Balveer S/O Thakur Prasad vs State Of U.P. Thru Prin. Secy. Home ...
2014 Latest Caselaw 2832 ALL

Citation : 2014 Latest Caselaw 2832 ALL
Judgement Date : 10 July, 2014

Allahabad High Court

Balveer S/O Thakur Prasad vs State Of U.P. Thru Prin. Secy. Home ... on 10 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 7693 of 2009
 

 
Petitioner :- Balveer S/O Thakur Prasad
 
Respondent :- State Of U.P. Thru Prin. Secy. Home & Others
 
Counsel for Petitioner :- D.K. Singh Somvanshi
 
Counsel for Respondent :- G.A.,Amrendra Nath Tripathi,Ratendra Nath Rai
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Counsel for the petitioner is not present.

This petition has been filed with a prayer for quash the FIR of case crime No. 930 of 2009 under section 364, 504 IPC, P.A. Mohammadi, District Lakhimpur Kheri.

Considering the submission made by learned A.G.A. that in the present case investigation has been completed and final report has been submitted. This writ petition has become infractuous.

Accordingly it is disposed of.

Order Date :- 10.7.2014

RPD

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