Bhagwan Das Singh vs State Of U.P. Thru. Prin. Secy. ...
2014 Latest Caselaw 3784 ALL

Citation : 2014 Latest Caselaw 3784 ALL
Judgement Date : 30 July, 2014

Allahabad High Court

Bhagwan Das Singh vs State Of U.P. Thru. Prin. Secy. ... on 30 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4993 of 2014
 

 
Petitioner :- Bhagwan Das Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Deptt. & Ors.
 
Counsel for Petitioner :- Sushil Kumar 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.

In pursuance of the order dated 16.7.2014 the I.O. Sri M.L. Kanaujiya Inspector Incharge of P.S. Harpalpur, District Hardoi is present in the court.

It is submitted by him that in the present case after completing the investigation the charge sheet in case crime No. 264 of 2014 has been submitted. But the grievance of the petitioner is that as to why the charge sheet has not been submitted against the father-in-law of the victim namely Ram Babu Bhadauriya. It is directed that in this regard the I.O. may do the further investigation.

Accordingly this petition is disposed of.

Order Date :- 30.7.2014

RPD