Bullu Yadav vs State Of U.P. & Others
2011 Latest Caselaw 6116 ALL

Citation : 2011 Latest Caselaw 6116 ALL
Judgement Date : 23 November, 2011

Allahabad High Court

Bullu Yadav 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. - 1568 of 2010
 
Petitioner :- Bullu Yadav
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Rakesh Prasad,Dinesh Prasad
 
Respondent Counsel :- Govt. Advocate,Anil Kumar Mishra
 

 
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

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