Ram Kumar vs State Of U.P. Thru. Its Prin. Secy. ...
2014 Latest Caselaw 3793 ALL

Citation : 2014 Latest Caselaw 3793 ALL
Judgement Date : 30 July, 2014

Allahabad High Court

Ram Kumar vs State Of U.P. Thru. Its 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. - 3179 of 2014
 

 
Petitioner :- Ram Kumar
 
Respondent :- State Of U.P. Thru. Its Prin. Secy. Home U.P. & Ors.
 
Counsel for Petitioner :- J.P. Misra,S.K. Sharma
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner and the learned AGA.

It is a case in which alleged kidnapped girl has not been recovered till date. .The I.O. of this case submitted a report without recovering the alleged kidnapped girl.

I.O. of this case shall appear in person before this Court on 11.8.2014 to explain as to why wihout making investigation charge-sheet has been filed in case crime no. 489 of 2013.

List on 11.8.2014.

Order Date :- 30.7.2014

GSY

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