Mohd. Kamal Khan vs State Of U.P Thru Secy., Home ...
2015 Latest Caselaw 850 ALL

Citation : 2015 Latest Caselaw 850 ALL
Judgement Date : 5 June, 2015

Allahabad High Court

Mohd. Kamal Khan vs State Of U.P Thru Secy., Home ... on 5 June, 2015

Bench: Shabihul Hasnain, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- MISC. BENCH No. - 4866 of 2015
 

 
Petitioner :- Mohd. Kamal Khan
 
Respondent :- State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Counsel for Petitioner :- M.K Khan (In Person)
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shabihul Hasnain,J.

Hon'ble Shashi Kant,J.

Heard Sri M.A. Khan (in person).

The petitioner says that local police has neither investigated the case fairly nor submitted its progress report before the Court till date.

Learned A.G.A. has informed that the charge-sheet has been filed, which has not been submitted before the Court as yet.

Let learned A.G.A. seek complete instructions as to why I.O. has not submitted the charge sheet before the Court.

List in the 1st week of July, 2015.

Order Date :- 5.6.2015

Monika

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