Smt. Baljinder Kaur And Anr. vs State Of U.P. And Others
2012 Latest Caselaw 4531 ALL

Citation : 2012 Latest Caselaw 4531 ALL
Judgement Date : 26 September, 2012

Allahabad High Court

Smt. Baljinder Kaur And Anr. vs State Of U.P. And 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. - 1782 of 2011
 

 
Petitioner :- Smt. Baljinder Kaur And Anr.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rakesh Kumar Mishra
 
Respondent Counsel :- Govt. Advocate,Abhishek Mayank,Mohit Bihari Mathur,N.K.Rastogi
 

 
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. Counsel for the respondent is present.

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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