Smt. Sabira vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3857 ALL

Citation : 2014 Latest Caselaw 3857 ALL
Judgement Date : 31 July, 2014

Allahabad High Court

Smt. Sabira vs The State Of U.P Thru Secy., Home ... on 31 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 1783 of 2013
 

 
Petitioner :- Smt. Sabira
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- G.K Pandey
 
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 to decide the representation of the petitioner in case crime No.212 of 2011, under section 302 IPC, P.S. Pisawan, District Sitapur.

Considering the submission made by learned A.G.A. that in the present case charge sheet has been submitted. But the grievance of the petitioner is that in the present case accused persons have not appeared before the court concerned and they have not been arrested, it is directed that in case he is having any grievance the same may be raised before S.P. Sitapur who shall look into the matter and shall ensure the fair investigation of the above mentioned case.

With this direction, this petition is finally disposed of.

Order Date :- 31.7.2014

RPD