Mewa Singh And Others vs State Of U.P.Through Secy. Home ...
2012 Latest Caselaw 1818 ALL

Citation : 2012 Latest Caselaw 1818 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Mewa Singh And Others vs State Of U.P.Through Secy. Home ... on 16 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 3752 of 2012
 

 
Petitioner :- Mewa Singh And Others
 
Respondent :- State Of U.P.Through Secy. Home Lko. And Others
 
Petitioner Counsel :- Jagat Narain Dixit,Umesh Chandra Shukla
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

It is informed by learned A.G.A. that earlier a weit petition has already been dismissed and there is no ground for interim relief.

Accordingly, the petition for quashing the impugned F.I.R. is dismissed.

Order Date :- 16.5.2012

S. Kumar

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