Radha Rani And Others vs State Of U.P. & Another
2013 Latest Caselaw 856 ALL

Citation : 2013 Latest Caselaw 856 ALL
Judgement Date : 12 April, 2013

Allahabad High Court

Radha Rani And Others vs State Of U.P. & Another on 12 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 5709 of 2009
 

 
Petitioner :- Radha Rani And Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- R. S. Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

No one is present on behalf of the revisionist to press this revision.

The Mediation report is on record which shows that mediation has completed.

In view of the mediation report and success of the mediation, the present criminal revision has become infructuous.

It is accordingly dismissed as infructuous.

Order Date :- 12.4.2013

Monika

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