Amit Kumar vs State Of U.P. & Others
2012 Latest Caselaw 3984 ALL

Citation : 2012 Latest Caselaw 3984 ALL
Judgement Date : 5 September, 2012

Allahabad High Court

Amit Kumar vs State Of U.P. & Others on 5 September, 2012

Bench: Surendra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- TRANSFER APPLICATION (CRIMINAL) No. - 73 of 2012
 

 
Petitioner :- Amit Kumar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Imran Ullah
 
Respondent Counsel :- Govt. Advocate,Hamendra Pratap Singh
 

 
Hon'ble Surendra Singh,J.

Report dated 06.03.2012 send by the District and Sessions Judge, Aligarh, under the sealed cover, has been opened in the open Court.

Sri Imran Ullah, learned counsel for the applicant submits that the concerned presiding officer has been transferred, this application is therefore, has become infructuous. Thus it may be dismissed as having become infructuous.

The application is accordingly dismissed as having become infructuous.

Interim order, if any, stands discharged.

Let a copy of this order be sent to the trial court of the Sessions Judge/District Judge and Sessions Judge for the communication and its compliance through the fastest mode of communication.

Order Date :- 5.9.2012

M/A.