Rajeev Kumar @ Banti vs The State Of U.P. Thru. Secy. Home ...
2016 Latest Caselaw 6303 ALL

Citation : 2016 Latest Caselaw 6303 ALL
Judgement Date : 30 September, 2016

Allahabad High Court

Rajeev Kumar @ Banti vs The State Of U.P. Thru. Secy. Home ... on 30 September, 2016

Bench: Ajai Lamba, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 23822 of 2016
 

 
Petitioner :- Rajeev Kumar @ Banti
 
Respondent :- The State Of U.P. Thru. Secy. Home And Ors.
 
Counsel for Petitioner :- Amitabh Tripathi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. The petition seeks issuance of a writ in the nature of certiorari quashing Case Crime No.178/2016 under Section 364 I.P.C., altered under Section 366 I.P.C., P.S. Shivgarh, Raebareli.

2. The victim of offence has not been impleaded as a party.

3. The petition is dismissed as withdrawn with liberty to file afresh while impleading the victim of offence as a party.

Order Date :- 30.9.2016

kkb/

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