date : 8 July, 2014

Allahabad High Court

Babu Lal vs The State Of U.P Thru Principal ... on 8 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 1373 of 2014
 

 
Petitioner :- Babu Lal
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Rajeev Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard Sri Rajiv Singh, learned counsel for the petitioner and learned A.G.A.

This petition has been filed with a prayer that a suitable direction may be issued to ensure the fair investigation of case crime No. 5 of 2014 under section 302 IPC, P.S. Kandhai, District Pratapgarh.

From the perusal of the counter affidavit it reveals that in the present case for proper investigation S.P. Pratapgarh has transmitted the material to DIG Lucknow with the report that the material be sent to Maharashtra State where alleged incident occurred for proper investigation.

therefore, this petition become infractuous.

Accordingly this petition is disposed of.

Order Date :- 8.7.2014

RPD