Smt. Vineeta vs State Of ...
2014 Latest Caselaw 2756 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9292 of 2013
 

 
Petitioner :- Smt. Vineeta
 
Respondent :- State Of U.P.Thro.Prin.Secy.Deptt. Of Home Lucknow & Ors.
 
Counsel for Petitioner :- Shiv Sharan 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 with a prayer that a suitable direction may be issued to the authority concerned for ensuring the fair investigation and to transfer the investigation  to some other independent agency from the local police  in case crime No. 389 of 2013, under section 394 IPC, P.S. Madion, District Lucknow.

Considering the submission made by learned counsel for the petitioner that in the present case suspected accused Vijay @ Kanaiya himself has surrendered  before the court concerned and in the present case charge sheet has been submitted. Considering the same this writ petition has become infractuous.

Accordingly this petition is finally disposed of.

Order Date :- 9.7.2014

RPD