RAM VEER SINGH Vs. STATE OF U P AND 5 OTHERS
LAWS(ALL)-2018-2-567
HIGH COURT OF ALLAHABAD
Decided on February 19,2018

RAM VEER SINGH Appellant
VERSUS
State Of U P And 5 Others Respondents

JUDGEMENT

- (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard Sri R.K. Sinha, learned counsel for the petitioner, Sri Ashish Pandey, learned A.G.A. for the State and perused the impugned F.I.R. as well as material brought on record.
(3.) This petition has been filed by the petitioner with the prayer commanding to the respondent nos.5 to 6 to complete the investigation of case crime no.798 of 2011, u/s 364, 323, 120-B, 506 IPC and 3(1)10 SC/ST Act, P.S. Kasna, district Gautam Budh Nagar and file the charge sheet against the accused persons of the FIR. and also directing the respondent nos.5 to 6 to arrest the accused persons of the FIR in respect of impugned FIR dated 9.9.2011 and recover the son of the petitioner as earliest.;


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