Veeri Singh vs State Of U.P. & Others
2012 Latest Caselaw 4520 ALL

Citation : 2012 Latest Caselaw 4520 ALL
Judgement Date : 26 September, 2012

Allahabad High Court

Veeri Singh vs State Of U.P. & Others on 26 September, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 16863 of 2010
 

 
Petitioner :- Veeri Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Pankaj Kumar Tyagi,Smt. Archana Tyagi
 
Respondent Counsel :- Govt. Advocate,A.S.G.I.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

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

Learned A.G.A. informs that C.B.C.I.D. has already completed investigation and submitted report.

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 :- 26.9.2012

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