Rahul Dev Barua & Ors. vs The State Of U.P. Thru. Its Secy. ...
2014 Latest Caselaw 3274 ALL

Citation : 2014 Latest Caselaw 3274 ALL
Judgement Date : 17 July, 2014

Allahabad High Court

Rahul Dev Barua & Ors. vs The State Of U.P. Thru. Its Secy. ... on 17 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 5272 of 2013
 

 
Petitioner :- Rahul Dev Barua & Ors.
 
Respondent :- The State Of U.P. Thru. Its Secy. Deptt. Of Home & Ors.
 
Counsel for Petitioner :- Ajay Kumar Sharma
 
Counsel for Respondent :- Govt. Advocate,Praveen Singh,Rajesh Kumar Srivastava
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

Considering the submission made by learned A.G.A. that in the present case charge sheet has been submitted and this petition has become infractuous.

Accordingly it is disposed of.

Order Date :- 17.7.2014

RPD

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