VINITA Vs. STATE OF U P AND 6 OTHERS
LAWS(ALL)-2018-5-310
HIGH COURT OF ALLAHABAD
Decided on May 17,2018

VINITA Appellant
VERSUS
State Of U P And 6 Others Respondents

JUDGEMENT

- (1.) Heard Sri S.K.Yadav, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioner with a prayer to direct the respondent police authorities to ensure fair investigation in case crime No.528 of 2017, under Section 302 I.P.C., P.S. Bevar, District Mainpuri.
(3.) It has been contended by learned counsel for the petitioner that petitioner is the informant of the present case and he has come up before this Court with a prayer that direction be given to the respondents for fair investigation in the matter as she apprehends that investigation is not being carried out in a fair and proper manner.;


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