Abdul Mazid vs State Of U.P. And 3 Ors
2015 Latest Caselaw 3410 ALL

Citation : 2015 Latest Caselaw 3410 ALL
Judgement Date : 26 October, 2015

Allahabad High Court

Abdul Mazid vs State Of U.P. And 3 Ors on 26 October, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 8590 of 2015
 

 
Petitioner :- Abdul Mazid
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- A.P. Tewari,S.S. Tripathi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties.

In the facts and circumstances of the case, it is desirable that the investigation of Case Crime No. 75 of 2011 under Sections 419, 420, 467, 468 I.P.C. and 17(3) Prevention of Corruption Act, Police Station Khorabar, District Gorakhpur be monitored by the Circle Officer, Khorabar, Gorakhpur. It must be ensured that the investigation is completed in utmost fair and transparent manner at the earliest possible.

The writ petition is disposed of.

Order Date :- 26.10.2015

Ashish Pd.

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