Smt. Prabhawati vs State Of U.P Thru Principal Secy., ...
2014 Latest Caselaw 2509 ALL

Citation : 2014 Latest Caselaw 2509 ALL
Judgement Date : 4 July, 2014

Allahabad High Court

Smt. Prabhawati vs State Of U.P Thru Principal Secy., ... on 4 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 7992 of 2013
 

 
Petitioner :- Smt. Prabhawati
 
Respondent :- State Of U.P Thru Principal Secy., Home Deptt., And 2 Ors.
 
Counsel for Petitioner :- M.S Khan
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

It is submitted by learned counsel for the petitioners that in the present case the investigation has been completed and charge sheet has been filed.

Considering the same, this writ petition has become infractuous.

Interim order, if any, is hereby vacated.

Accordingly this petition is disposed of.

Order Date :- 4.7.2014

RPD

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