Sanjay Singh vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3200 ALL

Citation : 2014 Latest Caselaw 3200 ALL
Judgement Date : 15 July, 2014

Allahabad High Court

Sanjay Singh vs The State Of U.P Thru Principal ... on 15 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6058 of 2014
 

 
Petitioner :- Sanjay Singh
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- O.P Tiwari
 
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 of case crime No. 363 of 2014, under sections 147, 148, 149, 302, 504, 506, 307 IPC, P.S. Asoha, District Unnao.

Considering the submission made by learned A.G.A. that in the present case after completing the investigation final report has been forwarded. Considering the same this petition has become infractuous.

However, it shall be open to the petitioner to make objection against the final report before the court concerned.

With this direction, this petition is finally disposed of.

Order Date :- 15.7.2014

RPD