Hiramani Devi vs State Of U.P. And 2 Ors
2015 Latest Caselaw 4554 ALL

Citation : 2015 Latest Caselaw 4554 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Hiramani Devi vs State Of U.P. And 2 Ors on 24 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 8556 of 2015
 

 
Petitioner :- Hiramani Devi
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- R.P. Rajan
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Learned A.G.A. may file affidavit of Superintendent of Police, Varanasi indicating the steps taken for recovery of victim girl. It shall also be disclosed by the Superintendent of Police, Varanasi as to whether the steps taken by the Investigating Officer were sufficient or not.

The matter be listed next on 18.12.2015.

Order Date :- 24.11.2015

Ashish Pd.

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