Nakul Bansal And Anr. vs State Of U.P. And Others
2012 Latest Caselaw 4707 ALL

Citation : 2012 Latest Caselaw 4707 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Nakul Bansal And Anr. vs State Of U.P. And Others on 3 October, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3153 of 2011
 

 
Petitioner :- Nakul Bansal And Anr.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Tej Pal,Sukhendu Pal Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Nobody is present on behalf of the petitioners to press the writ petition even in the revised reading of the cause list.

Writ petition is dismissed. Interim order, if any, stands discharged.

Learned A.G.A. shall forward a copy of this order to the S.P./S.S.P. concerned for the investigation being completed with due diligence, if not already completed.

Order Date :- 3.10.2012

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