Arvind Kumar And Anr. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 2512 ALL

Citation : 2014 Latest Caselaw 2512 ALL
Judgement Date : 4 July, 2014

Allahabad High Court

Arvind Kumar And Anr. vs The State Of U.P Thru Principal ... 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. - 10691 of 2013
 

 
Petitioner :- Arvind Kumar And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- P.L Gupta
 
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 final report has been submitted.

Considering the same, this writ petition has become infractuous.

Accordingly this petition is disposed of.

Order Date :- 4.7.2014

RPD

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