Subhash Chandra Sharma vs State Of U.P. And 3 Others
2015 Latest Caselaw 3421 ALL

Citation : 2015 Latest Caselaw 3421 ALL
Judgement Date : 26 October, 2015

Allahabad High Court

Subhash Chandra Sharma vs State Of U.P. And 3 Others on 26 October, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 1873 of 2015
 

 
Petitioner :- Subhash Chandra Sharma
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ratan Singh
 
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. 314B of 2004 under Sections 409, 467, 468, 471, 471A I.P.C. and 13(1)C and 13(2)C Prevention of Corruption Act, Police Station Sadar Bazzar, District Shahjahhanpur be monitored by the Senior Superintendent of Police, Shahjahanpur. 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.