VIBHOR GUPTA Vs. STATE OF U P THRU PRIN SECY HOME AND ORS
LAWS(ALL)-2018-5-106
HIGH COURT OF ALLAHABAD
Decided on May 14,2018

Vibhor Gupta Appellant
VERSUS
State Of U P Thru Prin Secy Home And Ors Respondents

JUDGEMENT

Rajnish Kumar, J. - (1.) Supplementary affidavit filed on behalf of petitioner and the opposite party No.3 in writ petition No.12162 (MB) of 2018 is taken on record.
(2.) The aforesaid two writ petitions have been filed challenging the First Information Report No.0057 of 2018 dated 6.4.2018, under Sections 498-A, 323, 504, 506 IPC read with Section ¾ Dowry Prohibition Act, Police Station-Mahila Thana, District-Lucknow. Since both the writ petitions have been filed challenging the one and the same First Information Report, accordingly they have been clubbed and are being decided together.
(3.) Writ petition No.12162 (MB) of 2018 has been filed by Vibhor Gupta, who is the husband of the complainant- Smt.Anshu Puri, who has been arrayed as opposite party No.3 in the writ petition.;


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