Smt. Geeta Devi vs The State Of U.P Thru D.G.P Lucknow ...
2014 Latest Caselaw 5565 ALL

Citation : 2014 Latest Caselaw 5565 ALL
Judgement Date : 2 September, 2014

Allahabad High Court

Smt. Geeta Devi vs The State Of U.P Thru D.G.P Lucknow ... on 2 September, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Case :- MISC. BENCH No. - 2464 of 2014
 
Petitioner :- Smt. Geeta Devi
 
Respondent :- The State Of U.P Thru D.G.P Lucknow And Ors.
 
Counsel for Petitioner :- Manjusha Kapil
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Learned counsel for the petitioner has sent his illness slip.

Heard learned A.G.A.

It is submitted by learned A.G.A. that in the present case the charge sheet has been forwarded to the court.

This petition has been filed with a prayer that a suitable direction may be issued to the authority concerned to ensure the fair investigation of case crime No. 151 of 2013, under sections 147, 146, 395, 304, 201 IPC, P.S. Sangipur, District Pratapgarh.

Considering the submission made by learned A.G.A. that this petition has become infractuous.

In case the petitioner is having any grievance with regard to the police report, the same shall be raised before the Magistrate concerned when such report is filed by the I.O. of this case.

Accordingly the petition is disposed of.

Order Date :- 2.9.2014

RPD