Rajendra Singh vs State Of U.P. And Others
2011 Latest Caselaw 6106 ALL

Citation : 2011 Latest Caselaw 6106 ALL
Judgement Date : 23 November, 2011

Allahabad High Court

Rajendra Singh vs State Of U.P. And 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. - 22524 of 2010
 
Petitioner :- Rajendra Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Satendra Tripathi
 
Respondent Counsel :- Govt. Advocate,A.Kumar Singh
 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Devendra Kumar Upadhyaya,J.

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

Learned counsel for the opposite parties is present who stated that reconciliation was tried in th Mediation Centre but no compromise could be arrived at between the parties.

We have also perused the report received from Mediation Centre. The report also mentions that mediation was tried but failed.

In view of the above, the petition is dismissed accordingly. Interim order shall cease to be operative.

Order Date :- 23.11.2011/Shahnaz

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