FARZANA Vs. STATE OF U P AND 3 OTHERS
LAWS(ALL)-2018-5-411
HIGH COURT OF ALLAHABAD
Decided on May 23,2018

Farzana Appellant
VERSUS
State Of U P And 3 Others Respondents

JUDGEMENT

- (1.) Heard Sri H.N.Chaubey, learned counsel for the petitioner, Sri G.P. Singh, 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 respondents either for fair and investigation or transfer the investigation to another Investigating Officer for proper and fair investigation in case crime No.204 of 2018, under Sections 452, 354, 504, 506, 342, 364, 376D I.P.C., Police Station Akberpur, District Kanpur Dehat and conclude the investigation within a stipulated period.
(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 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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