Smt. Bano vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 6620 ALL

Citation : 2014 Latest Caselaw 6620 ALL
Judgement Date : 18 September, 2014

Allahabad High Court

Smt. Bano vs The State Of U.P Thru Secy., Home ... on 18 September, 2014

Bench: Ravindra Singh, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9295 of 2014
 

 
Petitioner :- Smt. Bano
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Seraj Ahmad
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioner and learned A.G.A.

This petition has been filed by the petitioner Smt. Bano with a prayer that a suitable direction may be issued to the authority concerned to make the investigation of case crime No. 504 of 2013 under sections 363, 366, 376 IPC, P.S. Mallawan, District Hardoi and to provide proper security to the petitioner and her daughter.

Considering the facts that in the present case the accused Sazid has been arrested and he was released on bail and against others charge sheet has been submitted in the court.

This petition has become infractuous, accordingly it is disposed of.

Order Date :- 18.9.2014

RPD