Smt. Babita Singh vs State Of U.P. Thru. Secretary Home ...
2014 Latest Caselaw 2784 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 10062 of 2013
 

 
Petitioner :- Smt. Babita Singh
 
Respondent :- State Of U.P. Thru. Secretary Home & 4 Others
 
Counsel for Petitioner :- Pt. D.R. Shukla,M.K. Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

counsel for the petitioner is not present.

Heard learned A.G.A.

This petition has been filed by the petitioner with a prayer  to transfer the investigation of case crime No. 187 of 2013 under sections 147, 504, 506, 323, 328, 304 IPC P.S. Maharajganj, District Faizabad.

Considering the submission made by learned A.G.A.  that in the present case investigation has been completed and charge sheet has been submitted against two persons under sections 323, 504 IPC, in case the petitioner is having any grievance, the same may be  raised before the court concerned. In case such application is moved the court concerned shall pass an appropriate order in accordance with law.

With this direction, this petition is finally disposed of.

Order Date :- 9.7.2014

RPD