Bablu @ Ramendra Kumar Mishra & ... vs State Of U.P. Thru.Prin. Secy. ...
2018 Latest Caselaw 2108 ALL

Citation : 2018 Latest Caselaw 2108 ALL
Judgement Date : 23 August, 2018

Allahabad High Court

Bablu @ Ramendra Kumar Mishra & ... vs State Of U.P. Thru.Prin. Secy. ... on 23 August, 2018

Bench: Shabihul Hasnain, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- MISC. BENCH No. - 24013 of 2018
 

 
Petitioner :- Bablu @ Ramendra Kumar Mishra & Anr.
 
Respondent :- State Of U.P. Thru.Prin. Secy. Home & Ors.
 
Counsel for Petitioner :- Ajay Kumar Pandey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shabihul Hasnain,J.

Hon'ble Rajan Roy,J.

Heard Sri Ajay Kumar Pandey, learned counsel for the petitioner as well as learned A.G.A.

The first information report has been lodged in Case Crime No.0165 of 2018 under Sections-307/120-B/34 I.P.C., Police Station-Tarun, District Faizabad.It has been informed that during investigation the injured has given his ocular account statement and has named the petitioner. We are not inclined to interfere in the first information report. The petition is accordingly dismissed.

Order Date :- 23.8.2018

RKM.