Km. Babita @ Puja Thru' Her Father ... vs State Of U.P. & Another
2011 Latest Caselaw 6081 ALL

Citation : 2011 Latest Caselaw 6081 ALL
Judgement Date : 23 November, 2011

Allahabad High Court

Km. Babita @ Puja Thru' Her Father ... vs State Of U.P. & Another on 23 November, 2011

Bench: Imtiyaz Murtaza, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 1498 of 2010
 
Petitioner :- Km. Babita @ Puja Thru' Her Father Ved Prakash
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Ram Raj Pandey,Manoj Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Devendra Kumar Upadhyaya,J.

Case called out but there is no appearance for the petitioner.

It is stated across the bar by learned A.G.A that final report has been submitted.

In view of the above, the petition is rendered infructuous and it is accordingly dismissed.

Interim order, if any, shall cease to be operative.

Order Date :- 23.11.2011/Shahnaz

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