Smt. Rekha Rani & Others vs State Of U.P. & Others
2012 Latest Caselaw 4374 ALL

Citation : 2012 Latest Caselaw 4374 ALL
Judgement Date : 20 September, 2012

Allahabad High Court

Smt. Rekha Rani & Others vs State Of U.P. & Others on 20 September, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 19132 of 2010
 

 
Petitioner :- Smt. Rekha Rani & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Devendra Saini
 
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.

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

Learned A.G.A. shall forward a copy of this order to the S.P./S.S.P. concerned for the investigation being completed with due diligence, if not already completed.

Order Date :- 20.9.2012

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