Dileep Kumar vs State Of ...
2014 Latest Caselaw 5170 ALL

Citation : 2014 Latest Caselaw 5170 ALL
Judgement Date : 27 August, 2014

Allahabad High Court

Dileep Kumar vs State Of ... on 27 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6944 of 2014
 

 
Petitioner :- Dileep Kumar
 
Respondent :- State Of U.P.Throu.Prin.Secy.Home Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- Bhanu Pratap Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Learned counsel for the petitioner is not present.

Heard learned A.G.A.

In pursuance of the order dated 19.8.2014 Sri Sudama Lal, Sub Inspector of P.S. Rupaideeha, district Bahriach who is I.O. of this case is present in the court, he files a supplementary counter affidavit mentioning therein that the alleged kidnapped girl has been recovered on 21.8.2014 and her statements under sections 161, 164 have been recorded and she has sent in the company of her husband by C.J.M. Bahraich.

Considering the same, this petition has become infractuous.

Accordingly this petition is disposed of.

Order Date :- 27.8.2014

RPD