Shamim vs State Of U.P. And 5 Others
2021 Latest Caselaw 1144 ALL

Citation : 2021 Latest Caselaw 1144 ALL
Judgement Date : 19 January, 2021

Allahabad High Court

Shamim vs State Of U.P. And 5 Others on 19 January, 2021

Bench: Surya Prakash Kesarwani, Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 15792 of 2020
 

 
Petitioner :- Shamim
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Harish Chandra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Shamim Ahmed,J.

This writ petition has been filed praying for a direction for fair investigation in Case Crime No.0751 of 2020, under Sections 406,323 I.P.C., Police Station-Modinagar District -Ghaziabad.

Learned A.G.A. has pointed out that the writ petitions with relief for fair investigation have been heard and the judgment has been reserved in the leading Criminal Misc. Writ Petition No.15692 of 2020.

In view of the aforesaid, the judgment reserved.

Connect with Criminal Misc. Writ Petition No.15692 of 2020.

Order Date :- 19.1.2021

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