Citation : 2011 Latest Caselaw 4264 ALL
Judgement Date : 1 September, 2011
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 46 Case :- CRIMINAL MISC. WRIT PETITION No. - 15933 of 2011 Petitioner :- Ram Ji Lal & Others Respondent :- State Of U.P.Through Its Secretary, Lko. & Others Petitioner Counsel :- D.K. Pandey Respondent Counsel :- Govt. Advocate Hon'ble Amar Saran,J.
Hon'ble Shyam Shankar Tiwari,J.
Heard learned counsel for the petitioners and learned AGA for the State.
It is apprised to the court that the girl/victim has not yet been recovered.
No interference is required at this stage. The writ petition is devoid of merits and is hereby dismissed.
Order Date :- 1.9.2011
Gss
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