Suman And Others vs State Of U.P. And Others
2012 Latest Caselaw 4750 ALL

Citation : 2012 Latest Caselaw 4750 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Suman 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. - 3211 of 2011
 

 
Petitioner :- Suman And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.P. Verma,Dilip Kumar 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.

Learned A.G.A. informs that the final report has already been submitted in the matter.

In view of the aforesaid, writ petition has become infructuous.

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

Order Date :- 3.10.2012

Pkb/

Download the LatestLaws.com Mobile App