Mohd. Mobin And Others vs State Of U.P. And Others
2012 Latest Caselaw 4856 ALL

Citation : 2012 Latest Caselaw 4856 ALL
Judgement Date : 8 October, 2012

Allahabad High Court

Mohd. Mobin And Others vs State Of U.P. And Others on 8 October, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 4690 of 2011
 

 
Petitioner :- Mohd. Mobin And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- J.J. Munir
 
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 charge-sheet has already been filed in the matter.

In view of the aforesaid, writ petition is dismissed. Interim order, if any, stands discharged.

Order Date :- 8.10.2012

Pkb/

Download the LatestLaws.com Mobile App