Smt. Geeta Devi And Anr. vs State Of U.P. And Others
2012 Latest Caselaw 4982 ALL

Citation : 2012 Latest Caselaw 4982 ALL
Judgement Date : 9 October, 2012

Allahabad High Court

Smt. Geeta Devi And Anr. 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. - 4823 of 2011
 

 
Petitioner :- Smt. Geeta Devi And Anr.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- A.K. Sachan
 
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.

Writ petition is dismissed for want of prosecution.

Interim order, if any, stands discharged.

A.G.A. is directed to forward a copy of this order to the Superintendent of Police/Senior Superintendent of Police concerned, who in turn shall ensure that investigation is completed with due diligence, if not already completed.

Order Date :- 9.10.2012

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