Sri Ramawati vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3503 ALL

Citation : 2014 Latest Caselaw 3503 ALL
Judgement Date : 22 July, 2014

Allahabad High Court

Sri Ramawati vs The State Of U.P Thru Principal ... on 22 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 11671 of 2013
 

 
Petitioner :- Sri Ramawati
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Farooq Ayoob
 
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 with a prayer that a suitable direction may be issued to the authority concerned for doing the fair investigation of case crime No. C-404 of 2013 under section 302 IPC, P.S. Mohdpur Khala, District Barabanki.

From the perusal of the record it reveals that petitioner is first informant of the above mentioned case. In case the petitioner is having any grievance with regard to the fair investigation, the same may be raised before S.P. Barabanki, who shall look into the matter so that fair investigation of the above mentioned case may be insured.

With this direction, this petition is finally disposed of.

Order Date :- 22.7.2014

RPD