Km. Vandana vs State Of U.P. Thru. Prin. Secy., ...
2014 Latest Caselaw 2380 ALL

Citation : 2014 Latest Caselaw 2380 ALL
Judgement Date : 1 July, 2014

Allahabad High Court

Km. Vandana vs State Of U.P. Thru. Prin. Secy., ... on 1 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 1092 of 2014
 

 
Petitioner :- Km. Vandana
 
Respondent :- State Of U.P. Thru. Prin. Secy., Home & 2 Others
 
Counsel for Petitioner :- Dharmendra Trivedi
 
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 counsel for the petitioner that in the present case petitioner has been arrested and this petition has become infrauctuous.

Accordingly it is dismissed.

Order Date :- 1.7.2014

RPD

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