ASMA Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2017-1-158
HIGH COURT OF ALLAHABAD
Decided on January 03,2017

ASMA Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

Ramesh Sinha and Krishna Pratap Singh, JJ. - (1.) An affidavit of compliance has been filed by learned AGA on behalf of the S.S.P.,Ghaziabad, today in Court, which is taken on record.
(2.) Heard Sri Saiyad Imran Ibrahim holding brief of Sri Manish Tiwary, learned counsel for the petitioner and Sri Ashish Pandey, learned AGA for the State and perused the record.
(3.) Brief facts of the case are that an FIR was lodged by respondent no.3, namely, Moin Malik against the five accused persons for the murder of his real brother, namely, Arshi Malik by making indiscriminate firing on him at 23.30 hours on 11.3.2016 which was registered as Case Crime No.426 of 2016, under Sections 147, 148, 149, 302 I.P.C., Police Station-Indrapuram, District Ghaziabad on 12.3.2016 at 00.25 hours.;


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