Rakesh Kumar Bansal & Another vs State Of U.P. & Others
2014 Latest Caselaw 4363 ALL

Citation : 2014 Latest Caselaw 4363 ALL
Judgement Date : 13 August, 2014

Allahabad High Court

Rakesh Kumar Bansal & Another vs State Of U.P. & Others on 13 August, 2014

Bench: Ravindra Singh, Anil Kumar Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 9486 of 2012
 

 
Petitioner :- Rakesh Kumar Bansal & Another
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Harishchandra Singh,Dharampal Singh,S. Niranjan
 
Counsel for Respondent :- Govt. Advocate,Vimlesh Kr. Rai
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Anil Kumar Agarwal,J.

Learned counsel for the petitioners is not present.

Considering the submission made by learned A.G.A. that in the present case the charge sheet has been submitted and this petition has become infractuous.

The interim order dated 20.7.2012 is hereby vacated.

Accordingly this petition is disposed of.

Order Date :- 13.8.2014

RPD

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