Smt. Preeti vs State Of U.P. And 6 Others
2014 Latest Caselaw 1487 ALL

Citation : 2014 Latest Caselaw 1487 ALL
Judgement Date : 5 May, 2014

Allahabad High Court

Smt. Preeti vs State Of U.P. And 6 Others on 5 May, 2014

Bench: Arun Tandon, Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 7929 of 2014
 

 
Petitioner :- Smt. Preeti
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Vijay Shankar Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Dr. Satish Chandra,J.

Let Senior Superintendent of Police, Meerut, respondent no.2 ensure that the investigation of Case Crime No.128 of 2013 under Sections-498A, 323, 504, 506, 307 IPC and Section 3/4 Dowry Prohibition Act, P.S.-Mahila Thana, District-Meerut is proceeded in free and fair manner with due diligence at the earliest.

Accordingly, the writ petition is disposed of.

Order Date :- 5.5.2014

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