Nand Kishor And Others vs State Of U.P. And Others
2012 Latest Caselaw 4722 ALL

Citation : 2012 Latest Caselaw 4722 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Nand Kishor And Others 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. - 3213 of 2011
 

 
Petitioner :- Nand Kishor And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ram Sajiwan
 
Respondent Counsel :- Govt. Advocate,Shoaib Qamar
 

 
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.

Office report dated 18.04.2011 records that the petitioners have not deposited the requisite amount in terms of the order dated 18.02.2011.

In view of the aforesaid, writ petition is dismissed for want of prosecution. 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

Pkb/