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Complainant In Zero Fir No. 20130001 vs State Of U.P. on 17 November, 2014

Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre

     ITEM NO.59                                COURT NO.8                   SECTION X

                                    S U P R E M E C O U R T O F          I N D I A
                                            RECORD OF PROCEEDINGS

     Writ Petition(s)(Criminal)                    No(s). 33/2014

     COMPLAINANT IN ZERO FIR NO. 20130001                                    Petitioner(s)

                                                        VERSUS

     STATE OF U.P. & ANR.                                                    Respondent(s)

     (With appln. (s) for interim relief and permission and office
     report)


     Date : 17/11/2014 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                  Mr. Gyanprakash,Adv.
                                        Ms. Neeraj,Adv.
                                        Mr. Balraj Dewan,AOR

     For Respondent(s)                  Mr. R.K. Dash,Sr.Adv.
                                        Mr. Abhisth Kumar,Adv.
                                        Mr. Raman Yadav,Adv.

                                        Mr.   Narender Hooda,Sr.Adv.
                                        Mr.   Ramesh Kumar,Adv.
                                        Mr.   Manoj Sheoran,Adv.
                                        Ms.   Banmo Deswal,Adv.
                                        Dr.   Monika Gusain,AOR

                          UPON hearing the counsel the Court made the following
                                                  O R D E R

We do not find any scope to entertain this writ petition, which is dismissed.

However, liberty is granted to the petitioner to file appropriate complaint against the concerned accused before the concerned police, in which event the police shall take necessary proceedings in accordance with law.

             (NARENDRA PRASAD)                                       (KALYANI GUPTA)
               COURT MASTER                                           COURT MASTER