Allahabad High Court
Rajkumar Singh And Anr. vs State Of U.P. And Others on 9 October, 2012
Bench: Arun Tandon, Vijay Prakash Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 53 Case :- CRIMINAL MISC. WRIT PETITION No. - 4729 of 2011 Petitioner :- Rajkumar Singh And Anr. Respondent :- State Of U.P. And Others Petitioner Counsel :- A.K. Soni,Ashish Jaiswal Respondent Counsel :- Govt. Advocate Hon'ble Arun Tandon,J.
Hon'ble Vijay Prakash Pathak,J.
Nobody is present to press the present writ petition even in the revised reading of the cause list.
Writ petition is dismissed for want of prosecution.
Interim order, if any, stands discharged.
A.G.A. is directed to forward a copy of this order to the Superintendent of Police/Senior Superintendent of Police concerned, who in turn shall ensure that investigation is completed with due diligence, if not already completed.
Order Date :- 9.10.2012 VR