Aleem Khan vs State Of U.P. And Ors
2014 Latest Caselaw 4965 ALL

Citation : 2014 Latest Caselaw 4965 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

Aleem Khan vs State Of U.P. And Ors on 25 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 8072 of 2005
 

 
Petitioner :- Aleem Khan
 
Respondent :- State Of U.P. And Ors
 
Counsel for Petitioner :- D.R.Misra
 
Counsel for Respondent :- C.S.C.,S.K.Ojha
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

None appears to press this petition.

Heard learned A.G.A.

This petition has been filed with a prayer to quash the FIR dated 17.12.2005 in case crime No. 97 of 2005 under sections 498-A, 323, 504, 506 IPC and section 3/4 D.P. Act, P.S. Mahila Thana, Hazratganj, District Lucknow.

From the perusal of the record it appears that it is too old petition, in which the investigation of the above mentioned case would have been completed.

In such circumstances, this petition has become infractuous.

Interim order, if any, is hereby vacated.

Accordingly it is disposed of.

Order Date :- 25.8.2014

RPD