Rakesh vs State Of U.P. & Others

Citation : 2012 Latest Caselaw 4288 ALL
Judgement Date : 20 September, 2012

Allahabad High Court
Rakesh vs State Of U.P. & Others on 20 September, 2012
Bench: Arun Tandon, Vijay Prakash Pathak



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 19005 of 2010
 

 
Petitioner :- Rakesh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Dharm Vir Singh
 
Respondent Counsel :- Govt.Advocate,S.K.Dubey
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Nobody is present on behalf of the petitioner to press the writ petition even in the revised reading of the cause list.

Writ petition is dismissed. Interim order, if any, stands discharged.

Learned A.G.A. shall forward a copy of this order to the S.P./S.S.P. concerned for the investigation being completed with due diligence, if not already completed.

Order Date :- 20.9.2012 Pkb/