Bhavendra Kumar vs State Of U.P. And Others
2012 Latest Caselaw 4965 ALL

Citation : 2012 Latest Caselaw 4965 ALL
Judgement Date : 9 October, 2012

Allahabad High Court

Bhavendra Kumar vs State Of U.P. And Others on 9 October, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 4769 of 2011
 

 
Petitioner :- Bhavendra Kumar
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Siddharth
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

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

Learned A.G.A. informs that a charge-sheet has already been filed in the matter. Therefore, the writ petition does not survive for any further consideration.

Writ petition is dismissed.

Interim order, if any, stands discharged.

Order Date :- 9.10.2012

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