Sobaran Singh vs State Of U.P. & Others
2011 Latest Caselaw 6102 ALL

Citation : 2011 Latest Caselaw 6102 ALL
Judgement Date : 23 November, 2011

Allahabad High Court

Sobaran Singh vs State Of U.P. & Others 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. - 1511 of 2010
 
Petitioner :- Sobaran Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Kamini Pandey,Ajay Dubey
 
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 charge-sheet 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

Download the LatestLaws.com Mobile App