Abdul Mannan vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 5353 ALL

Citation : 2014 Latest Caselaw 5353 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Abdul Mannan vs The State Of U.P Thru Secy., Home ... on 28 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 8204 of 2014
 

 
Petitioner :- Abdul Mannan
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Dinesh Kumar Chaudhary
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner and learned A.G.A.

It is submitted by learned A.G.A. that in the present case charge sheet has been submitted in the court, the same has been sent on 10.10.2013.

Considering the same this writ petition has become infractuous.

Accordingly it is disposed of.

Order Date :- 28.8.2014

RPD

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