Surjeet Singh vs State Of U.P. And Others
2012 Latest Caselaw 4713 ALL

Citation : 2012 Latest Caselaw 4713 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Surjeet Singh 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. - 3124 of 2011
 

 
Petitioner :- Surjeet Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Lalit Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Nobody is present on behalf of the petitioner 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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